PRASHANT KUMAR Vs. BANK OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Pushkar Narayan Shahi, learned senior Advocate for the petitioners and Mr. Gautam Kumar Kejriwal, learned Advocate for the respondent / Bank.

(2.) The petitioners have challenged the order dated 01.06.2019 issued by Respondent No. 3, who is the Assistant General Manager, Human Resource Management Department, Bank of Maharashtra, whereby the petitioners have been transferred from Kolkata Zone to Goa Zone with immediate effect.

(3.) It has been submitted on behalf of the petitioners that the aforesaid transfer is bad on two grounds; one being that it does not follow the policy of transfer which is normally followed by the respondent / Bank; and the other being that the order of transfer has not been issued by the competent authority.