Central Administrative Tribunal - Allahabad
Gautam Charan Raut vs Secretary Ministry Of Defence on 1 August, 2019
(OPEN COURT)
CENTRAL ADMINISTRATIVE TRIBUNAL, ALLAHABAD BENCH
ALLAHABAD
This is the 01ST day of AUGUST, 2019.
ORIGINAL APPLICATION NO. 330/811/2019
HON'BLE MR JUSTICE BHARAT BHUSHAN, MEMBER (J)
HON'BLE MR MOHD JAMSHED, MEMBER (A)
1. Gautam Charan Raut, aged about 59 years, S/o Shri Durga Charan
Raut, R/o Parachute Bhawan, Bangla No. 12, Shantipath, Cantt.
Kanpur
...............Applicant.
VERSUS
1. Union of India through Secretary (Defence Production), Ministry of
Defence, Government of India, New Delhi.
2. Director General of Ordnance Factories and Chairman, Ordnance
Factories Board, Kolkata.
3. Additional Director General of Ordnance Factories, OEF Group
Headquarters, Kanpur.
4. Dinesh Kumar Bangotra, GM/OPF (Designated), General Manager,
Gray Iron Foundry, Jabalpur (MP).
.................Respondents
Advocate for the Applicant : Shri Ashish Srivastava
Advocate for the Respondents : Shri Raghavendra Pratap Singh
ORDER
(Delivered by Hon'ble Mr. Justice Bharat Bhushan, Member-J) Heard Shri Ashish Srivastava, learned counsel for the applicant and Shri Raghvendra Pratap Singh, learned counsel for the respondents.
2. Learned counsel for the applicant has submitted that the applicant is working on the post of General Manager in Ordinance Parachute Factory (OPF), Kanpur and he has been transferred as Deputy Director General, Ordinance Factory Board Headquarter, Kolkata (DDG/OFBHQ).
3. Learned counsel for the applicant submitted that the applicant has submitted a representation dated 25.07.2019 (Annexure No. A-3 to the OA) to the respondents for cancellation of his transfer order on the ground that 2 his retirement is due in the year 2020. He further submitted that the grievance of the applicant would be redressed, in case, a direction is issued to the respondents to decide his representation by passing a reasoned and speaking order within a stipulated time frame.
4. In view of the limited prayer made by the counsel for the applicant, the OA is disposed of with the direction to the competent authority amongst the respondents to decide the representation of the applicant by passing a reasoned and speaking order within a period of two months from the date of receipt of certified copy of this order. No order as to cost.
5. Needless to say that neither we have entered into the merits of the case nor any interim relief has been granted.
(MOHD. JAMSHED) (JUSTICE BHARAT BHUSHAN)
MEMBER-A MEMBER-J
Arun..