Central Administrative Tribunal - Madras
M L Aruldass vs M/O Defence on 7 December, 2021
NY Cwitral Adnunbtirative Tribunal Madras Bauch MAS LOAN UO ihe} it CAS UNOUSUS aR Dated Go day of Decenther Two Thorsand Twenty Oee PRESENT Hen'bis Mr.Swarap Kumar Mishre, Mamherit) Hon'he Nin EJacok, Mambert 4} MLL Araidass, AR(OA 4, Na. ls/i3, Manikandas Strest,
-tyyappa Nagar, Madipakkam, Rancheepurany 60008 f. sow dipphicant 'By Advmuate M/s. Paal & Pani Union of lla, res by fis Secretary, Mis Def Department of Defi ee fonos Production, south Blick, New Delhi 110 001;
re, The Director Genera! Quality Agsurance, Durectorate General of Quality Assurance (Stores), Department of Defences Production, Mee Detenes, ' _ Rea No 3Ok-A, D-1 Wing, Sena Bhevan, New Delis 110 014 had The Additional [rector General of Quality Assure Directorate of Quality Assurance Stores), Dirsetarate General of Qudiiy Assurance (DOO), Department of Defence Production Mp Defence, (CG Block, Nirman Bhovan PO. $ -_ The Senter Q oat Stores}, DGOA Complex, Nex Chennal 600001. ou Respondents By Aavocate Mn Sian Sninivasia, Sr CORT 4 ay me Ty % 4 43% oS "eS ee % ee "ee KS hoe By oy a A a "nee aD a te i weer ee "nee my fe be " pee aes me a Re rere: ah oe pont 4 ca a :
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5 ees mar a 7 ' 4 aye order passed by eY the OA with a civ Speaking ardey Sith ressens @hin 8 ys "pectiony was sespondent by onles dio 2.2 2080 ng
3. The grounk ne A. | The 2 responeent failed te consider the represeruation of , the apslicant dt 1QT2020 in therefore, the speaking onder dated CC 2020 passed by the 2 red arbitrary unjust and is Hable te be get aside.
L208 the tesure of an In the present station only for 6 wears and 8 months, Therefore, the ender of the 2°" resnondent dé 28. 2.2028 ie Hable to be set ground in | er dt SS.AHS is auperamdad by leder Ministry of Det the 2° respondent chose ta refer the gaan of the apy TEOEON PRTOer 88 PRE He Perey narod carder fs | COTERSR ES Gy gage ekee es SEE SU RFE ESRT RRR. pee % SEES S di FLY QO20 @ acreening: ccammilitee is to be forme:
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i uh *t nry, the ap SU ees yaee seeking clarification in the movement order by pouming out the above saul bat {here was rid PESpETETe. hearing an 2 "geplieation ex the same day, as be eas already » front the atrengeth af the & and fourth respondania within & peris the seme the meanondents ib consider tt Cevid- 19 snd consider erating mars t at Kenya and po
- agplinant was again served 'stul pending for consideratien. As t 'Suc The respondents have § inthe OA and gubyottted that tho representation of the agy Continuation prescribed odo the RTP tsued slime fied SAA 205 inengye eiieged | See SS SASS SS SB sewed and fis ine seas Strack of sth * requanient estab allowed the cold MA aru directed the applicant fo make a reoresentation ts (he third oy ii at the tans fered piace a beutied that as per the direction ified his pepreaentation fo revoke the provement ander and fo lake fim an the strensth of the SOARS) Chennai. Henwrear, de x. s hk a Mowement arder dt, ES.4 2020 transterrine RS anpur againet which the applicant made a reqiest dh SO2020 to revoke the movement order dL] 5.4.2020. Bur the apslicant wae again served with a movement order dt. 28,7 2020 tnmisierring hint fo Kanpur and kis focther request dl. 30/2020 is 7 diy taking steps fo WSS Ny relieve him, he has filed MA 22072020 ty advance the hearing.
irrenly wherein they heave denied Ges ancrments e the applicant has apent more then € seers in the same x "OHNG Sy "¥ x Pe ay MS oe sed MERATS RY sees:
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. « wees SA SAS SHEN x. Meow cae a bine ben fp Naan ek we PERS eyes an don worse stage Sy g Sorvice Lisbiliy Rules, [QS8T, The relaiive hardship omuaed to the cmyayse Aue fo tranefer order cannot Ge the ground for depriving or denying the con to transfir an adficer to any piece in the orgartieationsl interes'.
respandenta, having songiderad' the {acts of ihe case, rejected: Us 'of the aenticant being dewnid of mort and they prayed for ais mY §. 'The reopandunts have relied on the iollosing judgemiente oy su contentiong:+ JT} Union af India we. 8.1. Abbas (7803) 4 SOC 38%) HY State of MLB vs. SS. Rourae (1998 (4) SCC YW) Shils Base ve. State af Bihar CATR 1907 SC SSR) iv} National Hyriroeieetric Power Corponation Lid. Vs. Shri Bhagwan & Ore (2001)
-RSCC IM.
9. Heard learned counsel for the applicant and lawned cause) for fhe respnmlenty and penned the pleadings and (ie documents on the record.
1G. Adinittedly this is the 2 round of [igation, The applicare fled OM S220 seeking to set aside the order passed by the 3° respondent tranalerring the applicant aA fram Chennal is Rangur v j e order dated SQGS 20'S. This Tritaaial by order ck.
"271.2020 Gaposed of the OA with a direction to consider the raquest of the apalinant mosrel is the and pass a speaking order with nagsons within a period af fseo mont! DOA & O Med ate:
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% & Tyee sed pane Fhe TRS Tee Rat ag por Tes TONSier 4g gl: ant far dhe respandent @ 2 Bs RS ae phoane PRD SES RGR 1 or andy Gy Seooler dated 23h SOUS petan arhy "has bean arnemicd in pelhoy "9 peat will normally be Emited fo ° so af the period af service rendered y grade, Pang, is ¥ than 3 years ip the sana BEte Roeeecaasianty soar-an the dete of qansite carder dated 204 mmlicant ia crtiied to remain in Chenruat for 7 yours admuiting that the @ 'bY Him, the apphoant as oy today x < (08. 12020) had conipleted mare han 7 yodss aral S srthes the "yegardas fo granting exomption Gorm eadine tranefer'roudions! irsnafer.on the ground ey £ * scted with 'Parkinsan's disease that the applicant's Gather is all if is gabroted that such exeaiption is net ahsola iS. Fasts are satan diggnse ip allegation of malsfide agsinet ether the sooand raspoadent or any aiher authory.
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: 3 : A toed tos ny $ a ty "hs tA ee we Be pe " , os wee & sondy : High Court overlooked (hese aapects in inferring with the transfer orders.
f& SOC 88 Mus + iO. In NUR. Singh » Union af frete, PPOs] Court reiterated that: (8 scope ab ucdicial . review in matters af gancier af @ governmenl so equivalent past without any adverse consequence an the or career progmeots i very limited being confined anh grounds of mala fides arsi CES PN 18 In tla cantext, iis neces star of ihe ¥ "State af LLB w 33 iD another, [LINk] observed as follows:
*S. The Hick Court while exercising huriesliction under ANE 226 and S27 of the Comat of buble had gone inte question as to whether dhe transfer was in the interest of public servies, That would essantiaily reauire factual ax ation and urvariably depend upon peculiar facts and circ, es af the ease concerned, No government servant ar ciple ed a public PRE SAY Nees pee particular slave ar place of Ric cholre since particule employes appaiited te the. clase or cates transferable poats fsom one place to other is: i bul a condition of serving, nesgasary fea in pubis efiicieney im ihe public adminisiration. Unless an order af imunsfer is shows fs be an outcome of mals fide exer :
'to be in violation af Sehitary provisions prohils + % trariafier, the courts or the tribunals normally canner | 2 auch orders 23 8 mation of mating, as theugh they were ap %, :
ae : authanlias subetitudng ghelr own decision for that : employenmanagemen ga against such ork AOR YAIRI OkieS This position was highlighted by this Hydroclectric Power Carpe. Lad. Sh 2 S74, or ro : x Further, (he Supreme Court in yet another decisis ree ' put * x 7 Labserved as lows Gobardhan Lal, [20047 11 SO 402 in paragraph | @ apgeiied of posied gp @ parlialar esmtinue in such place or posits fn ay we Kee he EA ge fost pees ios tetige a oe oe oe sn ae AS ye a nob 4 ey SB wed, whee, foe if na: .
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want made on adn ahould ned he Interda PHA Us sanuls randering the tnnsier sohation of slatutory rales or on ground ¢ no goad grou for bderlering with Ghe res "N Bes ye ground of
10. The Sapremma Court, subsequently, is Abad Kate Ray «. Siste ef Orissa, 1995 onl is an inckdontoal se Sapp 2p SOO 169, has held thed a transfer whi < be interfered with by Courts unless it ig shower ta be ok mala fides or infraction af any professed parm or principle qaverning Ue tnaneier paragrant (10) 8 was observed as follows:
"1G. His settled lew that a transfer which Is en Bre dee $s pot to be interfered with ly the courts amkeas 8 shown to be clearly arbitrary or viiated by niala fides. oF infraction of amy professed norm or grincipie goversing the iranafer (Seo NUR. Singh « Union of India, 11984) 6 SOC 8S)"
; 20. fy the cage of State of Bihar v. Kaushal Kishore Singh and Ors. reported in "cx && ( BOO E) PLIR (SC) 5 wherein the Apex Coun bas held as under
"Even if option were called for and given, His net mand 2 ior the Government to accept options af the candidates and me x agspoingment to the post. Asking for option of candidates is
-essentielly a diseretionary matter and the Government is not bound to select the candidste on the haais theren!. Under these aboumstances the candidate who applied for thou have not saquinad night, muchless ks sible oF 3! for selection or appointment toa particular prets." . aoe ey : 2 EER a gate: ; cs Re = -- ow. ce denegnit agate ee ghey Boe:
(21. The Rotational Transfer of the applicant Issued by the competent authority 8 ae INES acccamd service of several persone in a an the Iderest of the organization tak S Rgege sy Ree See oy ney af the anes by the applica we gs the same od takes Inte scomnnt for efikcling the inans S en nightly fedbowed by the 3 SSS SSS SSSAR DS ONAAAAQIIAAN SS NSNESS SANS RNAS NEMRA SUTIN HAUSA A Saye bas givens ressans for posting and " been made out for the Trbenal te interfere in Gis matter. "Ss ) ie view af the ouiiied legal poultion, the pelitioner having mas. made oul any "ground f6 interfere with the orders af transiey, the O.4 stands dismuisend, No: costs. | Pending MAa, of any, are acoartingly disposie of Ge, 8 y g y i s i : + 2 x 3 3 é 3 mage & 3 : 2 * : y § ; ¢ 3 = y 3 3 3 3 g ee 3 .
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