Calcutta High Court (Appellete Side)
Swapan Kumar Dubey vs The Union Of India And Others on 24 February, 2015
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1
Sl. A 382
24.02.2015.
S.d.
W. P 35020(W) of 2013
Swapan Kumar Dubey
-versus-
The Union of India and others.
Mr. Santosh Kumar Chakraborti
Mr. Swapan Kumar Mitra
..for the petitioner.
Mr. Arindam Chattopadhya
Mr. Niravjay Kumar Singh
....for the respondent.
The grievance of the petitioner is that a representation made by the petitioner to the Inspector General of the Railway Protection Force against an order of transfer has not been considered.
Though the Railway Protection Force claims that the petition should be carried to the Administrative Tribunal, no basis for such submission is demonstrated.
Since the petitioner has made a representation to the Inspector General on November 13, 2013, a copy whereof appears as annexure 'P-3' to the petition, the concerned official is requested to ensure that such representation is considered in accordance with 2 law and a reasoned order is communicated to the petitioner within a period of six weeks from date.
However, nothing in this order will prevent the petitioner from joining the transferred post, if the petitioner has not already joined there.
WP 35020(W) of 2013 is disposed of as above. There will be no order as to costs.
Certified website copies of this order, if applied for, be urgently made available to the parties, subject to compliance with all requisite formalities.
(Sanjib Banerjee, J.)