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Judgment
PER R.S. DOGRA, MEMBER (J):
The instant OA has been filed by the applicant praying for the following relief(s):-
“8.i) to call for the records of declaration of Sh Sh Debasish Halder,AD (P).DDK, Guwahati as Head of Programme of DDK Guwahati;
ii) to direct the official respondents to revise the order dated 09-07-2026 communicated by letter No. DDK/UW/25(6)/2026-S/346 declaration of Sh Debasish Halder, AD (P).DDK, Guwahati as Head of Programme of DDK Guwahati and thereby allowing the Applicant to continue as Head of Programme of DDK Guwahati;
iii) to maintain the status quo of original position of allowing the Applicant to continue as Head of Programme of DDK Guwahati which the Applicant has been allowed by Order No-50/2024/S-III communicated by Letter dated 24-10-2024;
iv) to pass any other appropriate order(s) as it may deem fit and proper in the facts and circumstances of the case;
v)Cost of the application;
vi) Any other relief(s) that the Applicants may be entitled to.”
The brief facts of the case are that the Applicant on being selected by the Staff Selection Commission was appointed as Transmission Executive at All India Radio Shillong vide Order No.SHG 1(3) 90-S dated Shillong 09.02.1990. The applicant thereafter was transferred to Doordarshan Kendra, Silchar as Transmission Executive and thereafter, the Applicant was promoted to the post of Programme Executive on ad-hoc basis in the year 2005; the said order was made along with 320 other Transmission Executive all over India and the applicant was shown at serial 22 in the seniority list. That the said ad-hoc promotion as Programme Executive continued by extension year-wise till 2013. Thereafter the DPC sat and regularized the promotion of all other Transmission Executives in the post of Programme Executive which he held from 2005. In the year 2024, the Applicant was promoted to the post of Assistant Director Programme vide Order dated 13.04.2024 and was transferred from Doordarshan Kendra Silchar to Doordarshan Kendra Guwahati, and he joined on 01.08.2024. On such promotion, the Applicant has attained the rank of Class-I officer. However, vide Office Order communicated by letter No. DDK/UW/25(6)/2026-S/346 dated 09-07-2026, Sh Debasish Halder, AD(P).DDK, Guwahati was declared as Head of Programme of DDK Guwahati with effect from 10-07-2026 replacing the Applicant as Head of Programme of DDK Guwahati. Being aggrieved by the order of replacing the Applicant from the post of Head of Programme of DDK Guwahati and placing his junior as Head of Programme of DDK Guwahati, violating the guidelines prescribed, the Applicant has filed this OA for appropriate relief in the matter and order.
However, learned counsel for the applicant has submitted that it would suffice the purpose of the applicant, if a direction be given to the respondents to consider the case of the applicant by treating this OA as a representation.
Learned Addl. CGSC for the respondents has no objection to such proposition.
In view of the above, this OA is disposed of at the admission stage with a direction to the respondents to consider the case of the applicant by treating the instant OA as a representation, and pass a reasoned and speaking order thereof within a period of three months from the date of receipt of a copy of this Order.
It is made clear that this Tribunal has not expressed any opinion on the merit of the case.
Till the date of communication of respondents’ decision upon the applicant’s case, status-quo shall be maintained as per the earlier order of this Tribunal.
Pending M.A.(s), if any, also stand disposed of.