Allahabad High Court
Rizwan Ahmad Ansari vs U.P.Co-Operative Rural Develop.Bank ... on 20 February, 2020
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 21 Case :- SERVICE SINGLE No. - 4870 of 2020 Petitioner :- Rizwan Ahmad Ansari Respondent :- U.P.Co-Operative Rural Develop.Bank Ltd.Thru Chairman & Anr. Counsel for Petitioner :- Sameer Kalia,Srideep Chatterjee Counsel for Respondent :- Gaurav Mehrotra Hon'ble Saurabh Lavania,J.
Heard learned counsel for the petitioner and Sri Gaurav Mehrotra, learned counsel for the respondents/Utter Pradesh Co-operative Rural Development Bank Ltd. (in short "Bank").
Sri Gaurav Mehrotra, learned counsel for the respondents-Bank very fairly stated that the petitioner would be transferred from Firozabad Branch of the Bank to Maudaha Branch of the Bank, District Hamirpur within a week itself.
With regard to the posting of the petitioner to Maudaha Branch of the Bank, District Hamirpur, learned counsel for the petitioner has no objection.
In view of the aforesaid statement, the writ petition is disposed of.
Order Date :- 20.2.2020 Arun/-