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Judgment
P.Madhavan, Judicial Member
This Original Application has been filed by the applicant seeking the following reliefs:
(i) Declare that the inaction on the part of nd rd the 2 and 3 respondents in considering the request of the applicant for a transfer to the State Social
Welfare Board, Karnataka at Bengaluru is illegal, arbitrary, unjust, unreasonable and irrational and that it violates Articles 14 and 16 of the Constitution
of India.
(ii) Direct the 2nd respondent to consider the applicant for a transfer to the State Social Welfare Board, Karnataka at Bengaluru and to grant him such
transfer forthwith.
(iii) Such other relief as may be prayed for and this Hon'ble Tribunal may deem fit to grant.
(iv) Grant the cost of this Original Application.
When the matter came up for admission hearing, it appears that Annexures A-3, A-4 and A-5 representations given by the applicant are still
pending with the respondents and no order has been passed on these representations. Learned counsel for the applicant submits that the applicant will
be satisfied, if a direction is given to the respondents to dispose of the representations produced as Annexures A-3, 4 & 5 on merit within a time
frame.
Adv.Mr.C.P.Ravikumar,ACGSC takes notice on behalf of the respondents and submits that he has no objection in disposing of the representations,
if any, pending with the respondents.
In view of the limited relief sought for, the competent authority is directed to consider Annexures A-3,4 & 5 representations in the light of relevant
rules and regulations on the subject and pass a reasoned and speaking order within a period of 3 months from the date of receipt of this order.
The Original Application is disposed of as above. No costs.