Court directs consideration for permanent absorption in accordance with rules.

The applicant, Prem Prakash Gupta, an Accountant in Group 'C', filed an O.A. seeking two primary reliefs: (i) a direction to respondents no. 2 and 3 not to repatriate him to his parent department, and (ii) a direction to respondents no. 2 and 3 to consider him for permanent absorption in their office according to the Rules

The respondents contested the claim and filed a counter affidavit

Whether respondents no. 2 and 3 should be directed not to repatriate the applicant to his parent department

Whether respondents no. 2 and 3 should be directed to consider the applicant for permanent absorption with their office as per the Rules

The application was filed under Section 19 of the Administrative Tribunal Act, 1985

The court relied on the principles of considering claims for permanent absorption in accordance with relevant rules and instructions

The applicant's counsel initially sought both reliefs but later submitted that the first relief (non-repatriation) was no longer pressed as the applicant had already been repatriated and joined his parent department in Kanpur

Consequently, the first relief was disposed of as not pressed

Regarding the second relief, the applicant's counsel expressed satisfaction if the O.A. was disposed of with a direction to respondents no. 2 and 3 to consider the applicant's claim for permanent absorption under them as per the Rules

The respondents' counsel had no objection to this limited direction

Therefore, without delving into the merits and with the consent of both parties' counsels, the Tribunal decided to issue a limited direction for the consideration of the applicant's claim

This consideration is to be made by passing a reasoned and speaking order as expeditiously as possible, preferably within 6 weeks of receiving a certified copy of the order

There was no order as to costs