Railway must consider prior waiting-list allotment when deciding transfer-priority correction.

The applicant, a railway employee posted in Prayagraj Division, sought an inter-divisional transfer to Samastipur Division on health grounds.

His application was forwarded in 2021 and his name was placed at Serial No. 150 on the waiting list, where it again appeared in a list issued in 2023.

His name was absent from the list published on 5 August 2025, and his subsequent representations and correspondence seeking correction or updation of his transfer application on the UDIT/HRMS Portal did not resolve the matter.

At the hearing, he offered to submit a fresh comprehensive representation; the respondents had no objection to its consideration under the applicable rules.

1. Whether the applicant’s transfer application and waiting-list priority should be reconsidered for updation or correction on the UDIT/HRMS Portal.

2. Whether the Tribunal should determine the applicant’s transfer claim on its merits or direct the competent authority to decide a fresh representation.

The order cites no specific statute, regulation, or judicial precedent.

It proceeds on the basis that the competent authority should consider the applicant’s representation in accordance with the extant rules.

In doing so, it directs the authority to take account of the letter dated 19 March 2021, which forwarded the transfer application and recorded the applicant’s Serial No. 150 position on the waiting list, and to issue a reasoned and speaking order.

The Tribunal did not decide whether the applicant was entitled to a particular transfer or priority position.

In light of the applicant’s willingness to submit a comprehensive representation and the respondents’ lack of objection, it considered a fresh decision by the competent authority to be the appropriate course.

It therefore directed reconsideration, specifically requiring the authority to consider the 19 March 2021 letter and decide the requested updation or correction of the transfer application and priority position by a reasoned order.

The applicant was directed to submit a fresh comprehensive representation to Respondent No. 4/Competent Authority within two weeks of receiving a certified copy of the order.

The authority was directed to decide it, including the request concerning updation or correction of the applicant’s transfer application and waiting-list position, by a reasoned and speaking order within three months of receiving the representation.

No order as to costs was made, and pending miscellaneous applications, if any, were disposed of.