- (1.) WE have heard learned counsel appearing for the parties.
(2.) THE Special Appeal arises out of the judgment of learned Single Judge, dated 15.12.2014, by which the writ petition filed by the appellant, challenging the order dated 16.09.2014, transferring her from Jaipur to Regional Office at Sikar, was dismissed.
(3.) LEARNED Single Judge, in her judgment dated 15.12.2014, found that the petitioner was promoted to the post of Assistant Manager on 26.07.2014, along with 15 other employees. All the promoted employees were transferred with change of their Districts. The petitioner had also given her consent, in the promotion consent form, on 15.04.2014, to the effect that she was prepared to work at any Branch/Office of the Bank, if she was promoted. Learned Single Judge found that apprehending her posting outside Jaipur, she started making representations at Jaipur, requesting the bank authorities to continue her at Jaipur on account of some treatment of injuries suffered by her in an accident. She had lodged an FIR on 07.08.2014, regarding misbehaviour by the respondent No.4, of which she had not made any complaint earlier.;