Central Administrative Tribunal - Madras
B Vasan vs M/O Commerce on 8 January, 2020
1 OA 35/2020
Central Administrative Tribunal
Madras Bench
OA 310/00035/2020
Dated Wednesday the 8th day of January Two Thousand Twenty
PRESENT
Hon'ble Shri. P. Madhavan, Member (J)
&
Hon'ble Shri. T. Jacob, Member (A)
B. Vasan
Clerk-cum-Typist
Ambedkar Institute of Productivity
National Productivity Council
Ambatur, Chennai 600 050. ....Applicant
By Advocate M/s. P. Balasubramanian
Vs
1. Union of India
Rep. By Director General
National Productivity Council
Department of Industrial Policy and Promotion (DIPP)
Ministry of Commerce & Industry
5-6, Institutional Area
LODI Road, New Delhi - 110 003.
2. Director
Ambedkar Institute of Productivity
National Productivity Council
No. 6, Aavin Dairy Road
Ambattur Industrial Estate (North)
Chennai - 600 050. ....Respondents
By Advocate Mr. J. Vasu
2 OA 35/2020
ORAL ORDER
Pronounced by Hon'ble Mr. P. Madhavan, Member(J) The applicant has filed this OA under Section 19 of the Administrative Tribunals Act, 1985 seeking the following reliefs:
"1. To call for the records of the respondents and set aside the order No. 362/Pt.II/2019(File No. 25/27) dated 13.12.2019 and order for consequential benefits.
2. To pass such further or other orders."
2. When the matter came up for consideration, learned counsel for the applicant submits that the applicant is working as Clerk-cum-Typist in the 2 nd respondent's office. He was transferred from Chennai to Patna, Bihar Office vide 1st respondent's order dated 13.12.2019. Further he would submit that the transfer has been made without Administrative exigencies. The applicant made representation to the 1st respondent produced as Annexure A4 to revoke the transfer order on compassionate grounds but the same is pending with the respondents for consideration. He submits that the applicant will be satisfied if his representation is disposed of by passing a speaking order within a time limit stipulated by this Tribunal.
3. Mr. J. Vasu takes notice for the respondents.
4. In view of the limited submission made and without going into the substantive merits of the case, the competent authority is directed to consider Annexure A4 representation of the applicant dated 14.12.2019 in accordance 3 OA 35/2020 with law and pass a reasoned and speaking order within a period of three weeks from the date of receipt of copy of this order.
5. OA is disposed of at the admission stage.
(T. Jacob) (P. Madhavan) Member(A) 08.01.2020 Member (J) AS