Vinesh Thalwal vs Kangra Central Co-operative Bank and Others

Kurian Joseph, C.J.—The Petitioner is aggrieved by his transfer. The Petitioner submits that he may be permitted to invoke the supervisory and otherwise statutory jurisdiction of the third Respondent. The writ petition is hence disposed of as follows:

In the event of the Petitioner approaching the third Respondent within three days from today, the third Respondent will look into the matter and take appropriate action in accordance with law, justice and equity. The orders, as above shall be passed by the third Respondent expeditiously. Subject to the Petitioner approaching the third Respondent as above, in case the Petitioner has not been relieved as on today or in case the 4th Respondent has not joined the duty, further proceedings in that regard will be deferred till orders are passed by the third Respondent. Needless to say that the Petitioner and the 4th Respondent will work at the respective places prior to the date of transfer, till such time and further continuance would depend on the orders passed by the Registrar.

The writ petition is disposed of, so also the pending application(s), if any.