Shri Sushanta Mazumder vs The Union Of India & Ors.

“8.1.

Impugned transfer order dated 02.05.2025 (Annexure A1) be set aside and quashed so far the (Annexure applicant is concerned.

8.2

Impugned rejection order dated 09.05.2025(Annexure A.2) be set aside and quashed.

8.3

impugned speaking order dated 16.06.2025 communicated by letter dated 16.06.2025 (Annexure 43) be set aside and quashed.

8.4

That the Hon'ble Tribunal be pleased to direct the respondents to consider posting of the applicant at any of his choices viz. Nilbagan SO, Sankardev Nagar SO and Rabindranath Tagore University SO in terms of Para 5(v) and (vi)of the transfer guidelines dated 17.01.2019, or at any other places in an around Lanka town under Hojai, District Assam and also On Extreme companionate ground since the widow mother of the applicant aged about 84 years completely bed ridden and require constant medical treatment at this critical juncture. As such there is no difficulty on the part of the respondents to accommodate the applicant at least at sub-post office Murazar Bazar which is now manned by Shri Firdus Ahmed Laskar, PA Hojai who is now holding the higher post of SPMLSG, Murazar Bazar as Sub-post Master in the Hojai District. Therefore there is no difficulty on the part of administration to fill up the said post of Murazar Bazar Sub -post office by the present applicant who is serving in the cadre of SPM LSG than Shri Firdus Ahmed Laskar who is holding a lower post of postal assistant.

8.5

Costs of the application.

8.6

Any other relief(s) to which the applicant is entitled as the Hon'ble Tribunal may deem fit and proper.”