Harvinder Kaur vs Sbi & Ors
2023 Latest Caselaw 13357 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 4967/2023 Decided on: 12.09.2023

.

    Harvinder Kaur                           ....Petitioner





                                            Versus
    SBI & Ors.                                                        ......Respondents

............................................................................................. Coram Ms. Justice Jyotsna Rewal Dua, Judge.

Whether approved for reporting?1

For the petitioner

For the respondents r :

: toMr. Prem P. Chauhan, Advocate.

Mr. Arvind Sharma, Advocate.

Mr. Shivender Pal Sharma, Chief

Manager, SBI Admin. Office Kasumpti Shimla, present in person.

Jyotsna Rewal Dua, J

The petitioner has assailed transfer order dated

31.05.2023 (Annexure P-2) as well as order dated 28.07.2023

(Annexure P-4) whereby her representation against this transfer order

was rejected.

2. In terms of order dated 31.05.2023 (Annexure P-2), the

petitioner was transferred to Local Head Office (LHO) Chandigarh. One

of the grounds taken by the petitioner for assailing her transfer to Local

Head Office Chandigarh was that her husband Sh. Mohit Kumar was

serving at Karloti Branch AO Shimla. Learned counsel for the petitioner

had also made a prayer for accommodating and adjusting the husband

Whether reporters of the local papers may be allowed to see the judgment?

at the place where the petitioner was transferred under the impugned

transfer i.e. Local Head Office Chandigarh.

.

3. Learned counsel for the respondent-Bank has placed on

record the transfer order of Sh. Mohit Kumar statedly issued on

08.09.2023 and submitted that petitioner's husband i.e. Sh. Mohit

Kumar has been transferred by the respondent-bank from Karloti

Branch AO Shimla to Local Head Office & its Establishments. Learned

counsel on the basis of instructions imparted by officials of respondent-

bank further submitted that Sh. Mohit Kumar shall be relieved within a

week from today to enable him to join at Local Head Office Chandigarh

& its Establishments.

4. In view of transfer order of petitioner's husband dated

08.09.2023 and the submissions made by learned counsel for the

respondent-bank, learned counsel for the petitioner submitted that the

petitioner does not intend to proceed with the present writ petition.

Accordingly, the matter is disposed of and closed at this stage. Pending

miscellaneous application(s), if any, shall also stand disposed of.

Jyotsna Rewal Dua Judge 12th September, 2023 (Rohit)