National Institute Of Electronics And Information Technology (NIELIT) & Ors. vs Raj Kumar Tripathi & Ors.

C. Hari Shankar, J.

This writ petition assails an interim order passed by the Central Administrative Tribunal^{11.“the Tribunal”, hereinafter} on 17 April 2026 in OA 1225/2026, whereby the transfer of the respondent from New Delhi to Aurangabad has been stayed.

We are informed that the OA 1225/2026 is itself listed for final hearing before the Tribunal on 18 May 2026. Instead of entering into the aspect of the correctness of the impugned order, therefore, we deem it appropriate to request the learned Tribunal to take up OA 1225/2026 itself for final hearing on 18 May 2026. The matter would be taken up on priority as it involves transfer.

Learned Counsel for the parties would also not be permitted to seek any adjournment on that date.

We request the Tribunal to hear the matter on that date and pronounce orders in the main OA itself either on the same date or as expeditiously thereafter as possible.

Needless to say, the Tribunal would proceed uninfluenced by any observations or findings contained in the impugned order dated 17 April 2026.

The rights of either side, should they remain aggrieved by the order to be passed by the Tribunal, would remain reserved.

The writ petition is disposed of.