Prabhat Kumar Shrivastwa 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 as Assistant on 21.11.2018 and is presently working as Station Master, Level-6, under North Central Railway, Prayagraj Division. Owing to family circumstances, the applicant submitted an application for inter-divisional transfer from Prayagraj Division to Samastipur Division in the year 2018, which was received and placed in the waiting list. The applicant’s name was initially reflected at Serial No. 52, but subsequently, due to non-updation/non-reflection of his transfer application on the UDIT/HRMS portal, his position was altered and his name was reflected at lower serial numbers, including Serial Nos. 311 and 475. Despite repeated representations and correspondence between the concerned divisions for updating the applicant’s transfer application and processing his case, no effective action was taken. The applicant has, therefore, approached this Tribunal seeking a direction to the respondents to update/correct his transfer application on the UDIT/HRMS portal at the appropriate place in the priority list and to process his inter-divisional 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, North Central Railway, to Samastipur Division, East Central Railway, on account of his family circumstances. He submitted that the said application was forwarded by the Divisional Personnel Officer, North Central Railway, Prayagraj, vide letter dated 30.04.2019, and the applicant was accordingly included in the waiting list. It was further submitted that the applicant’s name was reflected at Serial No. 52 in the waiting list. However, pursuant to the Railway Board’s instructions dated 02.06.2025, requiring applications for personal request transfer to be processed through the Transfer Module (UDIT) of the HRMS Portal, the applicant’s earlier application was required to be uploaded in the said module. Learned counsel submitted that, thereafter, the applicant’s application was displayed at Serial No. 319 in the Incoming Priority List in the UDIT Transfer Module. It was further submitted that in the subsequent incoming priority list dated 17.04.2026, the name of the applicant was shown at Serial No. 475, while his priority was fixed at Serial No. 311, despite his original application having been submitted in the year 2018 and forwarded by the Prayagraj Division vide letter dated 30.04.2019. Learned counsel further submitted that the applicant had repeatedly approached the respondents for correction/updation of his transfer application and restoration of his appropriate priority, but no effective action had been taken. He, therefore, submitted that the applicant’s earlier priority be duly considered and his transfer application be processed 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 representation before the competent authority of Samastipur Division, East Central Railway, placing reliance upon the letter dated 30.04.2019 issued by the Divisional Personnel Officer, North Central Railway, Prayagraj, whereby his transfer application had been forwarded, 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 30.04.2019 issued by the DPO, North Central Railway, Prayagraj, with regard to correction of his priority position in the inter-divisional transfer waiting list from Prayagraj Division to Samastipur Division, and to take a decision on the said representation 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.