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Judgment
D.S. Mahra, Member(J)
Learned counsel for the applicant submits that the applicant has been transferred to UT of Ladakh vide order dated 04.06.2024. He further submits that his father died on 07.05.2024 and his mother is suffering from various old age ailments and his mother cannot move.
Learned counsel for the applicant submits that the applicant has submitted a representation before the respondents dated 05.06.2024 which has been forwarded by the senior officer on 07.06.2024. He submits that it will suffice if the direction is issued to the respondents to consider the said representation of the applicant dated 05.06.2024 forwarded by the senior Officer of the Department on 07.06.2024.
Learned counsel for the respondents submits that the OA is not maintainable in view of the Judgement passed by the Division Bench of the CAT in O.A. No. 240/2024 and the Judgement passed by the Hon’ble High Court in case titled as Ghulam Abass versus State of J&K and others.
Heard the learned counsel for the parties.
In view of the limited prayer made by the learned counsel for the applicant, the respondents are directed to consider the representation of the applicant dated 05.06.2024 forwarded by the senior officer on 07.06.2024 within four weeks from today in accordance with law by passing a speaking order. Till then the applicant shall not be relieved from his present place of posting, if he is not already relieved.
With this O.A. No. 366/2024 is disposed of accordingly.