Central Administrative Tribunal - Jabalpur
K P Singh vs M/O Railways on 3 July, 2020
1 O.A.No.200/00339/2020
CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH
JABALPUR
Original Application No.200/00339/2020
Jabalpur, this Friday, the 03rd day of July, 2020
HON'BLE SHRI RAMESH SINGH THAKUR, JUDICIAL MEMBER
HON'BLE MS. NAINI JAYASEELAN, ADMINISTRATIVE MEMBER
K.P. Singh S/o Govind Singh aged about 57 years, occupation
service JE-I (At present SSE) address Office of Senior
Divisional Engineer TRD, Railway Station Campus, Katni,
M.P. PIN Code No.483501 (Mob.9752416352) -Applicant
(By Advocate -Shri Ashish Rawat)
Versus
1. Union of India, through General Manager, WCR in front of
Old Civil Court Jabalpur Dn. Jabalpur M.P. PIN Code
No.482002
2. Divisional Railway Manager, WCR in front of Old Civil
Court Jabalpur Dn. Jabalpur M.P. PIN Code 482002
- Respondents
(By Advocate -Shri A.S. Raizada)
O R D E R (Oral)
By Ramesh Singh Thakur, JM:-
This Original Application has been filed against the transfer order dated 18.06.2020 (Annexure A/2) whereby the applicant has been transferred from office of Senior Divisional Engineer (TRD) (KMZ) Katni, to office of Senior Divisional Engineer (TRD) (KMZ) Village District Singrauli. Page 1 of 3 2 O.A.No.200/00339/2020
2. Learned counsel for the applicant submits that the applicant has been transferred by the respondents within a period of one year of his earlier transfer order and his wife is a government employee working in Government Higher Secondary School at Katni and also suffering from arthritis.
3. Learned counsel for the applicant at this stage, submits that the applicant has submitted representation dated 19.06.2020 which is received by respondents on 20.06.2020, which has not been decided by the respondent-department. He further submits that the applicant would be satisfied if direction is given to the respondents to decide the said representation in a time bound manner.
4. Shri A.S. Raizada, learned counsel appears and submits that he has no objection if this O.A. is disposed of in above terms.
5. We have considered the matter and we are of the view that the submission made by the learned counsel for the applicant is genuine specially when the representation of the applicant Annexure A/3 dated 19.06.2020 is pending with the respondent-department.
Page 2 of 3 3 O.A.No.200/00339/2020
6. Resultantly, the competent authority of the respondents is directed to consider and decide the applicant's representation dated 19.06.2020 (Annexure A/3), if not already decided, within a period of three weeks from the date of receipt of a copy of this order. In the meanwhile the respondents shall not take any coercive action against the applicant.
7. Needless to say that the respondents shall pass the reasoned and speaking order on the contention raised by the applicant in his representation.
8. With these observations, this Original Application is disposed of.
(Naini Jayaseelan) (Ramesh Singh Thakur) Administrative Member Judicial Member kc Page 3 of 3