Ravinder Kumar Luthra vs Election Commission Of India & Anr

C. Hari Shankar, J.

After some hearing, Mr. Sidhant Kumar, learned Counsel for the respondents is agreeable to a disposal of this writ petition with a request to the Central Administrative Tribunal^{11.“the Tribunal”, hereinafter} to hear and decide OA 2525/2025 on the next date of hearing, i.e., 25 September 2025, when the OA is next listed before the Tribunal, and submits that till that date, the respondents would not insist on implementation of the order of transfer of the petitioner to Bihar.

We accordingly dispose of this writ petition in the said terms. The Tribunal is requested to take up the OA 2525/2025 for disposal on 25 September 2025.

To facilitate this, we direct that the counter affidavit by way of response to the OA be positively filed within two weeks. Rejoinder thereto, if any, be filed within one week thereafter.

Both sides may also place on record, before the Tribunal, short notes of their respective submissions not exceeding five pages each after exchanging copies with each other at least 48 hours in advance of the next date of hearing to facilitate hearing.

Learned Counsel for the parties undertake not to take any adjournment on the date fixed. We request the Tribunal to take up the matter on priority on the said date and to pass orders in the matter as expeditiously as possible.

The writ petition is disposed of in the aforesaid terms.

Till then the respondents would not insist on the implementation of the transfer order of the petitioner.