Central Administrative Tribunal - Delhi
Raj Kumar vs Iccr on 10 May, 2023
1
OA No.1350/2023
Item No.1 (Court-4)
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
OA No. 1350/2023
This the 10th day of May, 2023
Hon'ble Mr. Anand Mathur, Member (A)
Raj Kumar
Presently working as Programme Director
S/o Late Sh. Sukh Lal (aged about 56 years)
R/o 3/22, Subhash Nagar
New Delhi - 110027.
..Applicant
(By Advocate: Mr. Ashwani Kumar Dhatwalia)
Versus
1. Indian Council for Cultural Relations
Through its Director General
Azad Bhawan, IP Estate
New Delhi - 110002.
2. Director (Adm.)
Indian Council for Cultural Relations
Azad Bhawan, IP Estate
New Delhi - 110002.
3. Ministry of External Affairs
Through Secretary
Jawaharlal Nehru Bhawan
23-D, Janpath Road
Rajpath Area, Central Secretariat
New Delhi - 110011.
....Respondents
(By Advocates: Ms. Priyanka Bhardwaj for R-1 & 2 and Ms.
Kiran Ahlawat with Mr. Ashwani Upadhyay for R-3 )
2
OA No.1350/2023
Item No.1 (Court-4)
ORDER(ORAL)
Learned counsel for the applicant states that the applicant is aggrieved of the impugned transfer order dated 07.02.2023 as the said order has been passed in violation of the rules/policy governing such transfers including orders of DOP&T thereon. He further states that the applicant has filed the instant OA on 01.05.2023 serving a copy of the same to the respondents in advance. Despite that, the respondents have passed relieving Order No. 45 on 04.05.2023 directing the applicant to join Sub-Zonal Office, Pune on 22.05.2023 after availing 10 days joining time.
2. He further states that the applicant would be satisfied if a direction is given to the respondents to dispose of his pending representations dated 08.02.2023, 27.02.2023, 13.03.2023 and 27.04.2023 by passing a speaking order within a limited time frame.
3. Issue notice. Learned counsel, who appear for respondents on advance service, accept notice on behalf of their respective respondents.
3OA No.1350/2023 Item No.1 (Court-4)
4. In view of the limited prayer made by the learned counsel for the applicant, respondent No.1 is hereby directed to consider and dispose of the aforementioned pending representations of the applicant by passing a reasoned and speaking order within a period of two weeks from the date of receipt of a certified copy of this order. A copy of the speaking order, so passed by the respondents be given to the applicant. It is made clear that I have not entered into the merit of the case.
5. This disposes of OA No.1350/2023 accordingly.
6. No order as to costs.
(Anand Mathur) Member(A) /anjali/