AIR 1992 SUPREME COURT 519 ::1992 AIR SCW 170 ::1992 LAB. I. C. 306 ::1992 ( ) Lab LR 9 ::(1992) 2 MahLR 949 ::(1993) BankJ 710 ::1992 (1) CurLR 8 ::1993 (66) FacLR 959 ::1992 (1) SCC 306 ::1992 SCC (L&S) 268 ::(1992) 1 LabLJ 329 ::(1992) 1 BankCLR 399 ::1992 (1) BankCas 191 ::1992 (1) BLJ 74 ::(1992) 80 FJR 104 ::(1992) 1 Lab LN 1 ::1992 (1) ServLR 426 ::(1992) 1 UPLBEC 484 ::(1991) 4 JT 460 (SC)

Supreme Court Of India

(From : Punjab and Haryana)

Hon'ble Judge(s): Lalit Mohan Sharma, J. S. Verma, S. C. Agrawal , JJJ

Bank of India (Officers) Service Regulations (1979) , Regn.47— Posting of husband and wife at same station - Employee accepting promotion on giving voluntary undertaking that he may be transferred anywhere in India - Could not thereafter claim as of right that both spouses should be stationed at one place. C.W.P. No. 2415 of 1991, D/-6-8-1991 (Punj and Har), Reversed. Memorandum of Govt. of India , Para.4(vi)— Posting of husband and wife at same station - Cannot be claimed as of right.Transfer - Rule to post husband and wife at one station - Not right. Ordinarily and as far as practicable the husband and wife who are both employed should be posted at the same station even if their employers be different. The desirability of such a course is obvious. However, this does not mean that their place of posting should invariably be one of their choice, even though their preference may be taken into account while making the decision in acordance with the administrative needs. In the case of All-India Services, the hardship resulting from the two being posted at different stations may be unavoidable at times particularly when they belong to different services and one of them cannot be transferred to the place of the other's posting. While choosing the career and a particular service, the couple have to bear in mind this factor and be prepared to face ....