Central Administrative Tribunal - Allahabad
No. 14860134 Santosh Kumar Tiwari ... vs Union Of India Through Secretary Of ... on 24 May, 2016
Open Court
CENTRAL ADMINISTRATIVE TRIBUNAL
ALLAHABAD BENCH
ALLAHABAD
*********
OA/330/00674/2016
Allahabad this the 24th day of May, 2016
Honble Ms. Jasmine Ahmed, Member- J
No. 14860134 Santosh Kumar Tiwari Cleaner, 749 (I) TPT PL ASC (Civil GT) C/o 56 APO.
Applicant
By Advocate: Mr. S.K. Singh Vashist
Vs.
1. Union of India through Secretary of Defence Ministry, New Delhi.
2. The Director General of Army Supply Core (ASC) Army Head Quarter, New Delhi.
3. The Record Officer Army Supply Core (Civil), Bangalore - 7.
4. The Commanding Officer, 749 (I) TPT PL ASC (Civil GT) C/o 56 APO.
5. The Commanding Officer, 750 TPT PL ASC (Civil GT) C/o 56 APO.
Respondents
By Advocate: Mr. U.N. Sharma.
O R D E R
Delivered by Honble Ms. Jasmine Ahmed, Member-J Shri S.K. Singh Vashist, learned counsel for the applicant and Shri U.N. Sharma, learned counsel after getting advance notices for the respondents are present.
2. It is the contention of Counsel for the applicant that the applicant has been transferred from 749 (I) TPT PL ASC (Civil GT) to 750 (I) TPT PL ASC (Civil GT). Counsel for the applicant stated that being a low paid employee, the applicant would not be able to maintain two establishments and the above mentioned transfer order will cause a hardship on him and as per settled principles of justice, low paid employee has to be transferred in rarest case. He submitted that though the transfer order is dated 21.03.2016 but it was served on the applicant only on 12.05.2016 and the movement has to be completed by 31.05.2016. He further submitted that after getting the aforesaid transfer order, the applicant moved a representation on 15.05.2016 itself but till date no decision or any reply has been heard from the side of the respondents.
3. I have perused the impugned transfer order dated 21.03.2016 wherein it is seen that the move has to be completed by 31st May 2016. Accordingly, the competent authority in the respondents establishment is directed to take a decision on the representation of applicant sympathetically taking into consideration that he is a low paid employee on or before 31st May 2016.
4. With the above observation/direction, O.A. stands disposed of at the admission stage itself. It is made clear that no opinion has been expressed on the merits of the case. No order as to costs.
Member- J /M.M/ 2