PRAFULLA KUMAR Vs. BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. R.K.P. Singh, learned advocate for the petitioner and Mr. Ajay Kumar Sinha, learned advocate for the respondent/bank.

(2.) The petitioner, who is a Clerk in the Bank of India, posted in the Boring Road, Patna branch has been transferred to the Rohtas branch of the bank vide order dated 23.05.2019.

(3.) It has been submitted on behalf of the petitioner that the order of transfer suffers from the vice of non-application of mind and is also vindictive in as much as even though the petitioner is an office bearer of the Union, he has been transferred, which is against the mandate of the Shastri Award as well as of the bipartite settlement.