Sheela S. vs Union Of India & Ors.

Per: Justice Sunil Thomas, Judicial Member

Heard the learned Counsel for the applicant. Mr. M.N. Manmadan, learned SCGSC took notice for the respondents.

The interim relief sought by the applicant was vehemently opposed by the learned SCGSC.

We notice that the only ground available to the applicant is that the husband of the applicant is bed-ridden as stated by the applicant in ground (f) of the Original Application. Having regard to this and the fact that relieving order was issued yesterday evening, we are inclined to direct the applicant to submit a representation raising her grievances within three days from today. The competent authority shall consider the representation and pass appropriate order as expeditiously as possible, at any rate within 10 days from the date of receipt of the representation. Annexure A1 transfer order, as far as it relates to the applicant, and relieving by Annexure A2 will be kept in abeyance till the representation is considered, order communicated and three days from the date of communication of the order.

With the above observation, the O.A is disposed of. However, the right of the applicant to approach the Tribunal, in case the order is adverse to her, is reserved. No costs. Hand over copy of the order.