Raj Kumar Prasad vs Union Of India & Others

L Narasimha Reddy, J

This application is filed with a prayer to transfer the OA.198/2015 pending on the file of the Allahabad Bench of the Tribunal. The applicant contends that he filed the OA at a time when he was serving within the jurisdiction of the Allahabad Bench and in the recent past he has been transferred to Delhi. It is also stated that the matter is covered by the judgement of the Principal Bench.

Heard Mr.Sachin Chauhan, learned counsel for the applicant and Mr.Y.P.Singh, learned standing counsel for the respondents.

It is no doubt true, that the OA deserves to be transferred to Principal Bench, once the applicant was transferred to Delhi. However, it would be difficult for transmission of the record to the Principal Bench. Apart from that, the respondents would find it difficult to arrange another counsel or to brief him, since the matter is at the stage of disposal. The learned counsel for the applicant Mr. Sachin Chowhan can be connected online to the Allahabad Bench and the matter can be required to be taken at the earliest.

Therefore, PT is disposed of directing that the Registry of the Allahabad Bench shall list the OA 198/2015 at the earliest and not later than 10 days from today and at the time of hearing they shall arrange for connecting the learned counsel Mr. Chowhan, in the Video Conference.