SHAILENDRA RAJALWAL Vs. PUNJAB NATIONAL BANK AND ORS.

JUDGEMENT

(1.) Petitioner aggrieved of the transfer order approached this Court by institution of writ application No.9729/2018:Shailendra Rajalwal v. Punjab National Bank and anr. ; whereupon he was directed to address a comprehensive representation detailing out his grievances, as was prayed. The representation made in compliance thereof, has declined by the respondent-Bank. The petitioner, therefore, has again approached this Court complaining of the order of determination, on his representation, dated 22nd May, 2018.

(2.) I have heard the petitioner present in person and perused the materials available on record.

(3.) The respondent-Bank while declining the prayer of the petitioner vide order dated 22nd May, 2018, has specifically detailed out that Jaipur station has one excess IT specialist above the sanctioned strength. And therefore, as decided by the Information Technology Division, Corporate Office, New Delhi, the petitioner, being senior most at Jaipur, has been transferred to New Delhi. Further, Regulation of 47 of PNB (Officers) Service Regulation, 1979, as amended from time to time, contemplates that every officer is liable for transfer to any office or branch of the Bank through out the country.