AI Structured Summary
Not yet generated for this judgment
Judgment
C. Hari Shankar, J.
After some hearing, Mr. Kaul, learned Counsel for the petitioner, on instructions, is agreeable to a disposal of this writ petition with a request to the Tribunal to take up OA 3765/2026 for final disposal on 29 October 2026.
In order to facilitate the matter, we direct the respondents to file its reply to OA positively within two weeks from today with advance copy to learned Counsel for the applicant who may file rejoinder thereto before the next date of hearing.
Both sides would also place on record short notes of their respective submissions before the Tribunal not exceeding three pages each, with cross reference to relevant PDF page nos., after exchanging copies with each other at least a week in advance of the next date of hearing.
Neither side would be entitled to seek any adjournment before the Tribunal when the matter is listed.
We reiterate our request to the Tribunal to take up the matter for final hearing on the said date, as it involves a transfer.
The writ petition is disposed of with the aforesaid direction.