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Judgment
Dr. Chhabilendra Roul, Member (A)
The present application has been filed by the applicant seeking the following relief(s):-
“(i) The Hon'ble Tribunal may be graciously pleased allow the OA and quash. Set aside impugned order passed by the respondents date. 27.05.2024.
(ii) Any other relief which Hon’ble Tribunal may deem fit.
(iii) Cost of the present case may be awarded in favour of the applicant and against the respondent.”
Issue notice to the respondents. Mr. Awanish Kumar, learned counsel for the respondents, who appears on advance service, accepts the notice.
The learned counsel for the applicant presses for interim relief in the form of para 9, which reads as under:-
“The Hon'ble Tribunal may be graciously pleased pass interim order to stay the transfer order till final decision of OA.”
The learned counsel for the applicant states that the applicant has submitted a representation dated 10.06.2024, requesting the respondents to cancel the transfer order dated 27.05.2024 on the ground of education of his daughter who is pursuing post-graduation in Meerut.
The respondents have not finally disposed of the representation, he will be fairly satisfied if the respondents are directed to consider this pending representation and pass a reasoned and speaking order, considering the personal problem of the applicant, particularly the academic session of the daughter who is pursuing M-Com 1(Previous) at Chaudhry Charan Singh University, Meerut, within a time bound manner.
The learned counsel for the respondents states that he would like to take instructions from the respondents in this regard. However, he vehemently opposes for granting any interim relief to the applicant.
Heard both the counsels for the parties.
In the instant case, the representation dated 10.06.2024 of the applicant is still pending with the respondents. As the applicant has some personal problem particularly in respect of the education of his daughter, the respondents are directed to consider and dispose of the pending representation of the applicant within a period of four weeks from the date of receipt of a certified copy of this Order. Till then, the respondents are directed to allow the present applicant to work at Meerut.
The O.A. is disposed of in the above manner.
Order Dasti.