Mrs Nadagani Saritha vs EMPLOYEES STATE INSURANCE CORPORATION (ESIC)

OA/572/2026
CENTRAL ADMINISTRATIVE TRIBUNAL
HYDERABAD BENCH

OA/021/572/2026

th
HYDERABAD, this the 09 day of October, 2026

Hon’ble Mr. Manish Garg, Judicial Member
Hon’ble Mr. Varun Sindhu Kul Kaumudi, Administrative Member


1).Mrs. Nadagani Saritha, ID No: 115675
W/o: Raghavender Reddy, Aged about: 43 years
Working as Assistant Nursing Superintendent
ESIC Medical College & Hospital, Sanath Nagar,
Hyderabad-38.
Add: H.No: Jewel Heights, 501B-Block, KPHB 15th
Phase, Khaithalapur, Green Hills Road, Kukatpally, Hyd.

2). Mrs. Hameeda Begum, ID No: 115687
W/o: Mujahid Khan, Aged about: 41 years
Working as Assistant Nursing Superintendent
ESIC Medical College & Hospital, Sanath Nagar,
Hyderabad-38.
Add: H.No: 4-7-7, Raghavendra Nagar, Nacharan, Hyd.

3). Mrs. M. Jagadeshwari, ID No: 115676
W/o: S.Praveen Reddy, Aged about: 44 years
Working as Assistant Nursing Superintendent
ESIC Medical College & Hospital, Sanath Nagar,
Hyderabad-38.
Add: 5-3/3/12, Anjaiah Enclave, Boduppal, Hyd.

4). Mrs. Patlur Anitha, ID No: 115736
W/o :P. Dhanraj, Aged: 42 years, Working as Assistant
Nursing Superintendent ESIC Medical College &
Hospital, Sanath Nagar, Hyderabad. Add: 81/82, Road-2,
Kranthi Colony, Chengicherla, Hyd

… Applicants.
(By Advocate: Mr. K Sudhaker Reddy, Advocate)
Vs.

1). Union of India
Represented by its Director General ESIC Headquarters,
Panchdeep Bhawan, CIG Marg, New Delhi-110002.

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OA/572/2026
2). The Dean, ESIC Medical College & Hospital, Sanath
Nagar, Hyderabad-38.

... Respondents.
(By Advocate: Mrs. T Manjula, Sr. PC for CG)
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OA/572/2026

ORAL ORDER
(As per Hon’ble Mr. Manish Garg, Judicial Member)

By this Original Application, the applicant is seeking the following relief:
“… Call for records and Set a side the Impugned

order No. Z-11011/9/2024-Med VI(Med-7) (Comp No.849968),
dated:24-06-2026/Office Order No 21 of the year 2026 posting
the applicants to ESI MCH, Joka, West Bengal, and relieving
Order No: A-dated:24-06-2026 issued by 22015/60/2022-
ADMIN/MCH, Respondent-1, is clear violation of the Transfer
Policy, arbitrary, illegal and colorable exercise of power and
violation of applicant's fundamental rights guaranteed under
Article 14 and 16 of the Constitution of India and pass such
order or orders as deemed fit in the circumstances of the
case.”

2. When the matter is taken up for final hearing, it is brought to our notice that,
recently, vide Office Order dated 07.10.2026, the Competent Authority has passed an
order whereby the case of Applicant No. 3 has been favourably considered and she
has been retained at ESIC MCH, Sanath Nagar. Which is as under:
“ Office order no.45 of 2026
The Competent Authority has ordered transfer/retention with immediate effect in
respect of the following officers in Nursing Cadre:
S.No. Name Cadre Emp.
No.
Transferred
Transferred To
Ordered Place
From
(During AGT
of Posting
2026)
17 Patur
Anitha
ANS 115736 ESIC MCH
Sanathnagar
ESICH Joka Retained at
ESIC MCH
Sanathnagar

3. Learned counsel for the respondents submits that the matter is required to be
adjudicated on its own merits and that the applicants are required to challenge the
subsequent Office Order dated 07.10.2026, which has subsequently amended the
earlier position.
4. Needless to mention, in the identical matters, it is not in dispute that there is a
National Litigation Committee. It is also not in dispute that, pursuant to the order
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OA/572/2026

dated 07.10.2026 passed by the Competent Authority, there is no order of rejection
insofar as Applicant Nos. 1, 2 and 3 are concerned.
5. Learned counsel respondents further submits that options were called for in the
month of March and that the applicants, namely Applicant Nos. 1, 2 and 3, had
exercised their options.
6. In the circumstances, let the case of the applicants be considered first by the
Competent Authority. However, considering that the representations of the applicants
are pending consideration, the Competent Authority ought to consider and dispose of
the said representations in a holistic manner by passing a reasoned and speaking order
within a period of 30 days from the date of receipt of a copy of this order. Till such
time, the order is made absolute. If need be, the matter may also be placed before the
National Litigation Committee for appropriate consideration.
7. Accordingly, the O.A. stands disposed of. All pending miscellaneous
applications, if any, are also disposed of. No order as to costs.





(VARUN SINDHU KUL KAUMUDI) (MANISH GARG)
ADMINISTRATIVE MEMBER JUDICIAL MEMBER

/pb/

O.A. is disposed of on : 09.10.2026
Order dictated on : 09.10.2026






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