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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 F.No. Pr. CCIT/NGP/ Estt-1/ ICT (OUT)/10/2020-21/13081361 dated 31.08.2020 and peruse the same,
ii.Direct the Respondents to consider the 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 Nagpur region to Kolkata region in terms of policy decision dated 14.05.1990,
iii.Grant any other relief which this Hon'ble and Tribunal deems circumstances of the case and in the interest of fit in the facts justice;
iv.Allow the Application.”
The claim of the applicant has been contested by the respondents by filing 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 Nagpur region to West Bengal and Sikkim region has been recommended by respondent no. 4, i.e. the Principal Chief Commissioner of Income Tax, Nagpur vide dated 31.08.2026 (Annexure A-7). 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 Nagpur region to West Bengal and Sikkim region in the light of the policy decision recommendation dated 31.08.2026 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.