AI Structured Summary
Not yet generated for this judgment
Judgment
Per: Mr. Anindo Majumdar, Administrative Member.
The applicant has approached this Tribunal under Section 19 of the Administrative Tribunals Act 1985, praying for the following relief(s):-
“a)An order directing the respondents, their servants, agents and/or employees and each of them to consider the case of the applicant for transfer to WSC, Kolkata.
b)For an order directing the respondents to consider and/or dispose of the representations dated 29.03.2025, 01.12.2025, 25.05.2025, 01.07.2026, 27.07.2026 & 06.08.2026 with reason and speaking order.
c)Pass such further order or orders as to this Hon'ble Tribunal may deem fit and proper”
Ld. Counsel for the applicant is present.
None for the respondents.
Ld. Counsel for the applicant submits that the applicant was transferred from IIHT, Fulia to IIHT Salem vide order dated 25.03.2025. He further submits that persuant to the said order the applicant joined at his new place of posting and is presently continuing in the said station.
He further submits that the applicant has submitted representation dated 29.03.2025 to the Chief Enforcement officer of the Development Commissioner for Handlooms, New Delhi with a request for considering his transfer within East Zone. He also submits that he had made similar representations dated 01.12.2025 and 27.07.2026 but the said representation have not yet been considered by the Respondent Authority.
Ld. Counsel for the applicant submits that he is a disciplined employee of the Government and has obeyed the order of transferring him to Salem which is outside his zone and that he has a number of personal problems to attain to that place of posting. He submits that he will be satisfied at this stage if his representations are considered sympathetically in accordance with the extent rules.
Thereofore, Respondent No. 02 is directed to take a decision on pending representation of the applicant for seeking transfer to any place in Eastern zone of within a period of 01 month from the date of receipt of copy of this order and the decision so taken be communicated to the applicant by way of a reasoned and speaking order.
It is made clear that we have not gone into the merits of the case and all points are open for consideration.
Accordingly, the OA is disposed of. No costs.