Jagdish Bhalla, J. - (1.) Petitioner, who is an Officer in the State Bank of India and was posted in Central Zonal Office, Lucknow has preferred this writ petition praying inter-alia for quashing of Charge-sheet no. VIG/443 dated 19.6.1998 and the transfer order dated 30.11.1999.The reliefs sought by the petitioner in the writ petition read as under:- "a] To issue order, direction or writ in the nature of Certiorari for quashing the impugned charge shet no. VIG/443 dated 19.06.1998. b] To issue an order, direction or writ in the nature of Certiorari for quashing the malafide transfer of the Petitioner to Bareilly vide serial no.`17 of Office Order 17/1999 dated 30.11.1999. c] To command the Respondents to grant exemplary compensation to the petitioner for the harassment suffered over an extended period of time by issuing an order, direction or writ of mandamus, d] To grant exemplary costs. e] Any other order or orders as this Hon'ble Court may deem just and proper in the circumstances may kindly be passed in the favour of the Petitioner and against the Respondents."
(2.) Later on at the belated stage petitioner by an amendment of the writ petition also prayed for :- "a(i) To issue order, direction or Writ in the nature of Certiorari to declare void the Rules No. 68(2)(iii) and 68(a)and (b) of the 1992 State Bank of India Officers Service Rules to the extent that they fail to specify that the likely evidence to prove the charges [ or the list/copies of documents by which and witnesses by whom the Bank intents to prove the charges] must be enclosed with the charge sheet and as such are violative of Articles 14 and 16 and 311(2) of the Constitution of India."
(3.) At the initial stage an interim order was passed on 16.3.2002 by a Division Bench of this Court comprising of Hon'ble Mr Ashish N.Trivedi[Late] and Hon'ble P.C.Verma, JJ.:- " The petitioner appears in person. She is aggrieved with the orders of transfer from Lucknow to Bareilly during the pendency of the proceedings. The petitioner states that despite her best efforts she could not serve the duplicates of the writ petition on Sri N.K.Seth, learned Counsel for the State Bank of India. We have heard the petitioner in person and having considered the submissions made by the petitioner and material on record, we provide that till the next date of listing the petitioner shall not be relived, if she has not already been relieved. List on 27.3.2000.";