AI Structured Summary
Not yet generated for this judgment
Judgment
S. Siri Jagan, J.—The petitioner is an employee of the 1st respondent bank. He is aggrieved by Ext.P1 order of transfer. Against the same, the petitioner has filed Ext.P2 representation before the 2nd respondent. The petitioner seeks a direction to the 2nd respondent to consider and pass orders on Ext.P2 expeditiously.
I have heard the learned standing counsel appearing for the respondents also.
If the statements in Ext.P2 regarding the present condition of the petitioner are correct, I am of opinion that the case of the petitioner requires a sympathetic consideration. In the above circumstances, this writ petition is disposed of with a direction to the 2nd respondent to consider and pass orders on Ext.P2, as sympathetically as possible, after affording an opportunity of being head to the petitioner, as expeditiously as possible, at any rate, within one month from the date of receipt of a certified copy of this judgment.