Priyanka Jain vs Union Of India & Others

Mohd. Jamshed, Member (A)

The applicant is presently working as Senior Superintendent of Posts in Delhi North Division, Department of Posts since 25.08.2020. The respondents passed an order dated 25.02.2022, transferring her from SSPOs Delhi North to CPM Delhi GPO, with immediate effect.

Today, I heard the applicant, who appeared and argued in person, and Mr. Ranjan Tyagi, learned counsel for the respondents, at the stage of admission.

The applicant contends that she has been transferred from one place to another before completion of the prescribed tenure and, at a time, when her promotion in Junior Administrative Grade (JAG) is due. She further submits that against the impugned transfer order, a representation has already been made on

03.2022, which is not available on the file, however, the same has not yet been considered by the Competent Authority - Respondent No. 3.

As an interim measure, the applicant prayed to allow her to work at the earlier place of posting. However, I am not inclined to grant any interim relief at this point of time.

At this stage, the applicant seeks permission to make a comprehensive representation to the Competent Authority, with a direction to the respondents to consider and decide the same in a time bound manner.

Mr. Ranjan Tyagi, learned counsel appearing for the respondents raised no objection to the prayer made by the applicant.

Accordingly, the O.A. is disposed of, without going into the merits of the case, permitting the applicant to make a comprehensive representation ventilating her grievances to the Respondent No.3, within a week from today. If such a representation is made by the applicant within the stipulated time, the Authority shall consider and decide the same by passing a reasoned and speaking order, as early as possible, and in any case not later than two months positively therefrom.

There shall be no order as to costs.