Central Administrative Tribunal - Patna
Ajay Pratap Singh vs Cgda on 6 October, 2023
// 1 // OA/050/00413/2023
CENTRAL ADMINISTRATIVE TRIBUNAL
PATNA BENCH, PATNA
O.A. No. 050/00413/2023
050/00
Order: th October, 2023
Date of Order:06
CORAM
HON'BLE MR. SUNIL KUMAR SINHA, MEMBER [A]
HON'BLE MR AJAY PRATAP SINGH, MEMBER [J]
Ajay Pratap Singh, Son of Late Keshaw Pratap Singh, Age 52 years,
Working as Senior Auditor in the Office of Controller of Defence
Accounts, Patna. Residing at 301, Holy Ganga Enclave, Fair Field
Colony, Digha Ghat, Patna - 800001.
.......... Applicant.
By Advocate ::- Shri Jayant Kr. Karn.
-Versus
Versus-
1. The Union of India through the Secretary, Ministry of Defence,
South Block, New Delhi - 110011.
2. Controller General of Defence Accounts (CGDA), Defence
Accounts Dept. Headquarters, Ulan Batar RoadRoad,, Palam, Delhi
Cantt - 110010.
3. Controller of Defence Accounts, Patna, Office of the CDA, Patna,
Rajendra Path, Patna - 800019.
......... Respondents.
By Advocate ::- Shri T.N. Thakur.
O R D E R (O R A L)
As per: Sunil Kumar Sinha, Member (A)
1. OA is at admission stage hearing. Both counsel for applicant and counsel for respondents submit that pleadings are complete and the OA may be heard for final disposal.
2. Heard. Learned counsel for applicant Shri Jayant Kr. Karn submits that applicant is Se Senior nior Auditor in the office of Controller of Defence Accounts (CDA), Patna since 2010 2010.. He has been transferred to Pune vide order dated 09.03.2023 (at page No.25 sl.429 - Annexure - A/1). That applicant being aggrieved by the transfer order made representation ion to the respondent authorities // 2 // OA/050/00413/2023 requesting to allow him to continue at the present station in view of his personal difficulties. Applicant mentioned in his representation that he was required to take care of his old and ailing mother at Patna. Also tthe respondents had earlier asked for option for transfer and applicant had indicated Patna, Varanasi and Kolkata as his preference.. However, his representation was rejected by the respondents on 28.03.2023 (Annexure - A/7). Due to personal exigencies, applicant applicant has not been able to join the place of transfer though he has been relieved from the present place.
3. Learned counsel for applicant further submits that applicant wants to make a fresh representation to the respondent authorities for considering his case sympathetically and the applicant shall be satisfied at this stage if OA is disposed of giving liberty to the applicant to submit fresh representation and directing the respondents to consider the representation of applicant within a period stipulated by the Tribunal.
4. Learned counsel for respondents Shri T.N. Thakur submits that written statement has been filed and he has received instruction from the respondent authorities. He further submits that OA may be heard for final disposal however, he has no obje objection ction if the OA is disposed of giving liberty to the applicant to file representation and directing respondent authorities to take a decision thereon within a month from the date of receipt of representation.
5. Considered the submission. OA is disposed of with th liberty to the applicant to file a fresh representation before the // 3 // OA/050/00413/2023 respondent authorities within a period of 15 days from the date of this order and respondent authorities are directed to decide the representation so submitted within a period of four weeks from the date of receipt.
6. OA stands disposed of in terms of above direction.
direction
[Ajay Pratap Singh] [Sunil Kumar Sinha]
Member [J] Member [A]
sks/-