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Tribunals and CommissionsDivision Bench(2020) 10 CAT CK 0105

Sanjeev Kumar vs Union Of India

Central Administrative Tribunal · Decided on 16 October 2020

HON’BLE JUDGES
L. Narasimha Reddy, J · Aradhana Johri, Member (A)
RESULT
Dismissed
CASE NUMBER
Original Application No. 1071 Of 2020
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Judgment

4 paragraphs · 209 words

L. Narasimha Reddy, J

1.

The applicant was transferred from the Embassy of Rome to the Headquarters in India. He filed O.A. No.877/2020 challenging the order of transfer. The O.A. was disposed of on 31.07.2020 by directing the respondents to decide the representation to befiled by the applicant in three days, within a week. In response to his representation dated 02.08.2020, the respondents passed order dated 07.08.2020, refusing to accede to the request of the applicant. This O.A. is filed with a prayer to direct the respondents to extend the stay of the applicant at Rome by 11 months, i.e. till June 2021. However, the respondents have transferred him from Rome before that date.

2.

We heard Shri V.C. Shukla, learned counsel for the applicant and Shri R.K. Jain, learned counsel for the respondents.

3.

The necessity for us to deal with the issue pertaining to the transfer of the applicant is obviated on account of the fact that the applicant has since joined the office at India. Therefore, the O.A. is dismissed as infructuous. We make it clear that the reasons mentioned in the order of rejection shall be confined to the purpose of considering the request and nothing more. There shall be no order as to costs.