MEHBOOB KHAN Vs. S.B.B.J.

JUDGEMENT

(1.) The instant writ petition has been filed for directing the respondents to treat the petitioner's registration as surviving and consider his case for transfer from New Mandi, Ghadsana to Churu accordingly.

(2.) The facts and circumstances giving rise to this case are that petitioner has joined the services as a Securityman (Armed) with the respondents Bank in 1987 and was posted in Ghadsana Branch of the Bank. Petitioner made an application to the respondents to register him for transfer to Churu and the said application was registered vide order dated 21.2.90 (Annx. 1). As per the policy of the respondent Bank the emplyees seeking transfer may get themselves register in their category expressing their willingness for transfer and their applications shall be considered in due course of time whenever the vacancies become available at the relevant place. As the respondents were having certain doubts regarding the willingness of the petitioner to register his application for transfer, he was served a letter dated 31.5.93 (Annx. 8) as to whether he was willing for change of nomenclature of the post for the reason that he was a Securityman (Armed) and he could have also been transferred against the post of watchman having the same pay scale and the petitioner had mentioned in the column furnishing the information as to whether he was willing for change in nomenclature of post as 'No'. In reply to the said letter dated 31.5.93 (Annx. 8) petitioner wrote on 6.7.93 (Annx. 9) that he was willing for the change of nomenclature. Thus, his application was registered and when it became No. 1 in seniority he wrote an application on 24.9.94 (Annx. R/1) for cancellation of the said registration for transfer. Petitioner was informed vide letter dated 6.10.94 (Annx. R12) that such an application for cancellation would not be entertained and he should apply for the same in January. Petition again vide letter dated 2.1.95 (Annx. R/3) requested the respondents for cancellation of the said registration and his application was forwarded to the Branch Manager by the competent authority on the same day and it was cancelled vide order dated 25.1.95 (Annx. R15). The petitioner now feels aggrieved praying to treat his option open and as the respondents did not grant him the relief. Hence this petition.

(3.) In view of the aforesaid undisputed facts as petitioner himself had withdrawn the application for registration suo mote, it is not open for him to seek the relief.