AI Structured Summary
Not yet generated for this judgment
Judgment
Justice K.Haripal, Judicial Member
As common questions are raised, these Original Applications have been clubbed, heard together and are being disposed of by this common order.
All the applicants are Railway employees working in Palakkad Division in different categories like Pointsman, Track Maintainer, Commercial Clerk and Shunting Master. They hail from other States of the country -Rajasthan, Uttar Pradesh, Bihar, Delhi and Jharkhand. All of them were employed in Southern Railway as recommended by the Railway Recruitment Cell or Railway Recruitment Board, Chennai. Thereafter, they were promoted to higher grades. On completion of the residency period, they sought inter-Railway transfer to their native places and made appropriate representations through the HRMS portal. All of them obtained 'No Objection Certificates', NOC for short, from the respective receiving divisions of the transferee Railway.
The grievance of the applicants is that on the strength of NOCs when they made representations for relieving from the present posts, they are not being relieved. Thus they have moved these applications for directing the respondents 1 to 3 to relieve them to carry out the inter-Railway transfer to the respective receiving divisions.
It is the common case of the applicants that the Railway has taken liberal policy in granting such inter-Railway transfers. Thus their requests were entertained and forwarded for one way, on request transfers to different Divisions/Railways, wherever they required transfer. Then the receiving divisions gave their consent and issued NOCs. Still, there is no justification in not relieving them, which is against the principle laid by this Tribunal in O.A.Nos.444/2014, 321/2014, 264/2014 and other connected cases. This Tribunal had held that shortage of staff is not a ground for refusal to relieve. In O.A.576/2017 and O.A.277/2017 also this view was reiterated, which has been confirmed by the Hon'ble High Court.
According to the applicants, in the light of the standing instructions and circulars of the Railways, the respondents are not justified in keeping their requests for relieving, citing adverse vacancy position. The Railway Board has taken a policy decision to take expeditious action on inter-Railway transfer requests.
Delay in relieving them from the present stations would have far reaching effects in their future career prospects. They will have to join at bottom seniority in the new stations. All of them had made requests for inter-Railway transfer forgoing the promotion obtained in Southern Railway. Therefore, any further delay would cause them substantial prejudice.
Respondents have opposed the Original Applications almost on identical lines. According to them, transfer module of HRMS was operationalised with effect from 15.08.2022. Representations submitted by the applicants were forwarded to different Divisions/Railways through HRMS portal with the approval of the DRM, who had approved the same on condition that the transfer orders of the employees will be 'issued by the Southern Railway only after a reliever from RRC/RRB joins in his place'.
As per the Railway Board circular, RBE No.73/2024 dated 02.08.2024, the validity of NOC is for one year. In case transfer is not effected within one year, such NOC is required to be re-validated. Moreover, employee shall be relieved only after confirming the validity of the NOC.
Further, it is submitted that, in the matter of transfers, Government is the best judge to decide as to how services of employees should be distributed and utilized. It is to be left to the discretion of the employer and their honest decision should be accepted as a part of service discipline. Transfer is effected based on several factors including suitability of the person for a particular post and exigencies of administration. At times, several imponderables, requiring formation of a subjective opinion may be involved. As such, the realistic approach is to leave it to the wisdom of hierarchical superiors. They have also quoted the decisions of the Apex Court in SK Nausad Rahaman and others v. Union of India and others [(2022) 12 SCC 1], Union of India and others v. S.L.Abbas [(1993) 4 SCC 357] and also Namrata Verma v. State of Uttar Pradesh and others [SLP No.36717/2017].
Further, it is submitted that the limited purpose of the NOC is to ascertain/confirm, availability of vacancies in the accepting Railway, it is not a guarantee that the employee will be definitely transferred on receipt thereof on the face of acute shortage of staff. The applicants were never assured that, before the expiry of the period of NOC they would be relieved. Administrative transfers are covered by vacancy position, service exigencies and approval of the competent authority.
All the applicants were recruited through Railway Recruitment Cell/RRB, Chennai. At the time of applying for the post in Railway, they knew that on being selected, they would be appointed somewhere in Kerala or Tamil Nadu. The primary responsibility of the Railway is to ensure safer services for the travelling public. So, the interest of the organisation is supreme. The request for relief have not been rejected, but only withheld pending receipt of replacement of candidates from RRB/RRC.
According to the respondents, transfer cannot be claimed as a matter of right. In many categories recruitment process is under way. Moreover, several new projects and works like doubling works, installation of thick web switches to enhance the sectional speed of trains, are presently in progress. In many cadres like Track Maintainer, acute shortage of staff is experienced. Even after completion of the ongoing recruitment the vacancy position may remain around 10%. This situation is aggravated due to the creation of newly added Railway assets as well as for manning of level crossings during the last 10 years. At present, a significant number of Track Maintainers are being utilized for Gate Man duties due to large-scale manning of level crossings. Most of the applicants are working in safety category and therefore, they can be relieved only after getting clearance from the higher-ups.
In all the reply statements, the respondents have highlighted shortage of staff. Statistics have been given showing the sanctioned strength, actually available working strength of staff and the vacancy position. Therefore, the applicants can be relieved depending upon the threshold vacancy position. In the case of Track Maintainer cadre, the vacancy position is 18.28% and if only it is brought down to below 10%, on the basis of the RBE Circular, such category of employees can be relieved. Thus, the respondents have prayed for dismissing the OAs.
We heard the learned counsel for the applicants as well as the learned Standing Counsel for the respondents.
Applicants are natives of either Rajasthan, Delhi, Bihar, Jharkhand or Uttar Pradesh. They were recruited by the Railway Recruitment Cell/RRB, Chennai; naturally they are eager to get transfer to or near to their native place. On completion of the respective residency period, they made representations through HRMS portal seeking inter-Railway transfer. All of them have received NOCs also from the respective Railways. Now they are aggrieved by the stand of the authorities in Palakkad Division in not relieving them.
The following table will give a general idea about the name, cadre, work place, nativity, details of Division/Railway to which transfer is sought, details of NOCs etc.:
| O.A. No. | Name, Cadre and Work Place of the Applicants | Nativity of the Applicants | Date of Commenc ement of Service | Intr Divnl/Intr Rly Transfer sought to which place | Date of NOC | Date of Expiry of the NOC |
|---|---|---|---|---|---|---|
| 597/25 | MANISH MEENA, POINTSMAN-A, PALAKKAD DIVN. | RAJASTHAN | 27.11.16 | ONE WAY INTER-RLY TRANSFER TO JHANSI DIVN, NORTH CENTRAL RLY | 7.1.25 | 6.1.26 |
| 24/26 | 1. RAJESHWAR & 2. SHIVA KANT MISHRA TRACK MAINTAINER-III, PALAKKAD DIVN | 1. DELHI 2. LUCKNOW | 1. 11.8.16 2. 27.7.16 | ONE WAY INTER-RLY TRANSFER TO 1. DELHI DIVN. 2. LUCKNOW DIVN. NORTHERN RLY | 1. 27.1.25 2. 24.4.25 | 1. 26.1.26 2. 23.4.26 |
| 30/26 | 1. SANTHOSH KUMAR & 2. RAJEEV RANJAN, TRACK MAINTAINER-III, PALAKKAD DIVN | BIHAR | 13.7.16 | ONE WAY INTER-RLY TRANSFER TO SONPUR DIVN. EAST CENTRAL RLY | 1. 16.3.25 2. 10.2.25 | 1. 15.3.26 2. 9.2.26 |
| 32/26 | NIRAJ KISKU, TRACK MAINTAINER-II, PALAKKAD DIVN | BIHAR | 20.9.14 | ONE WAY INTER-RLY TRANSFER TO ASANOL DIVN, EASTERN RLY | 15.2.25 | 14.2.26 |
| 38/26 | SUJEETH MUDI, POINTSMAN-A, PALAKKAD DIVN | JHARKHAND | 31.5.17 | ONE WAY INTER-RLY TRANSFER TO CHAKRADHARPUR DIVN, SOUTH EASTERN RLY | 10.2.25 | 9.2.26 |
| 96/26 | DEVRAJ MEENA, CHIEF COMMERCIAL CLERK, PALAKKAD DIVN | RAJASTHAN | 14.5.15 | ONE WAY INTER-RLY TRANSFER TO JHANSI DIVISION, NORTH CENTRAL RLY | 24.2.25 | 23.2.26 |
| 99/26 | DHARMVEER SINGH, TRACK MAINTAINER-II, PALAKKAD DIVN | UTTAR PRADESH | 21.7.16 | ONE WAY INTER-RLY TRANSFER TO AMBALA DIVISION, NORTHERN RLY | 22.4.25 | 21.4.26 |
| 100/26 | 1.SAJAN KUMAR YADAV 2. RANJIT KUMAR PRASAD TRACK MAINTAINER-III, PALAKKAD DIV. | BIHAR | 1. 21.7.16 2. 27.7.16 | ONE WAY INTER-RLY TRANSFER TO PANDIT DEEN DAYAL UPADHYAYA DIV., EAST CENTRAL RLY | 10.12.25 | 9.12.26 |
| 101/26 | 1. SUNIL KUMAR, TRACK MAINTAINER-III, 2. KRISHAN KUMAR MEENA, TRACK MAINTAINER-II, 3. RAMESH, TRACK MAINTAINER-III, PALAKKAD DIVN | 1. DELHI 2.RAJASTHAN 3.RAJASTHAN | 1. 13.7.16 2.20.12.16 3. 10.1.17 | ONE WAY INTER RLY TRANSFER TO DELHI DIVISION, NORTHERN RLY | 1.23.11.25 2.23.11.25 3. 10.4.25 | 1.22.11.2 6 2.22.11.2 6 3. 9.4.26 |
| 111/26 | VEDANTEE PANDEY, TRACK MAINTAINER-III, PALAKKAD DIVN | UTTAR PRADESH | 29.7.16 | ONE WAY INTER-RLY TRANSFER TO MUGALSARAI DIVISION, EAST CENTRAL RAILWAY | 9.12.25 | 8.12.26 |
| 113/26 | 1. JITENDRA KUMAR | BIHAR | 1. 14.7.16 | ONE WAY INTER-RLY | 1. 25.4.25 | 1. 24.4.26 |
NONIA, TRACK MAINTAINER-II, 2. KAUSHAL KUMAR PRAJAPATI, TRACK MAINTAINER-II, 3.CHANDAN KUMAR NIRALA, TRACK MAINTAINER-III, PALAKKAD DIVN. | 2. 19.7.16 3.25.10.16 | TRANSFER TO 1. ASANOL DIVN. 2. ASANOL DIVN. 3. HOWRAH DIVN. EASTERN RLY | 2. 25.4.25 3. 4.8.25 | 2. 24.4.26 3. 3.8.26 | ||
| 120/26 | 1. RAM SEBAK YADAV, POINTSMAN-A 2. RAMJANM KUMAR, POINTSMAN-A PALAKKAD DIVN. | BIHAR | 1. 20.9.16 2. 10.9.16 | ONE WAY INTER-RLY TRANSFER TO DHANPUR DIVISION, EAST CENTRAL RLY. | 10.3.25 | 9.3.26 |
| 128/26 | 1. DHANANJAY DAS, TRACK MAINTAINER-II, 2. LAKHAN PRASAD VERMA, TRACK MAINTAINER-III, 3. VEDANAND KUMAR, TRACK MAINTAINER-III, PALAKKAD DIVN. | 1.JHARKHAND 2.JHARKHAND 3.BIHAR | 1. 14.7.16 2. 27.8.16 3. 27.7.16 | ONE WAY INTER-RLY TRANSFER TO 1. ASANOL DIVN. 2. ASANOL DIVN. 3. MALDA DIVN. EASTERN RLY | 1. 25.4.25 2. 18.4.25 3. 14.4.25 | 1. 24.4.26 2. 17.4.26 3. 13.4.26 |
| 129/26 | 1. MUNTUN KUMAR, TRACK MAINTAINER-III, 2. VED PRAKASH PRASAD, TRACK MAINTAINER-III, 3. RADHE SHYAM SHARMA, TRACK MAINTAINER-III, PALAKKAD DIVN. | BIHAR | 1. 26.7.16 2. 21.7.16 3. 20.7.16 | ONE WAY INTER-RLY TRANSFER TO SAMASTIPUR DIV.EAST CENTRAL RAILWAY | 10.4.25 | 9.4.26 |
| 133/26 | 1. MONU DAYAL, TRACK MAINTAINER-III, 2. VIKAS KUMAR, TRACK MAINTAINER-II, PALAKKAD DIVN | UTTAR PRADESH | 1. 27.7.16 2. 15.7.16 | ONE WAY INTER-RLY TRANSFER TO AMBALA DIVISION, NORTHERN RLY | 1. 20.3.25 2. 23.4.25 | 1. 19.3.26 2. 22.4.26 |
| 166/26 | ROOP SINGH, TRACK MAINTAINER-II, PALAKKAD DIVISION | RAJASTHAN | 2.2.07 | ONE WAY INTER-RLY TRANSFER TO BIKANEER DIVN, NORTH WESTERN RLY | 2.5.25 | 1.5.26 |
| 205/26 | JAGABANDHU DAS, SHUNTING MASTER, PALAKKAD DIVISION | JHARKHAND | 29.1.17 | ONE WAY INTER-RLY TRANSFER TO DHANBAD DIVISION, EAST CENTRAL RLY | 26.4.25 | 25.4.26 |
In all the cases, interim orders have been granted to the effect that the respective NOCs will remain valid till the next date of posting.
Initially, period of validity of the NOC was six months. Later, finding that an aspirant may not be able to move to the new station within the said period, the Railways have fixed the period of validity as one year. All these applicants have moved the Tribunal before the expiry the said one year from the respective dates of issue of the NOC. The validity of the NOCs is kept alive on the strength of the interim orders.
The common grievance is that despite the issue of NOCs the applicants are not being relieved, their requests have been put on hold on the ground of shortage of staff. In some cases, it is submitted that the officers in Palakkad Division are keeping priority list in each cadre and the applicants will be relieved only when their turn comes. They have also given the statistics showing the sanctioned strength of employees, current working strength and vacancy position. According to them, cadres like Pointsman, Track Maintainer and Shunting Master are safety categories. Since the vacancy position remains high, they cannot be relieved for the present. If such unilateral relief is done en masse, that would affect the operation of trains and public interest, it is submitted.
As stated earlier, except the applicant in O.A.96/2026, who is a Chief Commercial Clerk, who started as a Commercial Clerk, all other applicants are either Pointsman, Track Maintainer or Shunting Master, who started as low paid employees in the Southern Railway, recruited through the RRC, Chennai. All of them are working away from their home land and were very much eager to go back to their native place, which made them to submit applications for inter-Railway transfer by registering their requests in the HRMS portal. An employee can seek such a transfer only after completing the minimum residency period. All of them have satisfied the required conditions. Even after making such applications they had to wait for long for getting the NOCs. In this connection, it is important to say that the policy of the Railways is to promote such transfers and dispose of the requests as expeditiously as possible.
In the RBE Circular No.153/2019 dated 20.09.2019 it is stated thus:
“It has come to the notice of Board that a large number of inter-Railway/inter-Division one-way transfer requests are being forwarded by some of the Zonal Railways for NOCs without assessing the feasibility of relieving such staff on receipt of NOC. This causes unnecessary building up of expectations regarding their imminent sparing among such employees and puts avoidable pressure on the Railway administration.
2.Considering the above, Railways may ensure that henceforth only such Inter-Railway transfers requests be forwarded where there is reasonable possibility of relief in case of acceptance by the railway to which transfer is sought. While doing so, various factors like number of staff likely to be inducted in the cadre by way of departmental promotions/Inter-Divisional/Inter-Railway Transfer from other Railways/Divisions and through RRB indents should be kept in view so that once NOC is received, the concerned employee can be relieved early.”
That means, it is obvious that while forwarding the request itself, the division concerned makes an assessment of the implications of relieving such an employee on accepting the request by the transferee division. Of course, when delay occurs in getting the NOC situations may change and at that point of time vacancy position also is likely to change and the parent organisation may not be in a position to relieve the employee. All the same, when such a request is forwarded after making an assessment of the vacancy position in the division, they are estopped from saying that the applicants cannot be relieved on producing the NOC.
In all the replies, the respondents have stated that the applicants cannot be relieved due to shortage of staff, by giving the statistics. These statistics was prepared basing on the position on a particular date. Such figures are not static. That is likely to change by the change of circumstances. It was consistently held by this Tribunal as well as by the Hon'ble High Court that shortage of staff is not a justification for not relieving a candidate on producing the NOC from the transferee division.
Once an application for transfer is forwarded, it is for the parent division to foresee such a transfer and take appropriate steps, well in advance. They are also in receipt of similar requests from other zones or divisions, for appointment by transfer. As stated earlier, applications for inter-divisional transfer were forwarded means the parent division has made atleast a rough assessment of the implications of such transfers. Once the employee produces the NOC it is improper to keep it under the carpet for long.
Basing on S.L.Abbas etc., quoted supra, the respondents wanted to say that it is for the employer to decide where the employee should work etc. Such principles are applicable only in the case of a routine transfer; here it is not. Here, the applicants, who are low paid employees of the Railways seek inter-Railway transfer to their home State, which is permissible under the circulars and standing instructions issued by the Railways. The Railway has adopted a policy, encouraging and promoting such transfers. Instructions are also in place to expedite the processing of such transfer requests. Here, the applicants have not sought for transfer as an absolute incidents of service, but seek effective implementation of the NOCs received by them from the transferee division, which were issued on the basis of the endorsement of the transfer requests made by the parent division. Railway is a large establishment. They have their own system of recruitment, training etc. They are able to foresee such contingencies in advance. It is not difficult for them to relieve such low paid employees, which is in effect a welfare act which enable them to work from their home station or native place.
Human resource is the biggest resource available in our country. Unemployment/under employment is a never ending menace in our society. Large number of unemployed youths are available in open market, waiting for opportunities. In cases like Track Maintainer or Pointsman, much technical knowledge is not necessary. Only thing is that they should be subjected to the process of recruitment and impart basic training, which is not a big task for the Railways. They have at their disposal the paraphernalia for the same. Only thing is that Railway should be able to make long term and short term plans for meeting the contingencies.
We are not averse to the practical difficulties narrated by the respondents in relieving the employees working in safety categories. If large number of such employees are relieved in one go, that will adversely affect the operation of trains and will prejudice public interest. At the same time, the interests of the employees have to be protected. The respondents can chalk out long term plans for keeping the threshold vacancy level always to the minimum.
After considering the rival contentions, we are of the view that the requests for relief made by the applicants cannot be rejected or put on hold indefinitely. Therefore, the respondents are directed to relieve the applicants within a maximum period of six months from the date of receipt of a copy of this order.
It goes without saying that, since the NOCs were issued years before, prior to issuing individual orders, existence of vacancy in the division where transfer is sought shall be re-confirmed.
The Original Applications are allowed as above. Interim orders are made absolute. No costs.
List of Annexures
O.A.597/2025
Annexure A1: True copy of the print out down loaded by the applicant pertaining to his inter railway transfer applications (not very legible).
Annexure A2: True copy of the representation dated 19.11.2025 submitted to the 2nd respondent.
Annexure A3: True copy of the railway board letters bearing No. E(NG)I-2019/ TR/3 dated 18.01.2019
Annexure A4: True copy of the railway board letter No.E(NG)I-2019/TR/II dated 20.09.2019
Annexure A5: True copy of the Railway Board order bearing RBE NO.85 of 2020 dated 01.10.2020
Annexure A6: True copy of the Railway Board order bearing RBE 83 of 2023 dated 23.06.2023
Annexure R1(a): A true copy of the Transfer Module PBC No. 139/2022 dated 18.08.2022 issued by Railway Board
Annexure R1(b): A true copy of the RBE No.73/2024 dated 02.08.2024 issued by the Railway Board.
Annexure R1(c): A true copy the RBE No. 32/2025 dated 16.04.2025 issued by the Railway Board.
Annexure R1(d): A true copy of the RBE No. 39/2024 dated 03.05.2024 issued by the Railway Board.
Annexure R1(e): A true copy of relevant page of the Indian Railway Establishment Code, Volume-I (IREC Vol.I).
O.A.24/2026
Annexure A1: True copy of the print out down loaded by the 1st applicant pertaining to his inter railway transfer applications.
Annexure A1(a): True copy of the print out down loaded by the 2nd applicant pertaining to his inter railway transfer applications
Annexure A2: True copy of the representation dated 17.11.2025 submitted to the 3rd respondent by 1st applicant.
Annexure A2(a) True copy of the representation dated 10.11.2025 submitted to the 3rd respondent by 2nd applicant
Annexure A3: True copy of the railway board letters bearing No. E(NG)I-2019/ TR/3 dated 18.01.2019
Annexure A4: True copy of the railway board letter No.E(NG)I-2019/TR/II dated 20.09.2019
Annexure A5: True copy of the Railway Board order bearing RBE NO.85 of 2020 dated 01.10.2020
Annexure A6: True copy of the Railway Board order bearing RBE 83 of 2023 dated 23.06.2023
Annexure-R-1: A true copy of the Railway Board circular RBE No.73/2024 dated 02.08.2024
Annexure-R-2: A true copy of the Chief Track Engineer's letter No.0M/45/Merged cadre of TM dated 04.08.2023
Annexure-R-3: A true copy of the Railway Board Circular No. RBE 39/2024 dated 03.05.2024
Annexure-R-4: A true copy of the Railway Board Circular No. RBE 32/2025 dated 16.04.2025
O.A.30/2026
Annexure A1: True copy of the print out down loaded by the applicant pertaining to his inter railway transfer applications (not very legible)
Annexure A1(a): True copy of the print out down loaded by the applicant pertaining to his inter railway transfer applications
Annexure A2: True copy of the representation dated 01.12.2025 submitted to the 3rd respondent by the 1st applicant
Annexure A2(a): True copy of the representation dated 24.11.2025 submitted to the 3rd respondent by the 2nd applicant
Annexure A3: True copy of the railway board letters bearing No. E(NG)I-2019/TR/3 dated 18.01.2019
Annexure A4: True copy of the railway board letter No.E(NG)I-2019/TR/II dated 20.09.2019
Annexure A5: True copy of the Railway Board order bearing RBE NO.85 of 2020 dated 01.10.2020
Annexure A6:True copy of the Railway Board order bearing RBE 83 of 2023 dated 23.06.2023
Annexure-R1(a): A true copy of the Railway Board circular RBE No.73/2024 dated 02.08.2024
Annexure-R1(b): A true copy of the Railway Board Circular bearing RBE No. 39/2024 dated 03.05.2024
Annexure-R1(c): A true copy of the Railway Board Circular No. RBE 32/2025 dated 16.04.2025
Annexure-R1(d): A true copy of the Chief Track Engineer's letter dated 04.08.2023.
O.A.32/2026
Annexure A1: True copy of the print out down loaded by the applicant pertaining to his inter railway transfer applications (not very legible)
Annexure A2: True copy of the representation dated 01.12.2025 submitted to the 3rd respondent
Annexure A3: True copy of the railway board letters bearing No. E(NG)I-2019/TR/3 dated 18.01.2019
Annexure A4: True copy of the railway board letter No.E(NG)I-2019/TR/II dated 20.09.2019
Annexure A5: True copy of the Railway Board order bearing RBE NO.85 of 2020 dated 01.10.2020
Annexure A6:True copy of the Railway Board order bearing RBE 83 of 2023 dated 23.06.2023
Annexure-R-1: A true copy of the Railway Board circular RBE No. 73/2024 dated 02.08.2024
Annexure-R-2: A true copy of the Chief Track Engineer's letter dated 04.08.2023.
Annexure-R-3: A true copy of the Railway Board Circular No. RBE 32/2025 dated 16.04.2025
O.A.38/2026
Annexure A1: True copy of the print out down loaded by the applicant pertaining to his inter railway transfer applications (not very legible)
Annexure A2: True copy of the railway board letters bearing No. E(NG)I-2019/TR/3 dated 18.01.2019
Annexure A3: True copy of the railway board letter No.E(NG)I-2019/TR/II dated 20.09.2019
Annexure A4: True copy of the Railway Board order bearing RBE NO.85 of 2020 dated 01.10.2020
Annexure A5:True copy of the Railway Board order bearing RBE 83 of 2023 dated 23.06.2023
Annexure-R-1: A true copy of the Railway Board circular RBE No. 73/2024 dated 02.08.2024 issued by the Railway Board
Annexure-R-2: A true copy of the Railway Board letter dated 17.08.2022
Annexure-R-3: A true copy of the RBE No.32/2025 dated 16.04.2025 issued by the Railway Board
Annexure-R-4: A true copy of the RBE 39/2024 dated 03.05.2024 issued by the Railway Board
O.A.96/2026
Annexure A1: True copy of the print out down loaded by the applicant pertaining to his inter railway transfer applications
Annexure A2: True copy of the representation dated 21.01.2026 submitted to the 3rd respondent
Annexure A2(a): True copy of the representation dated 05.02.2026 submitted to the 3rd respondent
Annexure A3: True copy of the railway board letters bearing No. E(NG)I-2019/TR/3 dated 18.01.2019
Annexure A4: True copy of the railway board letter No.E(NG)I-2019/TR/II dated 20.09.2019
Annexure A5: True copy of the Railway Board order bearing RBE NO.85 of 2020 dated 01.10.2020
Annexure A6: True copy of the Railway Board order bearing RBE 83 of 2023 dated 23.06.2023
Annexure R1: A true Copy of the request dated 27.03.2024 application No. OR0055 1296
Annexure R2: A true copy of the letter bearing No.J/P/676/II/IRT/IDT dated 03.06.2025
Annexure R3: A true copy of the circular RBE No.73/2024 dated 02.08.2024
Annexure R4: A true copy of the Railway Boards letter dated 17.08.2022, File No PC. V11/2022/HRMS/15.
Annexure R5: A true copy of the order dated 09.11.2022 passed by this Honourable Tribunal in OA No.180/00285/2021
O.A.99/2026
Annexure A1: True copy of the print out down loaded by the applicant pertaining to his inter railway transfer applications
Annexure A2: True copy of the railway board letters bearing No. E(NG)I-2019/TR/3 dated 18.01.2019
Annexure A3: True copy of the railway board letter No.E(NG)I-2019/TR/II dated 20.09.2019
Annexure A4: True copy of the Railway Board order bearing RBE NO.85 of 2020 dated 01.10.2020
Annexure A5:True copy of the Railway Board order bearing RBE 83 of 2023 dated 23.06.2023
Annexure-R-1: A true copy of the Railway Board circular RBE No. 73/2024 dated 02.08.2024
Annexure-R-2: A true copy of the Railway Board letter dated 17.08.2022
Annexure-R-3: A true copy of the Chief Track Engineer's letter dated 04.08.2023.
Annexure-R-4: A true copy of the Railway Board Circular No. RBE 32/2025 dated 16.04.2025
O.A.100/2026
Annexure A1: True copy of the print out down loaded by the applicant pertaining to his inter railway transfer applications
Annexure A1(a): True copy of the print out down loaded by the applicant pertaining to his inter railway transfer applications
Annexure A2: True copy of the representation dated 05.01.2026 submitted by the 1st applicant to the 3rd respondent
Annexure A2(a): True copy of the representation dated 05.01.2026 submitted by the 2nd applicant to the 3rd respondent
Annexure A3: True copy of the railway board letters bearing No. E(NG)I-2019/TR/3 dated 18.01.2019
Annexure A4: True copy of the railway board letter No.E(NG)I-2019/TR/II dated 20.09.2019
Annexure A5: True copy of the Railway Board order bearing RBE No.85 of 2020 dated 01.10.2020
Annexure A6: True copy of the Railway Board order bearing RBE 83 of 2023 dated 23.06.2023
Annexure-R-1: A true copy of the Railway Board circular No. RBE No. 39/2024 dated 03.05.2024
Annexure-R-2: A true copy of the Chief Track Engineer's letter dated 04.08.2023.
Annexure-R-3: A true copy of the Railway Board Circular No. RBE 32/2025 dated 16.04.2025
O.A.101/2026
Annexure A1: True copy of the print out down loaded by the 1st applicant pertaining to his inter railway transfer applications (not fully legible).
Annexure A1(a): True copy of the print out down loaded by the 2nd applicant pertaining to his inter railway transfer applications
Annexure A1(b): True copy of the print out down loaded by the 3rd applicant pertaining to his inter railway transfer applications.
Annexure A2: True copy of the representation dated 08.01.2026 submitted by the 1st applicant to the 3rd respondent
Annexure A2(a): True copy of the representation dated 14.01.2026 submitted by the 2nd applicant to the 3rd respondent
Annexure A3: True copy of the railway board letters bearing No. E(NG)I-2019/TR/3 dated 18.01.2019
Annexure A4: True copy of the railway board letter No.E(NG)I-2019/TR/II dated 20.09.2019
Annexure A5: True copy of the Railway Board order bearing RBE NO.85 of 2020 dated 01.10.2020
Annexure A6: True copy of the Railway Board order bearing RBE 83 of 2023 dated 23.06.2023
Annexure-R1: A true copy of the Railway Board's letter dated 17.08.2022, File No. PC-VII/2022/DRMS/15
Annexure-R2: A true copy of the Railway Board Circular RBE No: 39/2024 dated 03.05.2024
Annexure-R3: A true copy of the Chief Track Engineer's letter No.W.0M/45/Merged cadre of TM dated 04.08.2023
Annexure-R4: A true copy of the Railway Board Circular RBE No: 32/2025 dated 16.04.2025
O.A.111/2026
Annexure A1: True copy of the print out down loaded by the applicant pertaining to his inter railway transfer applications (not very legible)
Annexure A2: True copy of the representation dated 09.12.2025 submitted to the 3rd respondent
Annexure A3: True copy of the railway board letters bearing No. E(NG)I-2019/TR/3 dated 18.01.2019
Annexure A4: True copy of the railway board letter No.E(NG)I-2019/TR/II dated 20.09.2019
Annexure A5: True copy of the Railway Board order bearing RBE NO.85 of 2020 dated 01.10.2020
Annexure A6: True copy of the Railway Board order bearing RBE 83 of 2023 dated 23.06.2023
Annexure-R-1: A true copy of the Railway Board Circular No: 39/2024 dt.03.05.2024
Annexure-R-2: A true copy of the Chief Track Engineer's letter dated 04.08.2023
Annexure-R-3: A true copy of the Railway Board Circular No:32/2025 dated 16.04.2025
O.A.113/2026
Annexure A1: True copy of the print out down loaded by the 1st applicant pertaining to his inter railway transfer applications
Annexure A1(a): True copy of the print out down loaded by the 2nd applicant pertaining to his inter railway transfer applications
Annexure A1(b): True copy of the print out down loaded by the 3rd applicant pertaining to his inter railway transfer applications.
Annexure A2: True copy of the representation dated 30.01.2026 submitted by the 3rd applicant to the 3rd respondent
Annexure A3: True copy of the railway board letters bearing No. E(NG)I-2019/TR/3 dated 18.01.2019
Annexure A4: True copy of the Railway Board letter No.E(NG)I-2019/TR/II dated 20.09.2019
Annexure A5: True copy of the Railway Board order bearing RBE No.85 of 2020 dated 01.10.2020
Annexure A6: True copy of the Railway Board order bearing RBE 83 of 2023 dated 23.06.2023
Annexure-R1(a): A true copy of the Railway Board's letter dated 17.08.2022
Annexure-R1(b): A true copy of the Railway Board Circular No. RBE 39/2024 dated 03.05.2024
Annexure-R1(c): A true copy of the Chief Track Engineer's letter dated 04.08.2023.
Annexure-R1(d): A true copy of the Railway Board Circular No. RBE 32/2025 dated 16.04.2025
O.A.120/2026
Annexure A1: True copy of the print out down loaded by the 1st applicant pertaining to his inter railway transfer applications
Annexure A1(a): True copy of the print out downloaded by the 2nd applicant pertaining to his inter railway transfer applications
Annexure A2: True copy of the railway board letters bearing No. E(NG)I-2019/TR/3 dated 18.01.2019
Annexure A3: True copy of the Railway Board letter No.E(NG)I-2019/TR/II dated 20.09.2019
Annexure A4: True copy of the Railway Board order bearing RBE No.85 of 2020 dated 01.10.2020
Annexure A5: True copy of the Railway Board order bearing RBE 83 of 2023 dated 23.06.2023
Annexure R1: A true copy of the RBE No.73/2024 dated 02.08.2024 issued by the Railway Board.
Annexure R2: A true copy of the Railway Boards letter dated 17.08.2022 File No: PC VII/2022/HRMS/15
Annexure R3: A true copy of the RBE No. 39/2024 dated 03.05.2024 issued by the Railway Board.
Annexure R4: A true copy the RBE No. 32/2025 dated 16.04.2025 issued by the Railway Board.
O.A.128/2026
Annexure A1: True copy of the print out down loaded by the 1st applicant pertaining to his inter railway transfer applications (which is not fully legible)
Annexure A1(a): True copy of the print out downloaded by the 2nd applicant pertaining to his inter railway transfer applications (which is not fully legible)
Annexure A1(b): True copy of the print out downloaded by the 3rd applicant pertaining to his inter railway transfer applications (which is not fully legible)
Annexure A2: True copy of the representation dated 23.12.2025 submitted by the 1st applicant to the 3rd respondent
Annexure A2(a): True copy of the representation dated 10.02.2026 submitted by the 3rd applicant to the 3rd respondent
Annexure A3: True copy of the railway board letters bearing No. E(NG)I-2019/TR/3 dated 18.01.2019
Annexure A4: True copy of the Railway Board letter No.E(NG)I-2019/TR/II dated 20.09.2019
Annexure A5: True copy of the Railway Board order bearing RBE No.85 of 2020 dated 01.10.2020
Annexure A6: True copy of the Railway Board order bearing RBE 83 of 2023 dated 23.06.2023
Annexure R1: A true copy of the Railway Board circular RBE No.39/2024 dated 03.05.2024
Annexure R2: A true copy of the Chief Track Engineer's letter dated 04.08.2023
Annexure R3: A true copy of the Railway Board Circular RBE No. 32/2025 dated 16.04.2025
O.A.129/2026
Annexure A1: True copy of the print out down loaded by the 1st applicant pertaining to his inter railway transfer applications
Annexure A1(a): True copy of the print out downloaded by the 2nd applicant pertaining to his inter railway transfer applications
Annexure A1(b): True copy of the print out downloaded by the 3rd applicant pertaining to his inter railway transfer applications
Annexure A2: True copy of the representation dated 10.02.2026 submitted by the 1st applicant to the 3rd respondent
Annexure A2(a): True copy of the representation dated 10.02.2026 submitted by the 2nd applicant to the 3rd respondent
Annexure A2(b): True copy of the representation dated 11.02.2026 submitted by the 3rd applicant to the 3rd respondent
Annexure A3: True copy of the railway board letters bearing No. E(NG)I-2019/TR/3 dated 18.01.2019
Annexure A4: True copy of the Railway Board letter No.E(NG)I-2019/TR/II dated 20.09.2019
Annexure A5: True copy of the Railway Board order bearing RBE No.85 of 2020 dated 01.10.2020
Annexure A6: True copy of the Railway Board order bearing RBE 83 of 2023 dated 23.06.2023
Annexure-R-1: A true copy of the Railway Board Circular No: RBE No.39/2024 dated 03.05.2024
Annexure-R-2: A true copy of the relevant pages of the approval orders dated 07.03.2025 of DRM
Annexure-R-3: A true copy of the Chief Track Engineer's letter dated 04.08.2023
O.A. 133/2026
Annexure A1: True copy of the print out down loaded by the 1st applicant pertaining to his inter railway transfer applications
Annexure A1(a): True copy of the print out downloaded by the 2nd applicant pertaining to his inter railway transfer applications
Annexure A2: True copy of the Railway Board letters bearing No. E(NG)I-2019/TR/3 dated 18.01.2019
Annexure A3: True copy of the Railway Board letter No.E(NG)I-2019/TR/II dated 20.09.2019
Annexure A4: True copy of the Railway Board order bearing RBE No.85 of 2020 dated 01.10.2020
Annexure A5: True copy of the Railway Board order bearing RBE 83 of 2023 dated 23.06.2023
Annexure-R-1: A true copy of the Railway Board Circular RBE No.73/2024 dated 02.08.2024
Annexure-R-2: A true copy of the Railway Board Circular RBE No.39/2024 dated 03.05.2024
Annexure-R-3: A true copy of the Railway Board letter dated 17.08.2022
Annexure-R-4: A true copy of the Chief Track Engineer's letter dated 04.08.2023
Annexure-R-5: A true copy of the Railway Board Circular RBE No.32/2025 dated 16.04.2025
O.A. 166/2026
Annexure A1: True copy of the print out down loaded by the applicant pertaining to his inter railway transfer applications
Annexure A2: True copy of the Railway Board letters bearing No. E(NG)I-2019/TR/3 dated 18.01.2019
Annexure A3: True copy of the Railway Board letter No.E(NG)I-2019/TR/II dated 20.09.2019
Annexure A4: True copy of the Railway Board order bearing RBE No.85 of 2020 dated 01.10.2020
Annexure A5: True copy of the Railway Board order bearing RBE 83 of 2023 dated 23.06.2023
Annexure-R-1: A true copy of the Railway Board's letter No.PC-VII/2022/HRMS/ 15 dated 17.08.2022
Annexure-R-2: A true copy of the Railway Board Circular RBE No.39/2024 dated 03.05.2024
Annexure-R-3: A true copy of the Chief Track Engineer's letter No. W.OM/45/ Merged cadre of TM dated 04.08.2023
Annexure-R-4: A true copy of the Railway Board Circular RBE No.32/2025 dated 16.04.2025
O.A. 205/2026
Annexure A1: True copy of the print out down loaded by the applicant pertaining to his inter railway transfer applications (which is not fully legible)
Annexure A2: True copy of the Railway Board letters bearing No. E(NG)I-2019/TR/3 dated 18.01.2019
Annexure A3: True copy of the Railway Board letter No.E(NG)I-2019/TR/II dated 20.09.2019
Annexure A4: True copy of the Railway Board order bearing RBE No.85 of 2020 dated 01.10.2020
Annexure A5: True copy of the Railway Board order bearing RBE 83 of 2023 dated 23.06.2023
Annexure-R-1(a): A true copy of the RBE No.73/2024 dated 02.08.2024 issued by the Railway Board
Annecure-R1(b): A true copy of the Railway Board's letter dated 17.08.2022 File No.PC-VII/2022/HRMS/15
Annexure-R1(c): A true copy of the Railway Board Circular RBE No.32/2025 dated 16.04.2025
Annexure-R1(d): A true copy of the Railway Board Circular RBE No.39/2024 dated 03.05.2024