Mohit Kumar vs Bank Of Baroda And Ors
2022 Latest Caselaw 5999 P&H

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

203                                                LPA-523-2022 (O&M)
                                                   Date of decision : 01.07.2022

Mohit Kumar
                                                        ....Petitioner

                                          V/s


Bank of Baroda, Zonal Office, Building No.2, Over Bridge,
Sector-17-B, Chandigarh and others

                                                        ....Respondents

CORAM: HON'BLE MR. JUSTICE ARVIND SINGH SANGWAN
       HON'BLE MR. JUSTICE VIKAS SURI
Present:      Mr. Aman Bansal, Advocate for the petitioner.

              Mr. Anil K. Ahuja, Advocate for the respondents.

ARVIND SINGH SANGWAN, J. (ORAL)

Inter alia contends that as per the transfer policy for Officers, a

clause is provided for exemption for transfer on specific circumstances/hardship.

The wife of the petitioner, who is aged about 34 years, is expecting the birth of her

first child on 16.09.2022 and the doctors has declared it a high risk pregnancy.

Counsel has submitted that the appellant is not challenging the impugned

judgment on merits and only prays that he will join his new place of posting in

Gandhi Nagar, Gift city, Gujrat within one month from the date of delivery.

Mr. Anil K. Ahuja, Advocate has put in appearance on behalf of the

respondents and has no serious objection to the same.

In view of the above, this appeal is disposed of with modification in

the impugned judgment that the petitioner will continue to serve at his present

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LPA-523-2022 (O&M)

place of posting i.e. Fatehgarh Sahib Branch (Chandigarh Region) up to one

month beyond the date of delivery of wife of the appellant.

(ARVIND SINGH SANGWAN) JUDGE

(VIKAS SURI) JUDGE July 01, 2022 Ajay

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No

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