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Judgment
Per: Ms. Urmita Datta (Sen), Member (J)
Heard Ld. Counsel for the applicant. Ld. Counsel Ms. E. Banerjee entered appearance on behalf of the respondents and filed her memo of appearance which is taken on record.
The applicant has filed this O.A. under Section 19 of the Administrative Tribunals Act, 1985, seeking the following relief:
“a)An Order do issue directing the respondents to act and proceed in accordance with the provisions of law;
b)An Order do issue quashing/setting aside the Office Order No. BSNL CO-PETS/12(11)/1/2025-PERS1 dated 09.05.2026 issued by the respondents with respect to applicant;
c)An Order do issue directing the respondents to allow the applicants to continue discharging his service as SDE (BBM), SDE (External) and SDE (Internal), bearing HR No. 200203610 at his present place of posting at Kolkata Telecom District (KOL TD);
d)To grant all consequential benefits;
e)To grant Costs and incidentals;
f)Certify and transmit the entire records and papers pertaining to Central Administrative Tribunalthe applicant's case so that after the causes shown thereof conscionable justice may be done unto the applicant by way of grant of reliefs as prayed for in (a), (b), (c) and (d) above;
g)Any other order or orders as the Hon'ble Tribunal deems fit and proper.”
The applicant has filed the present O.A. being aggrieved by Office Order dated 09.05.2026 (Annexure A/1), whereby his continuance at his present place of posting under Kolkata Telecom District (KOL TD) is stated to be affected. The applicant seeks, inter alia, quashing of the said Office Order and permission to continue at his present place of posting with all consequential benefits. The applicant has also relied upon the relevant policy governing posting/transfer in support of his claim.
At hearing, Ld. Counsel for the applicant submitted that if the competent respondent authority be directed to consider the pending representation of the applicant in the light of the policy relied upon by him and also, by treating this O.A. as part of it, in a time bound manner, the applicant would be fairly satisfied.
Ld. Counsel for the respondents has no objection to the prayer made on behalf of the applicant.
In view of the above, we deem it fit to dispose of the O.A., at admission stage and without entering into the merits of the applicant’s claim, with a direction upon the competent respondent authority to consider the pending representation of the applicant dated 01.09.2026 in accordance with law, as well as, in the light of the policy relied upon him and by treating this O.A. as part of it within a period of four weeks from the date of receipt of a copy of this order.
With the above directions, this O.A. stands disposed of. No costs.