Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Central Administrative Tribunal - Kolkata

Ajit Kumar Singh vs M/O Corporate Affairs on 1 June, 2020

                           CENTRAL ADMINISTRATIVE TRIBUNAL                ri                                f.               \ 1
                                 KOLKATA BENCH, KOLKATA                   i                                      *


                                                                                   '


         No. O.A. 350/405/2020                        Date of order: 01.06.2020 ' •;
                                                                                                                                              ;
                                                                                                   •i
         Present           Hon'ble Mrs. Bidisha Banerjee, Judicial Member
                            Hon'ble Dr. Nandita Chatterjee, Administrative Member


                                        AJ1T KUMAR SINGH                                                                            (

                                                Vs.                                                                                               . /

                                     UNION OF INDIA &ORS.


         For the'Applicant                     Mr. P.C. Das, Counsel
                                                                      «
                                                                               i
         For the Respondents                   None
    i.                                                                                                                   i
    v                                                                                      «
                                            ORDER

i ! Per Bidisha Banerjee, Judicial Member ; i The applicant has assailed the transfer order dated 30.04.2020 issued by ;

the Ministry of Corporate Affairs, whereby and whereunder he has been transferred from Eastern region, Kolkata and posted as Assistant Official « Liquidator, O.L, Kochi and rejection order dated 16.05.2020, rejecting his representation dated 30.04.2020.

i

2. • It appears from the records that the applicant is aggrieved as he ha^ i V joined Kolkata only on 10.05.2019 as Assistant Director and the office tenure is f of three years and therefore, the transfer is a premature one. Further, it is a ;

flW' 4 ;

i !/^ V mid term transfer, his daughter is about to appear in CBSE 10th Examination from Patna which has been postponed due to Covid 19 Pandemic and other family related problems.

3. It also appears that he has preferred a representation on 30.04.2020 to the Respondent No.2 which has been rejected vide order dated 16.05.2020(Annexure A/6)

4. The applicant fears that he would be released shortly and therefore, in view of the urgency requirement under Section 24 of Administrative Tribunals Act is dispensed with.

5. In view of non-completion of tenure and a mid-term transfer, the Respondent No.2 is directed to reconsider the representation as expeditiously as possible and pass a speaking order on the same preferably within one month from the date of receipt of a copy of this order. Tiff such time the applicant if not already released, shall not be relieved.

y

4. The O.A. is disposed of. No. costs.

5. Urgent copy for communication of notice and compliance.

                   A
               •t.                                           l

      (Dr. Nandita Chatterjee)                             (Bidisha Ban^rjee)
      Administrative Member                                Judicial Member



      sb




               t