Allahabad High Court
Abhijeet Ghosh vs The Bank Of Baroda Corporate Office ... on 20 June, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 17 Case :- WRIT - A No. - 3851 of 2022 Petitioner :- Abhijeet Ghosh Respondent :- The Bank Of Baroda Corporate Office Baroda Corporate Centre And 2 Others Counsel for Petitioner :- Sandeep Kumar Ojha,Dr. V.K. Singh Counsel for Respondent :- Prashant Kumar Srivastava Hon'ble Shree Prakash Singh,J.
Supplementary affidavit filed today is taken on record.
Heard Dr. V.K.Singh, learned counsel for the petitioner, Sri Anand Kumar Singh, learned counsel for the respondents and perused the record.
The instant writ petition has been filed with the following relief:-
"(i) Issue a writ, order or direction in the nature of mandamus commanding the opposite parties especially the o.p. no. 1 to rectify/modity the HRness HRMS data pertaining to the place of posting of the petitioner keeping in view the re-organization made in 2012 wherein the Lakhimpur Khiri and Shahjahanpur district were placed under the West UP (Bareilly) Zone and subsquently in East UP (Lucknow) Zone since 2015."
Learned counsel for the petitioner submits that name of the petitioner has wrongly been included in Inter Zonal Transfer Exercise 2022-23. He submits that infact the petitioner is posted in east zone Lucknow. Since year 2015, uptill September 2015 the District Hardoi and District Lakhimpur Kheri was under the west zone and head office was at Bareilly. He also added that infact due to certain incorrection in the allocation of the district in the zonal area the name of the petitioner has come under the Inter Zonal Transfer Exercise 2022-23. He also added that infact if the records of the Bank is been corrected then the petitioner will not come under the aforesaid exercise 2022-23. Learned counsel for the petitioner has also added that the petitioner was transferred in the year 2021 also and when he represented, agitating the aforesaid facts then his transfer was cancelled.
On the other hand, learned counsel for the Bank submits that as per instruction, the correction has already been done and District Hardoi and District Lakhimpur Kheri has been included as east zone and the zonal head office is at Lucknow and as such there is no any illegality or infirmity in the Inter Zonal Transfer Exercise 2022-23. Learned counsel for the Bank has informed that the petitioner has been relieved from the Bank after his transfer.
Having heard learned counsel for the parties and after perusal of record, it is evident that petitioner was posted under the west zone up till September 2015 and while proceeding with the Inter Zonal Transfer Exercise 2022-23, he has been considered as if he is posted in the east zone. The petitioner has made a representation dated 07.06.2022 before the General Manager Bank of Baroda Lucknow Zone which is still pending consideration.
In such view of the matter the General Manager Bank of Baroda is hereby directed to consider and decide the aforesaid representation of the petitioner within a period of three weeks from the date of certified copy of this order placed before him.
Till the aforesaid period of three weeks the order dated 03.06.2022 shall remain in abeyance.
It is made clear that this Court has not considered the merits of the case.
Order Date :- 20.6.2022 Ujjawal