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Judgment
In the present OA filed under Section 19 of the Administrative Tribunals Act, 1985, the applicant has prayed for the following reliefs:
“i.Call for record of the recommendation Jt.CIT (HQ)Pers./Intercharge Transfer/2017-18 dated 13.02.2018 and peruse the same,
ii.Direct the Respondents to consider the Inter charge transfer applications in light of the Policy Decision dated 14.05.1990 issued by the Ministry of Finance, Department of Revenue, (CBDT) and act upon the recommendation of the Respondent no.4 and transfer the applicant from Mumbai region to Nagpur region in terms of policy decision dated 14.05.1990,
iii.Grant any other relief which this Hon’ble Tribunal deems fit in the facts and circumstances of the case and in the interest of justice;
iv.Allow the Application. ”
The claim of the applicant has been contested by the respondents and they have filed counter reply.
We have heard the learned counsels for the parties and with their assistance, we have also perused the pleadings available on record.
It is not in dispute that the claim of the applicant for transfer from Mumbai region to Nagpur region has been recommended by the the Joint Chief Commissioner of Income Tax, (HQ), Mumbai vide dated 13.02.2025 (Annexure A-5).It is also not in dispute that pursuant to such recommendation, the claim of the applicant has not been considered and disposed of till date.
In light of the aforesaid, the present OA is disposed of with a direction to the competent authority amongst the respondents to consider the claim of the applicant for interchange transfer, i.e. from Mumbai region to Nagpur region in the light of the policy decision and extant rules on the subject and also the recommendation dated 13.02.2025 and dispose of the same by passing a reasoned and speaking order as expeditiously as possible and preferably within a period six weeks from the date of receipt of a certified copy of this order. No costs.