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Central Administrative Tribunal - Delhi

Mahesh Kumar vs Union Of India on 17 May, 2024

                             1
                                                OA Nos.2100/24
Item No.3


              Central Administrative Tribunal
                Principal Bench, New Delhi

                        OA No.2100/2024
                   This the 17th of May, 2024

            Hon'ble Mr. Manish Garg, Member (J)


Mahesh Kumar, Director(Contracts)
MES-300337, Aged about 56 years
R/o 7554/B-10
Vasant Kunj, New Delhi-110070.
                                                ...Applicant
(By Advocates: Mr. Parv Garg and Mr. Pawas
Kulshrestha)
                                 Versus
1.      UOI through the Secretary
        M/o Defence, South Block
        New Delhi-110011.

2.      Engineer-in-Chief
        IHQ of M/o Defence(Army)
        Coord & Pers Dte/MIS(Civ)
        Kashmir House, Rajaji Marg
        DHQ PO, New Delhi-110011.
                                          ...Respondents

(By Advocate: Mr. Pradeep Kumar Sharma )

                    O R D E R (ORAL)

The present OA has been filed seeking the following relief(s):-

"a) Quash and set aside posting order dated 03.05.2024 to the extent applicant has been posted to ADG(P) Chennai; and

(b) Direct respondents to permit applicant to continue at his present place of posting i.e., at Chandimandir or post him to Delhi where his wife was earlier being treated."

Item No.3

2. The applicant presses for grant of interim relief i.e. stay of the impugned posting order dated 03.05.2024 to the extent applicant has been posted to ADG(P) Chennai. Learned counsel for the applicant draws attention to the fact that even though the applicant made a representation dated 20.03.2024 seeking retention at Delhi, the impugned order of posting has been passed.

3. At this stage, learned counsel for the applicant states that he would like to make a detailed comprehensive representation pursuant to the impugned order dated 03.05.2024 which may be considered by the competent authority amongst the respondents in a limited time frame.

4. In view of above, let the applicant make a comprehensive representation within two days from today. The competent authority may dispose of the said representation by passing a speaking and reasoned order within ten days from the date of receipt of the detailed representation. The respondents may also take into consideration the representations already made on 15.02.2024 and 20.03.2024.

OA Nos.2100/24 Item No.3

5. The OA is disposed of in the aforesaid terms. No order as to costs.

(Manish Garg) Member(J) /vb/