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Tribunals and CommissionsDivision Bench(2020) 09 CAT CK 0110

Sanjay Diwedi vs Union Of India & Others

Central Administrative Tribunal · Decided on 24 September 2020

HON’BLE JUDGES
L. Narasimha Reddy, J · Pradeep Kumar, Member (A)
RESULT
Dismissed
CASE NUMBER
Original Application No. 1184 Of 2020, Miscellaneous Application No. 1474, 1732 Of 2020
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Judgment

8 paragraphs · 389 words

L. Narasimha Reddy, J

1.

The applicant is working as Postal Assistant in the Agra Division of the Department of Posts. On 07.07.2020, the Senior Superintendent of Posts, Agra Division effected rotational transfers of 38 employees. The applicant was transferred from Post Office (PO) at Yamuna Bridge to Khandoli, as Sub Post Master (SPM). He applicant contends that it was only in the last year, that he was posted at Yamuna Bridge and hardly within one year, he is transferred to another place. By filing an MA, the applicant raised the ground that his transfer to a superior post, that too, without promoting him on adhoc or other basis. Certain other grounds are also pleaded.

2.

The respondents filed a detailed counter affidavit. According to them, the transfer of the applicant became necessary on account of the fact that the SPM of the PO, Khandoli, attained the age of superannuation on 31.07.2020 and that the distance is hardly less than 20 kms from the existing place.

3.

We heard Ms. Tanya Agarwal, learned counsel for the applicant and Ms. Anupama Bansal, learned counsel for the respondents.

4.

The applicant is a Postal Assistant in the Agra Division. As many as 39 employees of almost the same cadre were transferred from one place to another in the same division. The transfer of the applicant is from Yamuna Bridge, PO to the one at Khandoli. Assuming that the distance between those two places is 20Kms, it cannot be said to be far away in these days of improved commutations. In the order itself it was mentioned that the transfer of the applicant became necessary for administrative reasons. In the counter affidavit, it is mentioned that the SPM of Khandoli retired from service and the applicant, being the one of the trained persons, is posted to that place.

5.

Normally, the employees of a particular cadre clamour to move forward to higher post, either on regular promotion or adhoc promotion or even on incharge basis. The applicant cannot be said to have been subjected to any hardship on account of his being posted as SPM a superior post. In fact, it is a recognition of his merit.

5.

We are not inclined to interfere with the order of transfer. The OA is, accordingly, dismissed.

There shall be no order as to costs.