Sanjay Diwedi vs Union Of India And Others

L. Narasimha Reddy, J

The applicant is working as Postal Assistant in the Yamuna Bridge Post Office, in Agra Division. He was transferred to a different place through an order dated 07.07.2020. He intends to challenge the order of transfer to the extent concerning his office.

In the ordinary course, the OA is required to be filed before the Allahabad Bench. The applicant finds it difficult, in travelling, to Allahabad, and filing the OA at that place, and accordingly seeks permission to file OA before the Principal Bench.

Heard Ms.Tanya Agarwal, learned Counsel for the Applicant and Ms.Anupama Bansal, learned Counsel for the Respondents.

It is no doubt true that the applicant has to file OA before the Allahabad Bench. However, if one takes into account, the fact that the applicant is working at the place nearer to Delhi or the existing circumstances, no difficulty would be caused to the respondents in case the OA is filed before the Principal Bench. Accordingly, the PT is allowed. The applicant is permitted to file OA before the Principal Bench. Registry is directed to give OA number and list the OA for hearing at the earliest.