ANURAG SHARMA Vs. BANK OF MAHARASHTRA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner with the following prayer:-

(2.) By way of this writ petition, the petitioner has challenged the order dtd. 23/1/2019 whereby the petitioner has been transferred from Zonal Office, Jaipur Region to Zonal Office, Mumbai Region.

(3.) Counsel for the petitioner submitted that there was no administrative exigency in transfer of the petitioner, moreover the transfer order was passed on 23/1/2019 whereas the consequential relieving order was passed after a delay of eleven months on 21/12/2019. Counsel further submits that even after passing of the transfer order, the petitioner has been given additional charge of Mumbai Sub Region Jaipur and Ahmedabad, therefore there is no need to implement the transfer order dtd. 23/1/2019. Counsel further submits that the respondents have violated the transfer policy.