Central Administrative Tribunal - Madras
Dr T L Thanulingam vs Commerce on 8 July, 2022
1 OA 511/2022
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA/310/00511/2022
th
Dated Friday the 08 day of July Two Thousand Twenty Two
CORAM : HON'BLE MR. T. JACOB, Member (A)
HON'BLE MS. LATA BASWARAJ PATNE, Member (J)
Dr. T. L. Thanulingam, S/o. Y. T. Thangaiah,
aged about 58 years,
Working as Dy. Chief Controller of Explosives,
South Circle, Chennai.
Tower-24, Flat No. 403,
Sky City Apartment,
Opposite to M Wedding and Convention,
Vanagaram-Ambattur Road. ....Applicant
By Advocate M/s. G. Sankaran
Vs
1.Union of India
rep by Secretary to Government,
Department of Industrial Policy and Promotion,
Ministry of Commerce and Industry,
Government of India, New Delhi.
2.Chief Controller of Explosives,
Petroleum and Explosives Safety Organization,
Ministry of Commerce and Industry,
Government of India,
A-Block, 5th Floor, CGO Complex,
Seminary Hills, Nagpur, Maharashtra 440006. ....Respondents
By Advocate Mr. M. Kishore Kumar, SPC
2 OA 511/2022
ORAL ORDER
(Pronounced by Hon'ble Mr. T. Jacob, Member(A)) Heard learned counsel for applicant and Mr. M. Kishore Kumar, SPC who appears and takes notice for the respondents.
2. The relief prayed for in this OA is as follows:
"To call for the records in the impugned Transfer order A-22012/1/2021 Exp dated 05.07.2022 issued by 2nd respondent and quash the same in so far as the applicant is concerned and grant such other orders or directions as this Hon'ble Tribunal think fit in the circumstances of the case."
3. When the matter is taken up for consideration, learned counsel for the applicant submits that the applicant had submitted a representation dt. 05.07.2022 against his transfer which is still pending for consideration. Learned counsel for applicant submits that the applicant would be satisfied if the respondents are directed to consider the representation within a time limit to be stipulated by this Tribunal and till such time the respondents may be directed to maintain status quo in respect of his transfer.
4. Learned counsel for respondents vehemently opposes the relief sought by the applicant.
5. In view of the limited submission, without going into the merits of the case, the respondents are directed to consider the representation of the applicant dt. 05.07.2022 (Annexure A10) and pass a reasoned and speaking order in accordance with law within a period of two months from the date of receipt of a 3 OA 511/2022 copy of this order. Till such time, the respondents are directed to maintain status quo in respect of the applicant.
6. OA is disposed of at the admission stage. No costs.
(Lata Baswaraj Patne) (T.Jacob)
Member(J) Member(A)
08.07.2022
SKSI