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Judgment
O R D E R
The instant Original Application has been filed by the applicant seeking following relief(s):
“8(i) Summon the entire relevant records from the respondents pertaining to the instant controversy for its kind perusal.
8(ii) This Hon’ble Tribunal may be pleased to quash/set aside the impugned transfer order dated 07/09/2026 (Annexure-A/1 & 09/09/2026 modified order Annexure A/2).
8(iii) Any other order or orders that this Hon’ble Tribunal deems fit and proper in the facts and circumstances of the case may kindly be passed.
8(iv) Award the cost of the instant lis to the applicant.”
Counsel for the applicant stated that the applicant has been transferred Central Administrative Tribunalfrom Ratlam Division to Mumbai Division consequent upon ug-gradation. He states that out of 122 persons, who were also given the benefit of up-gradations, have been retained at the same place, whereas only the applicant has been discriminated and subjected to transfer. The applicant has already made a representation dated 12.09.2026 (Annexure A-9), which is pending before the respondent Department.
In view of the submissions made by learned counsel for the applicant, the respondents are directed to treat this Original Application as a representation and they shall decide the representation dated 12.09.2026 (Annexure A-9) keeping in view the averments made in this Original Application by passing a reasoned and speaking order, within a period of four weeks from the date of receipt of a copy of this order. Till such time the representation is decided, status quo, as on date shall be maintained.
Accordingly, this Original Application is disposed of at the motion stage itself. No costs.