Rajeev Gupta, C.J.@mdashSri M.C. Kandpal, Senior Counsel with Sri D.K. Kandpal, Advocate for the Petitioner. Sri K.K. Sah, Advocate for the Respondents.
2. Petitioner Manoj Suyal has filed this writ petition for the following reliefs:
I. Issue a writ, order or direction in the nature of certiorari quashing the transfer order dated 31-8-2006 passed by Assistant General Manager, Allahabad Bank, Zonal Officer, Clock Tower, Dehradun, the Respondent No. 3 annexed as Annexure No. 5 to this writ petition.
II. Issue a writ, order or direction in the nature of mandamus commanding and directing the Respondent Authorities to permit the Petitioner to continue on the post of Manager, Allahabad Bank, Kichcha Branch, Udham Singh Nagar and pay the regular monthly salary.
III. Issue any other writ, order or direction which this Hon''ble Court may deem fit and proper in the facts and circumstances of the case.
IV. Award the costs of the petition in favour of the Petitioner.
3. The Petitioner, in substance, is challenging the impugned order dated 31-08-2006 (Annexure 5), whereby he was transferred by the Respondents from his present place of posting Kichha to Bahraich.
4. During the course of hearing, it transpired that the Petitioner joined his services in the Respondent Bank sometime in the year 1992 and after having remained at Lakhimpur for a period of three years, he was transferred to Nainital in the year 1995, where he remained till the year 2000. After completing his tenure of about five years at Nainital, the Petitioner was transferred to Rudrapur in the year 2000 and till the passing of the impugned order (Annexure 5) dated 31-08-2006, he continued to remain within the district of Udham Singh Nagar for a period of about six years at different places i.e. Rampur, Kashipur, again Rudrapur and Kichha.
5. On due consideration of the submissions of the learned Counsel for the parties; the fact that the Petitioner was working as Branch Manager of the Kichha Branch of Allahabad Bank at the time of his transfer vide impugned order (Annexure 5) dated 31-8-2006; the fact that the Petitioner''s grievance about his frequent transfer is not borne out from the facts narrated in the preceding paragraph, from which it is apparent that his transfer during the period 2000 to 2006 was within the same district of Udham Singh Nagar, we do not find any infirmity in the impugned order (Annexure 5) dated 31-05-2006, whereby the Petitioner, now, stands transferred to Bahraich, which may warrant interference in this writ petition.
6. For the foregoing reasons, the writ petition fails and is hereby dismissed.
7. No order as to costs.
8. Consequently, CLMA No. 14261 of 2006 also stands dismissed.
