Tribunals and CommissionsDivision Bench

Alok Kumar Gupta vs General Manager, Northern Railway Headquarter Office

Central Administrative Tribunal · Decided on 26 February 2021 · Citation: (2021) 02 CAT CK 0144

HON’BLE JUDGES
A. K. Bishnoi, Member (A) · R.N. Singh, J
RESULT
Dismissed
CASE NUMBER
Original Application No. 452 Of 2021

AI Structured Summary

Not yet generated for this judgment

Judgment

4 paragraphs · 172 words

R. N. Singh, Member (J)

1.

In the present OA, the applicant has challenged the order dated 08.02.2021, vide which the applicant has been transferred back to his parent workshop i.e. Jagadhri Workshop and has been relieved from his duty on 17.02.2021 (afternoon).

2.

The applicant submits that he has made representations to various authorities on 10.02.2021, however, the same are still pending consideration. He further submits that the present transfer order is result of malafide at the end of an officer working as Duty Chief Mechanical Engineer (W&C). However, he has also not impleaded any officer in the OA who is competent to order transfer and/or to modify the same. As he appears in person, he is not aware how to implead the department concerned.

3.

In the facts and circumstances, at this stage, the applicant seeks permission to withdraw the OA with liberty to him to approach this Tribunal at appropriate stage in accordance with rules. Permission is granted. OA stands dismissed as withdrawn with liberty in accordance with law.