Central Administrative Tribunal - Chandigarh
Varinder Singh vs D/O Post on 3 May, 2018
Author: P. Gopinath
Bench: P. Gopinath
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
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O. A. No.60/533/2018 Date of decision: 03.05.2018
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CORAM: HON'BLE MR. SANJEEV KAUSHIK, MEMBER (J).
HON'BLE MRS. P. GOPINATH, MEMBER (A).
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Varinder Singh, aged about 56 years, Postal Assistant, SBCO, HPO,
Hoshiarpur-146001. Group-C.
... APPLICANT
VERSUS
1. Post Master General, West Region, Punjab Circle, Chandigarh,
Sector-17.
2. Senior Superintendent of Post Offices, Hoshiarpur Division,
Hoshiarpur.
3. Senior Post Master, Head Office Hoshiarpur-146001.
... RESPONDENTS
PRESENT: Sh. Rajnish Gupta, counsel for the applicant.
ORDER (Oral)
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SANJEEV KAUSHIK, MEMBER (J):-
1. Present O.A. is directed against order dated 18.04.2018 whereby applicant has been transferred from Hoshiarpur HO to Gurdaspur HO. Immediately after his transfer, applicant stated to have submitted representation on 19.04.2018 giving reasons for not transferring him to Gurdaspur in the given circumstances and requested that he be adjusted either at Hoshiarpur or any other nearby place. His request was forwarded favourably to higher authority but till date no decision has been taken. Therefore, he prayed that direction may be issued to the respondents to decide the same by passing reasoned and speaking order in a time bound manner.2
2. Issue notice to the respondents.
3. Sh. Ram Lal Gupta, accepts notice on behalf of the respondents.
4. Considering the fact that applicant has already pointed out his difficulty which he will face if he joins at Gurdaspur by making representation, which has been forwarded to higher authority upon which no decision has been taken.
5. Therefore, we deem it appropriate, at this stage, to dispose of this O.A. with a direction to competent authority amongst the respondents to decide the representation of the applicant by passing a reasoned and speaking order and if possible to adjust the applicant on any other station other than Gurdaspur.
6. Let the above exercise be carried out within a period of seven days from the date of receipt of a certified copy of this order.
7. If applicant has not been relieved then he be allowed to continue on the present place of posting till respondents decide his representation.
(P. GOPINATH) (SANJEEV KAUSHIK) MEMBER (A) MEMBER (J) Date: 03.05.2018. Place: Chandigarh. `KR'