Authorities Must Decide Posting Representation by Speaking Order While Applicant Remains at Current Station Pending Decision

The applicant challenged two orders dated 21 September 2026, alleging that they displaced him from his teaching post at Government Higher Secondary School, Kandoli Nagrota, and facilitated the adjustment of respondent No. 4 against that post. He sought, among other reliefs, to remain at his present posting and challenged the adjustment as contrary to the applicable transfer policy and GAD Circular No. 09-JK(GAD) of 2026 dated 30 March 2026.

At the hearing, however, his counsel stated that the applicant would be satisfied if the Original Application were treated as a representation and decided within a specified timeframe.

1. Whether the Original Application should be disposed of by directing the respondents to treat it as the applicant’s representation and decide it under the GAD circular dated 30 March 2026.

2. Whether the applicant should continue at his present place of posting while that representation is pending.

The application was brought under Section 19 of the Administrative Tribunals Act, 1985.

The Tribunal directed consideration of the applicant’s representation in light of GAD Circular No. 09-JK(GAD) of 2026 dated 30 March 2026.

In view of the limited relief pressed by the applicant’s counsel, the Tribunal did not determine the merits of the challenge to the two orders or the adjustment of respondent No. 4.

Instead, it directed the respondents to consider the matter as a formal representation, apply the cited GAD circular, and issue a reasoned and speaking order within four weeks of receiving a certified copy of the Tribunal’s order.

To preserve the position pending that decision, it directed that the applicant remain at his present place of posting.

The applicant was to continue at his present place of posting pending that decision.

No order as to costs was made.