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Judgment
P.Madhavan, Member J
This Original Application has been filed by the applicant seeking the following reliefs:
'' 1. Call for the records leading to the issuance of Annexure-A1 and quash the same to the extent it transfers the applicant to Mumbai;
Direct the respondents to allow the applicant to continue at Kochi in her present office as if A1 had not been issued at all;
Award costs of and incidental to this petition;
Pass such other orders or directions as deemed just fit and necessary in the facts and circumstances of the case."
The brief facts of the case are as follows:
The applicant is presently working as an Assistant Accounts Officer (Navy) Kochi. She is aggrieved by an arbitrary and discriminatory (A1) Order bearing no. AN/I/39 dated 30.08.2021, issued from the office of the 3 rd respondent, by which she stands transferred to Mumbai. Hence, the applicant has approached this Tribunal praying for the aforementioned reliefs.
When the matter taken up as today matter, Advocate Mr.Anil Kumar,Sr.PCGC takes notice on behalf of the respondents and submits that he requires time for filing a short reply statement.
Since, the matter is very urgent and the applicant is going to be relieved on 03/09/2021, she seeks for an interim stay of the order. It appears that the applicant's representation is still pending before the Competent Authority as Annexure-A10.
In view of the pendency of representation, we direct the Competent Authority to consider Annexure-A10 representation on the basis of relevant rules, regulations and guidelines issued for transfer and pass a speaking order within a period of one month from the date of receipt of a copy of this order.
Till that time, the applicant shall not be relieved from the present post.
The Original Application is disposed of as above at the admission stage itself without going into the merits of this matter. No costs.