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Judgment
Hon’ble Mr. Anand Mathur, Member (A)
Learned counsel for the applicant states that the issue had boiled down to only one point whether the request for transfer grant of the applicant can be permitted by any authority after the prescribed time period is over.
The respondents had been directed to check up this aspect but they have failed to do so even till date. Learned counsel for the applicant further states that in terms of SR 147 the prescribed time limit can be relaxed by the competent authority and therefore, he would be satisfied if the respondents are directed to examine the case of the applicant for providing relaxation in terms of the said rule. The said SR 147 reads as under :-
“EXPLANATION. – In regard to the time-limits applicable for the transportation of personal effects on availment of the concession, it has been decided that the time-limits prescribed in the Explanation below sub-para (a) above in the case of members of the family, namely, one month anterior and six months posterior to the date of the move of the retiring Government servant himself, should apply in the case of transport of his personal effects. These limits may, however, be extended by the competent authority prescribed under SR 116 (b) (iii) in individual cases attendant with special circumstances.”
Learned counsel for the respondents is also present.
In view of SR 147 quoted by the learned counsel for the applicant, the respondents are hereby directed to examine the case of the applicant in light of the provisions of the said rules and pass a reasoned and speaking order thereon, within a period of four weeks from today. A copy of the speaking order so passed, be communicated to the applicant.
With this, the OA stands disposed of. There shall be no order as to costs.