R.A. Sharma, J. - (1.) The petitioner, who was earlier working as Deputy Manager in State Bank of India, Main Branch, Allahabad and at present is at Jaunpur in the same capacity, has filed this writ petition for quashing the orders of transfer and also for a writ of mandamus directing the respondents to comply with the direction of the Circle Placement Committee by posting the petitioner at the station where his wife is working.
(2.) It appears that a policy decision has been taken under which officials, whose spouses are also working to be posted on request to the place where spouses were working, once in the career of the officials, for one term of three years. In pursuance of this policy the petitioner applied for transfer to Kanpur where the wife is working and by letter dated 4.9.1980 petitioner was directed to make application for such transfer to a place where his spouse is working. The petitioner, accordingly, submitted his application and made reminders from time to time. But, it appears no action has been taken and petitioner has been transferred from one place to other without considering his representation for posting to a place where his wife is working. Grievance of petitioner is that he is left with few years of service and his wife has been operated upon at Kanpur and it is not possible for him to stay at a place other than Kanpur.
(3.) Time was granted to respondents to file counter-affidavit on 20.7.1990, but to counter affidavit has been filed so far. I have heard learned counsel for the respondent also. As no decision has been taken by the bank regarding petitioner's posting at Kanpur where his wife is working in spite of application and representation, it would be appropriate to direct the respondents to decide the matter expeditiously regarding posting of petitioner at Kanpur, where his spouse is working.;