RAJEEV KUMAR Vs. GENERAL MANAGER

JUDGEMENT

(1.) The order of transfer dated 21.06.2018 (Annexure-3) is under challenge. The petitioner prays for his posting to some nearby place in Ranchi or around Ranchi as he has been transferred to a new place within a period of four months which according to the petitioner is against the circular/guideline of the SBI meant for transfer of officials.

(2.) At the very outset, learned counsel for the petitioner submits that suffice, it would be if the present writ petition be treated as a representation of the petitioner and a direction be given to the respondents to consider the same and pass a reasoned order on the representation of the petitioner, within a stipulated time taking into consideration the guideline/circular of the SBI for transfer.

(3.) No counter-affidavit has been filed. However, learned counsels for the respondents do not object to the submission of the learned counsel for the petitioner.