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Madras High Court

B.Nagesh vs The Deputy General Manager (B&O) on 13 July, 2017

Author: G.R.Swaminathan

Bench: K.K.Sasidharan, G.R.Swaminathan

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

Dated: 13.07.2017 

CORAM   

THE HONOURABLE MR.JUSTICE K.K.SASIDHARAN            
AND  
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN              

W.A.(MD).No.631 of 2014  
and 
M.P.(MD)No.1 of 2014  


B.Nagesh                                                               ... Appellant

Vs.

1.The Deputy General Manager (B&O),  
    State Bank of India,
    Network II, Administrative Cluster,
    No.2, Ambedkar Road, 
    Madurai-2.
2.The Regional Manager, RBO-II, 
   Regional Business Unit,
   No.2, Ambedkar Road, 
   Madurai-2.
3.The Chief Manager, 
   State Bank of India,
   NO.282, Madurai Road, 
   Virudhunagar.                                                                        ...
Respondents                                                                     
PRAYER : Writ Appeal is filed under Clause 15 of the Letters Patent, to set
aside the order passed by the Learned Judge in W.P(MD).NO.16168 of 2013 and   
M.P(MD).Nos.1 & 2 of 2013 dated 30.10.2013.  

!For Appellant   : Mr.C.Jeganathan

^For Respondents : Mr.S.Sethuraman  

:JUDGMENT   

[Judgment of the Court was delivered by G.R.SWAMINATHAN, J.] The unsuccessful writ petitioner is on appeal, questioning the order dated 21 October 2013, dismissing W.P.(MD) No.16168 of 2013.

2.The said writ petition was filed by the appellant herein questioning the order of transfer by deployment passed by the second respondent herein vide proceedings dated 26 September 2013. By the said order impugned in the writ petition, the writ petitioner had been transferred from Virudhunagar Branch State Bank of India to Parthibanur Branch.

3.The learned Single Judge held that on account of staff becoming surplus, the Management was entitled to take recourse to redeployment. Transfer is an incident of service. The allegation of malice against the Management was negatived. Finding no merit in the writ petition, the writ petition was dismissed. Aggrieved by the same, the employee filed the instant intra court appeal.

4.It is stated that during the pendency of the appeal proceedings, the appellant herein had been transferred from Parthibanur Branch to Sattur Branch, which is quite near to Virudhunagar.

5.Taking note of the reasoning set out in the order of the learned single Judge and the subsequent development viz., transfer of the writ petitioner to Sattur Branch, this writ appeal is dismissed. No costs. Consequently, connected miscellaneous petition is also dismissed.

To

1.The Deputy General Manager (B&O), State Bank of India, Network II, Administrative Cluster, No.2, Ambedkar Road, Madurai-2.

2.The Regional Manager, RBO-II, Regional Business Unit, No.2, Ambedkar Road, Madurai-2.

3.The Chief Manager, State Bank of India, NO.282, Madurai Road, Virudhunagar..