Central Administrative Tribunal - Delhi
Kamal Dhingra vs Council Of Scientific & Industrial ... on 25 July, 2022
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Item No. 07 OA 1920/2022
Central Administrative Tribunal
Principal Bench, New Delhi
O.A. No. 1920/2022
M.A. No. 2030/2022
This the 25th day of July, 2022
Hon'ble Mr. Mohd. Jamshed, Member (A)
Kamal Dhingra, Group - B
Age 46 years
S/o Late Shri Prakash Dhingra
R/o 28, Defence Apartments,
Near Inder Enclave, Sunder Vihar,
West Delhi - 110087
...Applicant
(By Advocate : Ms. Mandavi Pandey with
Mr. Vikas Tripathi)
Versus
1. Union of India
Through the Secretary,
The Ministry of Science & Technology,
Council of Scientific & Industrial Research,
Anusandhan Bhawan, 2,
Rafi Marg, Delhi - 110001
2. The Dierctor General
CSIR Hqrs,
Anusandhan Bhawan, 2,
Rafi Marg, Delhi - 110001
3. The Head,
CSIR Complex,
Anusandhan Bhawan, 2,
Rafi Ahmad Marg, Delhi - 110012
... Respondents
(By Advocate : Mr. Gyanendra Singh)
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Item No. 07 OA 1920/2022
O R D E R (ORAL)
MA No.2030/2022
This MA has been filed seeking exemption from filing typed/translated copies of dim annexures. For the reasons stated therein, the MA is allowed. OA No. 1920/2022
2. It is submitted by the applicant that a panel for promotion of Private Secretary to the post of Principal Private Secretary were notified vide CSIR O.M. dated 29.12.2020, including the name of the applicant. It is stated that promotees were allowed posting at their present places of postings, purely on provisional basis for the time being. Thereafter, on recommendation of TPC, CSIR, the respondents passed order of postings of the promoted PPSs vide OM dated 30.12.2021, whereby the applicant was transferred from CSIR, Delhi to CSIO, Chandigarh. Since vacancies for the post of PPS are available at Delhi, the applicant preferred representations dated 31.12.2021 and 04.03.2022 requesting for cancellation of his posting to CSIO, Chandigarh and for retention at Delhi on compassionate grounds, but to no avail. Thereafter, vide order dated 09.06.202, he was relieved with effect from 10.06.2022 to join his duties at CSIO, Chandigarh. Against which, he 3 Item No. 07 OA 1920/2022 made representations dated 10.06.2022 and 15.06.2022. However, the same have not yet been responded to by the respondents. Hence, he filed this O.A. seeking to quash and set aside the transfer order dated 30.12.2021 as well as relieving order dated 09.06.2022 and to release his salary.
3. Today, I heard Ms. Mandavi Pandey, learned counsel for the applicant and Mr. Gyanendra Singh, learned counsel, who appeared on advance service on behalf of the respondents, at the stage of admission.
4. At the outset, learned counsel for the applicant submits that the applicant would be satisfied, if his pending representations dated 10.06.2022 and 15.06.2022 are considered and decided by the respondents by passing a reasoned order, in a time bound manner.
5. Mr. Gyanendra Singh, learned counsel for the respondents raised no objection to the prayer made by the learned counsel for the applicant.
6. Accordingly, the O.A. is disposed of, without going into the merits of the case, directing the respondents to consider and decide the pending representations dated 10.06.2022 and 15.06.2022 of the applicant by passing a 4 Item No. 07 OA 1920/2022 reasoned and speaking order thereon, as early as possible, and in any case not later than four week from the date of receipt of a copy of this order.
There shall be no order as to costs.
(Mohd. Jamshed) Member (A) /jyoti/akshaya/