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Judgment
R. N. Singh, Member (J)
At the outset, learned counsel for the applicant pleads that there is a development in the case. The respondents have already cancelled the transfer
orderfrom Delhi to Indore, in as much as the respondents have issued an order dated 27.10.2020 wherein besides other things, it has also been ordered
that the applicant has to join at New Delhi.
Learned counsel for the applicant submits that the only grievance of the applicant that remains is that the applicant has not been paid salary for the
period from October 2019 till date. Learned counsel for the applicant further submits that the applicant has already reported for duties in pursuance of
the order dated 27.10.2020.
In view of the aforesaid, the present OA is disposed of with liberty to the applicant to make a representation to the competent authority of the
respondents for her claim of salary etc. within two weeks and if such representation is received from the applicant, the respondents are directed to
consider the same keeping in view the relevant rules and instructions on the subject and to dispose of the same by passing a speaking and reasoned
order as expeditiously as possible and in any case within six weeks of receipt of such representation from the applicant.
In view of the aforesaid, with the consent of the parties present CP is also closed. Notices are discharged.
Pending MA, if any, also stands disposed of. No costs.