Direction to Decide Pending Representations Regarding Disputed Service Seniority and Transfer Computations via Reasoned Order

The applicant, a PGT (Hindi) at PM SHRI K.V. BSF Camp, Chhawla, New Delhi, joined his present station on 05.08.2023

He alleges that the respondents have erroneously recorded his stay at the current station as exceeding 17 years instead of his actual tenure starting from 2023

Due to this alleged clerical error on the transfer portal, the applicant fears an imminent and prejudicial transfer during the upcoming annual transfer cycle

He submitted three representations dated 02.04.2026, 11.04.2026, and 15.04.2026 to rectify this data, which remained unaddressed

1. Whether the respondents should be directed to decide the applicant’s pending representations regarding the correction of his tenure data prior to the commencement of the annual transfer process

The court applied the administrative principle of "Reasoned and Speaking Orders," which requires authorities to consider and respond to an employee's grievances through a logical, written explanation

Furthermore, it followed the procedural practice of disposing of an Original Application at the admission stage with directions to the competent authority when the relief sought is limited to the consideration of pending representations, provided no opinion is expressed on the merits of the underlying claim

The applicant contended that the transfer portal incorrectly calculated his stay, placing him at risk of being moved prematurely

The respondents opposed this, arguing the fear was a "mere apprehension" and noting that if he had truly been at the station for 17 years, he would have been transferred in previous cycles

However, the applicant countered by pointing to the official record (page 45 of the O.A.) which explicitly showed his joining date as 05.08.2023

The Tribunal, without adjudicating the factual accuracy of the 17-year claim, determined that the grievance warranted a timely response to prevent potential adverse effects on the applicant's service during the "ensuing annual transfers"

It directed the competent authority among the respondents to consider and dispose of the applicant’s three representations (dated 02.04.2026, 11.04.2026, and 15.04.2026) by way of a reasoned and speaking order

This must be completed as expeditiously as possible and specifically before the upcoming annual transfers to ensure the applicant is not adversely affected

Pending M.A.s were also disposed of with no order as to costs