Central Administrative Tribunal - Kolkata
Nazia Begum vs Defence on 9 February, 2024
1. OA 195/2024 CENTRAL ADMINISTRATIVE TRIBUNAL KOLKATA BENCH KOLKATA
0.A. 350/00195/2024 Date of order: 09.02.2024 Coram: Hon'ble Mr. Anindo Majumdar, Administrative Member Hon'ble Mr. Rajnish Kumar Rai, Judicial Member In the matter of :
Nazia Begum, daughter of Md. Jamir Ali, aged about 56 years, working for the post of Civilian Switch Board Operator, Grade-I (in short CSBO, Grade-I), Group "C", under the Chief Signal Officer, Eastern Command Signal Regiment Headquarter Fort William and residing at 117E, Karl Marx Sarani, Kolkata-700023.
Mob ~ 7002263252 Email I'd- [email protected] Subject- Transfer --
Group - "C".
estes Applicant Vs.
1. Union of India, service through the Secretary to the Government of India, Ministry of Defence, South Block, New Delhi-110011.
2. The DG Signals, "A" Wing, Sena Bhawan, New Delhi- -
°110011. -- oe
3. Chief Signal Officer, HQ Eastern Command, C/O 99 APO, Pin- 908542/700021. -
4. Colonel Signal, HQ Eastern Command, C/O 99 APO, Pin- 908542/700021. , ; "
5. The Commanding Officer, Eastern Command, Signal - Regiment, Bengal-Area Signal Company, 246, AJC Bose Road, Kolkata-700027 opposite to PTS.
geeeneessenaees Respondents , For the Applicant oy Mr. B. Chatterjee, Counsel For the Respondents : None @ : . 200 . OA 195/2024 ORDE R{Oral) Per: Anindo Majumdar, Administrative Member
1. Heard learned Counsel for the applicant. _ 2, The applicant has approached this Tribunal under Section 19 of the Administrative Tribunals Act, 1985, praying for the following relief:
"(a) An order da issue directing upon the respondents to immediately sanction the Last Leg Posting Transfer Order as per the choice station/s indicated by the applicant in her representation dated 15.11.2023, , {b)- An order do issue directing upon the respondents to consider the request of Last Leg Posting of the applicant dated | 15.11.2023 in terms of the Rotational Transfer Policy dated 06% December, 2022.
{c) An order directing the respondents to produce/cause production of all relevant records.
(d} Any other or further order or orders or direction as to Your Lordships may deem fit and proper."
3. In the instant OA, vide representation' dated 15.11.2023 the applicant has requested the competent respondent authority to consider her request for Last Leg Posting at choice station.
4. Learned Counsel for the applicant submits that since the representation of the applicant is still pending with the respondent authority, she had no other alternative option than to file the present original application. ©
5. At hearing, Learned Counsel for the applicant would submit that the applicant would be fairly satisfied if a direction is issued upon the competent respondent authority to consider 'the 'applicant's pending representation dated 15.11.2023, annexed at Annexure - A/4, in atime bound manner.
6. We have noted -that no adverse order is under challenge and the applicant has already preferred representation dated 15.11.2023 (annexed at Annexure-A/4 to the OA) seeking consideration of the respondent authoritiés OL sl
3. - 0A 195/2024 which is yet to be disposed of. As no fruitful purpose would be served by calling for a reply in this matter, unless the representation is decided by the competent authority, we dispose of the 0.A. with a direction upon the competent respondent authority to consider the pending. representation in accordance with law and decide the claim of the applicant expeditiously, not later than 02 (two) months from the date of receipt of a copy of this order, and to convey their decision to the applicant forthwith.
7. It is made clear that this Tribunal has not entered into the merits of the matter, and all points are kept open for consideration by the respondents.
8. In view of the above directions, the instant OA stands disposed of. No costs.
(Rajnish Kumar Rai). - a (Anindo Majumdar) Judicial Member Administrative Member