NEERAJ SHARMA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) We have heard learned counsel for the parties at length.

(2.) The appellant challenged his transfer order before the learned Single Judge in Civil Writ Petition. Vide the impugned order dtd. 13/10/2025, the interim order passed was vacated, resulting in the present appeal.

(3.) Learned counsel for the appellant has submitted that appellant has been transferred out of Jaipur Circle and posted at Hyderabad. During the pendency of the writ petition, another person was adjusted at Chandigarh namely; Mukesh Meena. He submits that the appellant is suffering from Acute Right Posterior Parietal Infarct and Cerebral Artery Territory Infarct, which occurred on 23/9/2021, and thereafter again suffered another brain stroke on 3/12/2021. The movement of the appellant has been substantially restricted and he is dependent on his family members for regular supervision and for carrying out his daily activity of life.