Onkar Mani Singh vs Union Of India & Ors.

Mr. Indra Dev Mishra, learned counsel for the applicant and Mr. Anil Kumar, learned counsel for the respondents are present and heard.

The instant original application has been filed seeking following reliefs: -

The brief facts of the case are that the applicant was initially appointed on 17.08.2015 under the respondents as Assistant and, after completing the requisite training, resumed charge on the said post on 10.02.2016. The applicant is presently posted as Station Master in the pay scale of Rs. 9300-34800 plus Grade Pay of Rs. 4200/-. Owing to his health condition, the applicant submitted an application seeking inter-divisional transfer from North Central Railway, Prayagraj Division, to East Central Railway, Samastipur Division. His application dated 02.09.2020 was received in Samastipur Division in April 2021 and was included in the waiting list, with his name at Serial No. 150. His name was again reflected at Serial No. 150 in the waiting list issued on 10.09.2023. However, his name was not found in the subsequent waiting list published on 05.08.2025, leading to repeated representations and correspondence for updation of his transfer application on the UDIT/HRMS Portal. Despite such representations and correspondence between the concerned divisions, the applicant’s transfer application has not been appropriately updated. He has, therefore, approached this Tribunal seeking appropriate directions for updation of his transfer application and consideration of his transfer case in accordance with the applicable rules.

Learned counsel for the applicant submitted that the applicant had submitted an application for inter-divisional transfer from Prayagraj Division to Samastipur Division, owing to his health condition. He submitted that the application dated 02.09.2020 was received in Samastipur Division in April 2021 and the applicant was accordingly included in the waiting list at Serial No. 150. It was further submitted that the applicant’s name continued to appear at Serial No. 150 in the waiting list issued on 10.09.2023, but his name was not found in the list published on 05.08.2025. Learned counsel further submitted that the applicant thereafter submitted a representation dated 24.08.2025 seeking updation of his application on the HRMS/CRIS portal and restoration of his original position in the waiting list. He further submitted that, despite the Railway Board’s letter dated 03.10.2025 providing a window for correction of data entry in the Transfer (UDIT) Module for two months, the applicant’s transfer application was not updated. It was also submitted that correspondence dated 06.10.2025, 19.10.2025 and 15.12.2025 was exchanged between the concerned divisions regarding updation and processing of offline transfer applications through the UDIT/Transfer Module. Learned counsel further submitted that the name of the applicant was not mentioned in the Incoming Priority List dated 17.04.2026. The applicant again submitted a representation dated 14.07.2026, but no effective action was taken. He, therefore, submitted that the respondents be directed to update the applicant’s transfer application on the UDIT/HRMS Portal at the appropriate place and process his inter-divisional transfer case in accordance with the applicable rules.

At this stage, learned counsel for the applicant submitted that the applicant is ready and willing to submit a fresh comprehensive representation before the competent authority, placing reliance upon the earlier application/representations and the correspondence exchanged between the concerned divisions regarding updation of his transfer application on the UDIT/HRMS Portal, and to seek appropriate correction/updation of his priority position in the transfer waiting list in accordance with the applicable rules.

Learned counsel for the respondents has no objection to any representation being submitted by the applicant, which may be considered by the competent authority in accordance with the extant rules.

Considering the submissions of learned counsel for the parties and upon perusal of the record, I am of the opinion that the Original Application is disposed of at the admission stage itself with a direction to the applicant to submit a fresh comprehensive representation before the Respondent No. 4/Competent Authority within a period of two weeks from the date of receipt of a certified copy of this order. Thereafter, the Respondent No. 4/Competent Authority is directed to reconsider the case of the applicant in the light of the letter dated 19.03.2021 issued by the Senior Divisional Personnel Officer, North Central Railway, Prayagraj, whereby the applicant’s transfer application was forwarded to Respondent No. 4 and his application was approved by Respondent No. 2, and whereby the applicant was allotted Serial No. 150 in the waiting list, and to take a decision on the said representation with regard to updation/correction of his transfer application and priority position on the UDIT/HRMS Portal, by passing a reasoned and speaking order within a period of three months from the date of receipt of the said representation.

With the aforesaid observations and directions, this Original Application stands disposed of at the admission stage itself. No order as to costs.

All pending Miscellaneous Applications, if any, stand disposed of.