- (1.) We have heard Mr.Satya Narain Soni, appellant present in person, Mr. P.K. Lohra appearing on behalf of respondentBank and perused the order of the learned Single Judge dated 6.7.2005, dismissing the writ petition.
(2.) The appellant was engaged in service of the respondent- Bank in the year 1983 and was posted at the Sardarpura Branch. He has been working as a computer operator. He was transferred to the Gulab Sagar Branch of the Bank by order dated 8.3.2005. The said order of transfer was challenged by way of filing a writ petition. It was pleaded that the appellant being disabled person having 80% disability, as per the policy of the Bank, could not have been transferred to Gulab Sagar Branch. A reply to the writ petition was filed. The stand of the Bank before the learned Single Judge was that he was transferred on account of rotation of the staff. He has been in the said Branch for more than 20 years. He has been transferred to the Gulab Sagar Branch within the city and not outside station keeping in view that he is a disabled person. The learned Single Judge having satisfied with the stand of the Bank, dismissed the writ petition.
(3.) It is contended by the appellant party in person that the place of posting given to him is inconvenient. He has placed reliance on a Division Bench's judgment of Delhi High Court in LPA 74/2005 decided on 03.08.2005. Mr.P.K. Lohra, learned counsel appearing on behalf of the respondentBank submits that after the dismissal of the writ petition by the learned Single Judge on 6.7.2005, the appellant has joined his duties at Gulab Sagar Branch of the Bank. It is also submitted that the appellant was transferred from Sardarpura Branch, keeping in view the administrative exigencies. It is also submitted that he has been given posting in the city of Jodhpur itself in the Gulab Sagar Branch, keeping in view his disability.;