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Judgment
By Hon’ble Mr. Manish Garg, Member (J)
In the present Original Application filed under Section 19 of the Administrative Tribunals Act, 1985, the applicant seeks the following reliefs:
“(I)To quash and set aside the Order dated 17.09.2026 vide which the transfer order dated 17.08.2026 kept in abeyance in respect of Sh. Mohinder Singh, who has been transferred from OS/ADEN/KUN (Karnal) to OS/IOW/KUN (Karnal), in the interest of justice;
(II)To direct the respondents to pass an appropriate order or direction to implement the transfer order dated 17.08.2026 to the extent of applicant Sh. Mukesh Kumar who has been transferred from OS/IOW/KUN (Karnal) to OS/ADEN/KUN (Karnal), in the interest of justice.
(III)Any other relief, which this Ld. Tribunal may deem fit and proper in the facts and circumstances of the instant case as well as in the interest of justice.”
At the outset, learned counsel for the applicant submits that representation dated 23.09.2026 (Annexure A-11) is still pending consideration before the respondents. He further submits that the applicant would be satisfied if a direction is issued to the respondents to dispose of the aforesaid representation by way of a reasoned and speaking order within a prescribed time frame.
Issue notice. Ms. Sonika Gill, learned counsel, appears and accepts notice on behalf of the respondents. She seeks some time to obtain necessary instructions in the matter.
In view of the limited prayer made, without entering into the merits of the case, the present O.A. is disposed of with a direction to the respondents to consider and decide the aforesaid representation by passing a reasoned and speaking order, strictly in accordance with law, within a period of fifteen (15) days from the date of receipt of a certified copy of this order.
A copy of the speaking order so passed shall be provided to the applicant.
The OA is disposed of in the aforesaid terms, without going into the merits, at the admission stage itself. Pending MAs, if any, shall also stand disposed of accordingly. No order as to costs.