Anshu Singh vs Allahabad Bank & Anr
2016 Latest Caselaw 3927 Del

$~7.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

+     W.P.(C) 4605/2016 and CM APPL. 19153/2016

      ANSHU SINGH                                     ..... Petitioner
                          Through: Mr. Rakesh Kumar Singh, Advocate
                          with Mr. Deepak Tanwar, Advocate and petitioner
                          in person.

                          versus

      ALLAHABAD BANK & ANR                    ..... Respondents
                  Through: Mr. Rajesh Kumar Gautam, Advocate

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                          ORDER

% 24.05.2016

1. The petitioner, who is presently working on the post of Chief Manager at the Krishna Nagar Branch of the respondent No.2/Bank, has filed the present petition assailing the transfer order dated 28.04.2016, transferring her from New Delhi Zone to the Service Branch at Lucknow, UP on the ground that the said transfer order runs contrary to the respondents' HR policy pertaining to transfers (Annexure P-4), which states that "officers will not normally be transferred out of state/circle, who have attained 55 years of age, as far as possible and practicable".

2. Learned counsel for the respondents, who appears on advance notice, states that the respondents have accommodated the petitioner to the maximum possible extent and out of 32 years of service rendered by her, she has been posted in Delhi for a period of 27 years. He hands over the

Working History of the petitioner with a copy furnished to the other side, to substantiate the said submission.

3. Having regard to the submission made by the counsel for the respondents, this Court is not inclined to exercise its powers of judicial review in the present petition.

4. At this stage, counsel for the petitioner seeks leave to withdraw the present petition while reserving the right of his client to approach the respondents directly with a representation for reconsidering the impugned transfer order.

5. Leave, as prayed for, is granted. As and when the petitioner files a representation for recalling her transfer order, the same shall be considered by the respondents in accordance with law and the decision taken conveyed to her in writing within four weeks from the date of receipt thereof.

6. The petition is disposed of alongwith the pending application.

HIMA KOHLI, J MAY 24, 2016 rkb