Central Administrative Tribunal - Delhi
Jitendra Narain vs Uoi & Ors. Through on 27 February, 2014
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH, NEW DELHI O.A. No. 730/2014 New Delhi, this the 27th day of February, 2014 HONBLE MR. V. AJAY KUMAR, MEMBER (J) Jitendra Narain, S/o Late Shri Rabindra Narain, R/o Govt. Quarter, 36, Ashoka Road, New Delhi. .. Applicant (By Advocate : Shri M.K. Bhardwaj) Versus UOI & Ors. through :
1. Secretary, Ministry of Home Affairs, North Block, New Delhi.
2. The Joint Secretary (UT), Ministry of Home Affairs, Govt. of India, North Block, New Delhi.
3. The Chief Secretary, Govt. of NCT of Delhi, New Secretariat, I.P. Estate, New Delhi. Respondents.
O R D E R (ORAL) Heard the learned counsel for the applicant.
2. The applicant is an AGMUT Cadre IAS officer and filed the present O.A. questioning the order dated 18.02.2014 in transferring him from Delhi to Mizoram on various grounds. It is the contention of the applicant that his transfer is against the transfer policy guidelines and also that certain other officers, who are having more standing at Delhi than the applicant, are being continued but the applicant alone is discriminated and forced to join the new place of posting. It is also his contention that he has preferred two representations dated 20.02.2014 and 24.02.2014 against the transfer order. However, without passing any appropriate orders, the respondents are insisting him to proceed to Mizoram in pursuance of the impugned order.
3. Admittedly, the applicant is working in Delhi for the last 10 years, and hence, we are not inclined to interfere with the impugned transfer order. However, in the circumstances, the O.A. is disposed of with a direction to the respondents to consider the representations of the applicant, and to pass an appropriate reasoned and speaking order thereon within one week from the date of receipt of a copy of this order, and till such time and one week thereafter, they shall not give effect to the impugned transfer order, qua the applicant. No order as to costs. Issue DASTI.
(V. AJAY KUMAR) MEMBER (J) /jyoti/