Sanjeev Kumar vs H. P. State Cooperative Bank Ltd. & Anr

Tarlok Singh Chauhan, J

The petitioner has completed his normal tenure of service in tribal/hard area, therefore, he is entitled to be posted in a soft area in accordance with

the Transfer Policy framed by the State itself.

For this purpose, the petitioner has already set out five stations of his choice, as given in para-9 of the petition, which reads as under:-

“9 That the petitioner after completion of normal tenure in Branch Office Killar at Pangi, District Chamba, H. P. filed the representation to the

respondent No. 1 (through proper channel) regarding transfer request on 06.01.2021 and mentioned five stations of his choice.

(i) H. P. Co-op. Bank Ltd., Branch Office Banikhet, District Chamba, H.P.

(ii) H. P. State Co-op Bank Ltd. Branch Office Bathri, Distt. Chamba, H.P.

(iii) H. P. State Co-op Bank Ltd. Branch Office Rajnagar, District Chamba, H.P.

(iv) H. P. State Co-op Bank Ltd. Branch Office Sarol, District Chamba, H. P.

(v) H. P. State Co-op Bank Ltd. Branch Office Surangani, Distt. Chamba, H.P.â€​

As per the reply filed by the respondents, the only ground for not transferring the petitioner from the tribal area is that there is a shortage of staff in

the Bank and for which the replying respondent has conducted Departmental Promotion Committee (DPC) and this process is likely to be completed

latest by August, 2021.

In the given facts and circumstances of the case, we dispose of this petition by directing the respondents to consider and decide the case of the

petitioner for posting him in a soft area and issue a consequential order of transfer in accordance with the Transfer Policy by posting the petitioner in

any one of the five stations of his choice as mentioned above within a period of six weeks from today.

The petition stands disposed of in the aforesaid terms, so also pending applications, if any.

For compliance, to come up on 25.08.2021.