- (1.) The petitioner was working as clerk in the State Bank of India at Khanna, district Ludhiana. He was transferred to Gubhaya, district Ferozepur. The petitioner made a representation, in which apart from other grievances put forward by him which are not relevant for the present purposes, has made a request that he may be considered for transfer to Rajpura. The representation was disposed of by Memo. Annexure P.2 dated July 7, 1993, in which it was stated as under :- "Your request for transfer to Rajpura will be considered sympathetically as and when the opportunity arises." This was followed by petitioner's transfer to Hero Nagar Branch Ludhiana at his own request. In para No. 2 of the letter Annexure P.3 dated August 26, 1994, it was made clear : "The bank will be within its right to transfer you elsewhere should th exigencies of service warrant." This was further followed by the impugned order Annexure P.5 whereby the petitioner has been transferred to Gubhaya Branch, district Ferozepur. The petitioner has assailed the transfer on the grounds :- (a) That it is in contravention of the promise made in Annexure P.2; and (b) That is by way of punishment.
(2.) The portion extracted from Annexure P.2 is only to the effect that the petitioner's request for transfer to Rajpura will be considered sympathetically as and when the opportunity arises. This, in our view, does not amount to any promise that the petitioner will be transferred to Rajpura. We have no reason to hold that the transfer to Gubhaya is by way of punishment. It has been brought to our notice that the aforesaid transfer is contravention of any rule of the bank applicable to the petitioner. There is no case for invoking the extraordinary jurisdiction of this Court. The petition is dismissed in limine.;