G.M. Lodha, J. - (1.) The petitioner an employee of the State Bank of India has filed this Writ Petition with the prayer that the order dated 22nd July, 1982 in respect of his transfer may be quashed. The order dated 22nd July, 1982 reads as under : State Bank of India, Jaipur, Shri N.L. Sharma, B-189, Nehrunagar, Jaipur B.M. No. 340 Registered A.D. Dated : 22nd July, 1982 31st Aug. 1904 (S) Dear Sir, Staff : Clerical/Cash Transfer It has been decided to transfer you to our A.D.B. Chhitossdri Branch permanently. Accordingly, you are being relieved from this branch as at the close of business today with instructions to report for duty to the Branch Manager, A D.B. Chhoti Sadri after availing yourself of the usual joining time. Yours faithfully, Sd/- Branch Manager (A.C. Jain)
(2.) It appears that the petitioner has either created or unwittingly remained under fumes and fire from the very inception of his joining the respondents as clerk. He joined on 17th May, 1973 and he was terminated from the services on 31st August, 1974. This led to a reference and while the Industrial Tribunal was seized of the matter there was an agreement to treat the petitioner as substantive from 15th March, 1978. The award followed on 2nd March, 1979.
(3.) The controversy was not over as according to the petitioner, the Bank did not implement the above agreement and award. He was posted as clerk-cum-cashier at Sawai Madhopur, which according to the petitioner was a breach of award. However, the petitioner was successful in getting himself posted at Jaipur. Even the question of hearing expenses of transfer from Sawai-madhopur to Jaipur became the subject matter of controversy and generated heat between the parties.;