Kedarnath Teki vs The Secretary To The Government Of ...
2021 Latest Caselaw 12957 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     TUESDAY, THE 15TH DAY OF JUNE 2021 / 25TH JYAISHTA, 1943
                       WP(C) NO. 12237 OF 2021
PETITIONER:

          KEDARNATH TEKI,
          AGED 38 YEARS,
          S/O. TEKI DURGA PRASAD,
          DEPUTY BRANCH HEAD,
          UNION BANK OF INDIA,
          UNION LOAN POINT BRANCH,
          PALAYAM, KOZHIKODE, PIN - 673 002.

          HAVING PERMANENT RESIDENTIAL ADDRESS
          HOUSE NO.7-4-23,
          BHAVANAM VARI STREET,
          GANGANAMMAPET, TENALI,
          GUNTUR DISTRICT,
          ANDRAPRADESH PIN - 522 201

          BY ADVS.
           SHRI.M.V.THAMBAN
           SHRI.R.REJI
           SMT.THARA THAMBAN
           SHRI.B.BIPIN


RESPONDENTS:

    1     THE SECRETARY TO THE GOVERNMENT OF INDIA
          MINISTRY OF FINANCE,
          DEPARTMENT OF FINANCIAL SERVICES,
          JEEVAN DEEP BUILDING,
          3RD FLOOR,
          PARLIAMENT STREET,
          NEW DELHI, PIN- 110 001

    2     THE CHAIRMAN AND MANAGING DIRECTOR,
          UNION BANK OF INDIA,
          UNION BANK BHAVAN, 239,
          VIDHAN BHAVAN MARG,
          NARIMAN POINT, MUMBAI PIN - 400 021
 WP(C) NO. 12237 OF 2021
                               2


    3     THE CHIEF GENERAL MANAGER (HR),
          UNION BANK OF INDIA,
          UNION BANK BHAVAN, 239,
          VIDHAN BHAVAN MARG,
          NARIMAN POINT, MUMBAIL, PIN - 400 021

          R2 & R3 BY SHRI. ASP KURUP, SC
   THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12237 OF 2021
                                    3



                           JUDGMENT

Dated this the 15th day of June 2021

The writ petition has been filed praying that the respondents

may be directed to consider Ext.P8 request made by the petitioner for

grant of a transfer in the light of Ext.P5 judgment and also in the light

of Ext.P7 transfer order issued to identically placed employees.

2. Heard the counsel for the petitioner and the Standing counsel

for 2nd and 3rd respondents. Respondent Nos. 2 and 3 have pointed

out that a new transfer policy has been introduced on 09.03.2021

which has been referred in Ext.P8 representation submitted by the

petitioner and that the application can be considered on the basis of a

new transfer policy. Without making any observation regarding the

transfer policy that is to be followed, this writ petition is disposed of

directing the respondents 2 and 3 to consider and pass order on

Ext.P8 representation submitted by the petitioner within six weeks

from the date of receipt of a copy of this judgment.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 12237 OF 2021

APPENDIX OF WP(C) 12237/2021

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE EXTRACT OF THE TRANSFER REQUEST APPLICATION BEARING NO.GZ11374

EXHIBIT P2 TRUE COPY OF THE TRANSFER POLICY FOR OFFICERS DATED 31.03.2020 BEARING STAFF CIRCULAR NO.7159.

EXHIBIT P3 TRUE COPY OF THE LETTER DATED 01.10.2020 ISSUED BY THE 3RD RESPONDENT

EXHIBIT P4 TRUE COPY OF THE STAFF CIRCULAR NO.7164 DATED 01.04.2020

EXHIBIT P5 TRUE COPY OF THE COMMON JUDGMENT DATED 24.11.2020 IN WP(C)NO.23366/2020 AND WP(C) NO.23460/2020

EXHIBIT P6 TRUE COPY OF THE COMMON JUDGMENT DATED 15.12.2020 IN WA NO.1691/2020 AND WA NO.1693/2020 OF THIS HON'BLE COURT

EXHIBIT P7 TRUE COPY OF THE TRANSFER ORDER DATED 24.05.2021 ISSUED BY THE DEPUTY GENERAL MANAGER, UNION BANK OF INDIA

EXHIBIT P8 TRUE COPY OF THE REPRESENTATION DATED 30.05.2021 OF THE PETITIONER SENT TO RESPONDENTS 2 AND 3 THROUGH E-MAIL.

RESPONDENT'S EXHIBITS     :   NIL

                    //TRUE COPY//         PA TO JUDGE