Central Administrative Tribunal - Allahabad
Syed Izhar Abbas Naqvi vs D/O Post on 24 August, 2017
Open Court
CENTRAL ADMINISTRATIVE TRIBUNAL,
ALLAHABAD BENCH, ALLAHABAD
Allahabad, this the 24th day of August, 2017
Present :
Hon'ble Dr. Murtaza Ali, Member-J
Original Application No.330/00969/2017
Syed Izhar Abbas Naqvi Son of Late Syed Nisar Abbas aged about
61 years, resident of 19 Kolhar Tola, Ranimandi, Allahabad.
.......Applicant.
By Advocate -Shri R.P. Singh
VERSUS
1. Union of India through Secretary, Ministry of
Communication Dak Bhawan, Sansad Marg, New Delhi-
110001.
2. Senior Superintendent RMS 'A' Division, Allahabad.
...... Respondents
By Advocate : Shri Arvind Singh
ORDER
Heard Shri R.P. Singh, counsel for the applicant and Shri Arvind Singh, counsel for the respondents.
2. The applicant has filed this OA for quashing the order dated 27.12.2016 (Annexure-A-1) by which the claim of retirement T.A. from Allahabad to Amroha has been rejected by the respondents on the ground that the applicant has given his address of Allahabad in the pension documents.
3. It is stated that the applicant has shifted his family and his households to his home District Amroha after retirement and he is entitled to claim the transfer T.A. from Allahabad to Amroha. It is also stated that the applicant was retired from Allahabad. The applicant has also preferred a representation on 13.1.2017 stating therein that he wants to settle at Amroha after retirement and therefore he is entitled to claim T.A. from Allahabad to Amroha. The said representation has not yet been disposed of.
4. Learned counsel for the applicant submitted that his grievance may be redressed if a direction is given to the respondents to consider and decide the representation dated 13.01.2017 (Annexure-A-2) of the applicant within a specified period of time. Learned counsel for the respondents has no objection if such direction is given.
5. In view of the limited prayer made by the counsel for the applicant but without commenting anything on the merits of the case, the OA is disposed of with direction to respondent No.2/Competent Authority to decide the representation dated 13.01.2017 (Annexure-A-2) of the applicant in the light of S.R. 147 of Swamy's Compilation of FRSR Part II (Travelling Allowances) by passing a reasoned and speaking order within two months from the date of receipt of a certified copy of this order. The applicant is also directed to send a copy of this order along with a copy of the representation dated 13.01.2017 (Annexure-A-
2) to the said authority within a period of two weeks. No order as to costs.
Member-J RKM/