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Judgment
(Pronounced by Hon'ble Ms. Veena Kothavale, Member (J))
Heard the learned counsel for the applicant.
In the present OA, the applicant has sought the following relief:
"To direct the respondents to consider the representation of the Applicant dated 01.09.2026, submitted along with the Fitness Certificate, and consequently issue appropriate posting orders permitting the Applicant to rejoin duty as District Forest Officer, Tirupattur Forest Division, with all consequential and attendant service benefits, within such time as may be fixed by this Tribunal.”
The learned counsel for the applicant submitted that applicant was nominated for 37th Professional Skill Upgradation Course at Dehradun which was scheduled to be held from 10.08.2026 to 09.10.2026. Since his age was 57 years and had suffered medical conditions, he was unable to attend the said course and therefore, he gave a representation dated 08.06.2026 seeking exemption from attending the said course, but the same was not considered. The applicant had submitted further representations dated 08.07.2026, 31.07.2026 and 01.08.2026 reiterating his request and there was no response. However, by order dated 06.08.2026, applicant was relieved to attend the said programme. After the applicant was given fitness certificate to return to duty, he submitted representation dated 01.09.2026 seeking permanent exemption from attending the training and gave an undertaking to attend, if necessary, the training in the next batch in view of his medical condition. Since the same is not being considered, he has filed this OA for a direction to consider his representation submitted along with fitness certificate.
The learned counsel for the applicant submits that the applicant would be satisfied if a direction is given to the competent authority among the respondents to consider his representation and pass appropriate order thereon within the stipulated time.
Mr. Su. Srinivasan, SCGSC, who has appeared for the first respondent takes notice in advance, has no objection for disposing of OA with such direction.
In view of the limited relief sought as above, OA is disposed of at the admission stage without entering into the merits of the case, with a direction to the competent authority among the respondents to consider and dispose of the representation dated 01.09.2026 submitted by the applicant and pass a reasoned speaking order in accordance with law within a period of two weeks from the date of receipt of a copy of this order.
The OA is disposed of as above at the admission stage.