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Judgment
O R D E R
(Per:- Sanjeev Gupta, Judicial Member)
Mr. Ranjeev Dubey, learned counsel for the applicant submitted that the applicant is aggrieved of transfer order dated 01.09.2026, whereby he has been transferred from JTO, Udhampur OA to Under GM (CFA), O/o CGMT C.O. Jammu and relieving order dated 03.09.2026. Learned counsel further submitted that while effecting applicant’s transfer, the service of the applicant at Doda, which is a hard station from 31.03.2014 to 24.11.2015 has not been considered by the respondents. It has further been stated even the transfer of the applicant from Doda to Udhampur, where he is presently working was not on account of his preference or choice of posting, but due to administrative exigencies. It is further submitted that as per rules, after serving in a hard station, the applicant ought to have been posted at his choice of posting.
Learned counsel further submitted that the applicant for redressal of his grievance, had submitted a representation dated 02.09.2026, however, no action has been taken on the same uptil now. He prays that the impugned orders be stayed and the applicant be permitted to continue working at Udhampur.
Mr. Ankesh Chandel, learned counsel appearing for the respondents, on advance notice, opposed the prayer of interim relief made by the applicant and submitted that the applicant has already been relieved. He further submitted that the applicant was transferred from Doda to Udhampur on his request dated 13.2.2015, where he has already spent more than 10 years. Learned counsel prays for sometime to file reply.
At this stage, learned counsel for the applicant submitted that the applicant would be satisfied, at this stage, if this O.A. is disposed of with direction to respondents to decide the pending representation of the applicant, within a time frame.
Having heard the learned counsels for the parties, we are of the considered view that no useful purpose would be served in keeping this O.A. pending and same can be disposed of with directions to respondents.
Accordingly, this O.A. is disposed of, at the admission stage itself, without entering into the merits of the case, with a direction to respondents to consider the representation dated 02.09.2026 along with copy of this O.A. as supplementary representation and decide the same by passing a reasoned and speaking order. A copy of the speaking order shall also be communicated to the applicant. Let the entire exercise be completed within a period of two weeks from the date of receipt of a certified copy of this order.
There shall be no orders so as to costs.