N.Manjunatha Shetty vs Union Of India & Others

J.V. Bhairavia, Member (J)

In the instant OA, the applicant while working as a HoD in the Welfare & Cess Commissioner (Central), Ministry of Labour & Employment,

Ahmedabad has submitted his option / representation dated 04.10.2021 in response to the OM No.A-22012/02/2021-CLS-I dated 01.10.2021 seeking

preference for place of posting /station, more particularly, for the vacant post of Deputy Chief Labour Commissioner (Central) at Bangalore,

Karnataka. Since he is about to superannuate on 31.5.2022, he submitted another representation dated 04.01.2022 before the Secretary(L&E) GOI,

Ministry of Labour & Employment, New Delhi reiterating his request for consideration of his representation / option to transfer him to the vacant post

of Deputy CLC, Bangalore in line with the existing policy and guidelines. In the said representation, he has also stated that he was left with less than

five months’ service. He has also to look after aged 95 years old mother in Karnataka and other social obligation to be performed.

Counsel for the applicant, Shri M.S.Rao submits that due to exigency, the applicant has stated in his representation dated 04.01.2022 that

applicant’s request be considered latest by 12.01.2022. As such, the counsel for the applicant submitted that the applicant will be satisfied, if the

direction is given to the respondents for expeditious consideration of the representation/ option of the applicant which is pending before the competent

authority.

We have perused the materials on record and considered the submissions made by the counsel for the applicant hereinabove. We deem it fit to

dispose of this OA at the admission stage with a direction to the respondent No.1 i.e. the Secretary (Ministry of L&E), Ministry of Labour &

Employment, GOI, New Delhi to consider the pending representation of the applicant as referred hereinabove expeditiously, but not later than 30 days

from the date of receipt of a copy of this order in the light of existing policy, guidelines and also keeping the age of superannuation of the applicant into

consideration.

In view of the above, the OA stands disposed of.

Direct service of this order is permitted. In addition to this, the Registry is also directed to send a copy of this order to the counsel for the applicant

through email.