Central Administrative Tribunal - Madras
Khemraj Meena vs M/O Railways on 8 September, 2025
1 OA 310/1858/2024
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA 310/01858/2024
Dated Monday the 08th day of September Two Thousand Twenty Five
CORAM: HON'BLE MS. VEENA KOTHAVALE, Member (J)
Khemraj Meena
Asst TRD/OHE PF No.15215MS2334
AHRMS I D JH ZDBN
O/O Sr.Section Engineer/OHE
Chennai division
Southern Railway. .... Applicant
By Advocate M/s. Ratio Legis
Vs
1. Union of India rep. By
The General Manager
Southern Railway
Park Town,
Chennai-600003.
2. The Divisional Railway Manager
Chennai Division,
NGO Annexe,/S.Rly
Park Town,
Chennai-600003.
3. The Divisional Railway Manager
KOTA division / West Central railway
KOTA district,
Rajasthan-324002. ...Respondents
By Advocate Mr. K. Boopalan
2 OA 310/1858/2024
ORAL ORDER
(Pronounced by Hon'ble Ms. Veena Kothavale, Member (J)) In the present OA, the applicant has sought the following relief:
"to call for the records related to the request made by the applicant for transfer registered and No objections were received by the second respondent on 02-01-2024 and to direct the respondents to relieve the applicant forthwith and to issue necessary relief memo to enable the applicant to carry out transfer to KOTA division of West Central Railway as per the Rules and the Railway board orders and to order further order/orders as this Hon'ble Tribunal may deem fit and proper and thus render justice."
2. When the matter is taken up for admission hearing, it is submitted by the learned counsel for the applicant that a request was made by the applicant for transfer and no objection certificate was received by applicant on 02.01.2024. Despite approval of his transfer, he has not been relieved and therefore, applicant has approached this Tribunal.
3. The learned counsel for the applicant has drawn our attention to the directions issued by the Railway Board dated 26.11.2019 wherein matters relating to the delay in relieving employee after approval of his transfer has been considered and it is stated that where delay in relieving of the employee after orders are issued exceeds three months, the case 3 OA 310/1858/2024 should be put up to DRM/CWM stating specific reasons for delay and likely date of releive.
4. It was submitted on behalf of respondents that transfer is not a matter of right and his relieving order will be given in accordance with priority list.
5. We have considered submissions made by both the counsels. It is observed that approval has been given on 02.01.2024 and more than a year and half has lapsed since then, and the applicant has not yet been relieved. It appears that the order of Railway Board dated 26.11.2019 has not been considered by the respondents.
6. Therefore, OA is disposed of with direction to the competent authority among the respondents to take necessary action in accordance with order of the Railway Board dated 26.11.2019 and forward the case of applicant to DRM/CWM for its consideration within a period of two weeks from the date of receipt of a copy of this order.
7. Accordingly, OA is disposed of with the direction as above. No order as to costs.
(Veena Kothavale)
Member (J)
LM 08.09.2025