Piyush Shukla vs Union Of India And Others

B.K. Shrivastava, Member J

Shri Anil Kumar Singh, counsel for the applicant is present.

Shri Manoj Kumar Sharma, counsel for the respondents is present.

It is submitted by the applicant that he was transferred from Mumbai GST and CX Zone to Lucknow GST and CX Zone by order dated 19.07.2021. Thereafter, he was posted at CGST and CX Audit Commissionerate, Kanpur by order dated 29.07.2021. Another order was passed on 18.06.2022, in which the applicant was shifted to CGST Commissionerate, Kanpur (Preventive HQ). Recently, by order dated 19.12.2022, at page 25, the applicant has been transferred from CGST and CX Commissionerate, Kanpur to CGST and CX-Audit Commissionerate, Kanpur. It is orally submitted by the applicant that he has joined the new place of posting and also submitted a representation dated 21.12.2022 to the department. Copy of the representation is at page 48 of the O.A. in which the applicant mentioned the detail of work, done by him. It is submitted that the applicant is aggrieved by frequent transfers. The applicant done his work very honestly and he is a hard worker. The work done by the applicant is mentioned in the representation dated 21.12.2022. The applicant seeks early disposal of his representation.

The prayer of the applicant is appear to be genuine. He complied the impugned order and joined the new place of posting and thereafter, he submitted the representation. Therefore, it is expected from the department to decide the aforesaid representation of the applicant as early as possible. Hence, the respondents are directed to decide the aforesaid representation dated 21.12.2022 within a period of 30 days from today by a reasoned and speaking order after taking into consideration the entire submission made by the applicant.

The O.A. is disposed of with the aforesaid direction. One true copy of the order be given to the respondents’ counsel, free of cost, by today.