Attau Rahman Masoodi, J. - (1.) The checkered history which this case carries over a period of last about ten years may be briefly stated as under.
(2.) The sole respondent-plaintiff who was an employee of ICICI Bank Limited, while holding the post of Chief Manager, Band-I, was transferred from Lucknow to Hyderabad vide order dated 10.5.2011. This order was issued from the regional office (north) of the Bank at Delhi and served upon the respondent-plaintiff at Lucknow.
(3.) The respondent-plaintiff feeling aggrieved against the order of transfer approached this Court by filing Writ Petition No. 964 of 2011 but on the strength of a preliminary objection that the ICICI Bank was not a State within the meanings of Article 12 of the Constitution of India, therefore, challenge to the transfer order within the scope of writ jurisdiction failed and while dismissing the writ petition on 26.5.2011, this Court left it open for the respondent-plaintiff to raise his grievance before the appropriate forum.;