Central Administrative Tribunal - Jaipur
Ram Gopal vs M/O Communications on 1 July, 2019
Central Administrative Tribunal
Jaipur Bench, Jaipur
O.A. No. 326/2015
Date of decision: 01.07.2019
Hon'ble Mr. Suresh Kumar Monga, Member (J)
Hon'ble Mr. A. Mukhopadhaya, Member (A)
Ram Gopal son of Shri Ram Ji Lal Agarwal, aged about 53
years, resident of Quarter No.III/5, E.T.D.C., Staff Colony,
Bye Pass Road, Malviya Nagar, Jaipur and presently working
as Group-C (Group - D, Grade-I), Office of Director,
Electronic Test & Development Centre (E.T.D.C.), Malviya
Nagar Industrial Area, Jaipur. ...Applicant.
(By Advocate: Shri C.B.Sharma)
Versus
1. Union of India through its Secretary to the Government
of India, Department of Information Technology,
Ministry of Communications and Information
Technology, New Delhi-110001.
2. Director General, Directorate, Standardisation, Testing
& Quality Certification, Department of Information
Technology, 6, C.G.O. Complex, Lodi Road, New Delhi.
3. Director, Electronics Test & Development Centre
(E.T.D.C.), Malviya Nagar Industrial Area, Jaipur-
302017.
...Respondents.
(By Advocate:Shri N.C.Goyal)
ORDER (ORAL)
Per: Suresh Kumar Monga, Member (J):
Aggrieved by an order dated 25.05.2015 vide which the applicant was transferred from Jaipur to Ajmer, the instant Original Application has been preferred under Section 19 of the Administrative Tribunals Act, 1985.
(OA No326/2015) (2)
2. At the very outset, Shri N.C.Goyal, learned counsel for the respondents pointed out that pursuant to order dated 25.05.2015, the applicant has already joined at his new place of posting and, therefore, nothing survives in the present Original Application.
3. On the other hand, Shri C.B. Sharma, learned counsel for the applicant submits that as per the transfer policy, the applicant is entitled to get his posting at Jaipur. He further submits that the applicant would be satisfied if the respondents are directed to consider his case for posting him at Jaipur in view of the policy in vogue.
4. In view of the above, the present Original Application is disposed of with the observations that if the applicant submits a representation with the respondents within a period of 15 days from today seeking therein his posting at Jaipur, the same shall be considered by them in accordance with the policy guidelines in vogue and a reasoned order shall be passed within a period of two months thereafter.
5. The Original Application stands disposed of in the above terms. No order as to costs.
(A.Mukhopadhaya) (Suresh Kumar Monga) Member (A) Member (J) /kdr/