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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)Direct Respondent No. 1, 2, and 3 to immediately issue an Inter-Railway Own Request Transfer order transferring the Applicant from SECR, Nagpur to the South Central Railway (SCR) on Spouse/Compassionate grounds against available vacancies.
ii) Direct the respondents to clear the Applicant's transfer with immediate effect in preference to any junior officers.
(iii)Pass any such other or further orders as this Hon'ble Tribunal deems fit in the interest of justice. 1
(iv)Saddle costs upon Respondents.
(v)Grant any other relief which this Hon'ble tribunal deems fit in the circumstances of the case and in the interest of justice.”
As per the learned counsel for the applicant, the whole grievance of the applicant is that request of one of the junior of the applicant, i.e. respondent no. 6 in the OA,for transfer from South East Central Railway to South Central Railway has been acceded to on her request vide the impugned order dated 24.08.2026 (Annexure A-1) whereas such request of the applicant has not been considered till date and thus the present OA.
In the facts and circumstances, learned counsel who appears for the respondents on advance service, has opposed the claim of the applicant. At this stage, learned counsel for the applicant, under instructions submits that the OA can be disposed of at this very stage with liberty to the applicant to make a comprehensive representation to the competent authority amongst the respondents and with a direction to such authority to decide such representation by passing a reasoned and speaking order in a time bound manner.
In light of the aforesaid, the OA is disposed of with the following order(s):
The applicant shall be at liberty to make a comprehensive representation to the competent authority within three weeks of receipt of a certified copy of this order for redressal of grievances,
if such representation is received by the respondents within the time stipulated herein, the competent authority amongst the respondents shall consider and dispose of such representation by passing a reasoned and speaking order as expeditiously as possible and preferably within eight weeks of receipt of such representation.
The OA stands disposed of in the aforesaid terms. No costs.