Chaman Lal vs Union Of India & Ors.

C. Hari Shankar, J.

The petitioner challenges transfer order dated 29 May 2025 whereby he has been transferred from Delhi to Balrampur. The petitioner represented against the said transfer on 3 June 2025 on the ground that the petitioner’s wife had donated a kidney to the petitioner as a result of which the petitioner and his wife were having one kidney each and were under regular monitoring by the hospital. It was further pointed out that the petitioner’s father was on dialysis and that the petitioner’s daughter is studying in Class X.

The order dated 17 June 2025, rejecting the petitioner’s representation is unreasoned.

In these circumstances, we suggested to Ms. Tanisha Samanta, learned Counsel for the respondents, that the writ petition along with the documents annexed therewith be treated as a representation and a reasoned and speaking order be passed thereon within a period fixed by the Court. On instructions, she is agreeable to the said suggestion.

Accordingly, we dispose of this writ petition with a direction to the respondents to treat this writ petition as a representation and pass a reasoned and speaking order thereon within a period of two weeks from today.

The decision, as and when taken, shall be communicated forthwith to the petitioner. In case the decision is adverse to the petitioner, the operation would remain in abeyance for a period of one week after the decision is communicated in order to enable the petitioner to seek legal remedies, if so advised.

Till then, the petitioner would not have to join the place to which he has been posted.

The writ petition is accordingly disposed of.

We have expressed no opinion on the merits of the case.