TRANSFER REMOTE FROM REMOTE
BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL AT ________
OA No.:______ of ______
__________________________ Applicant
Versus
_________________________ Respondents
APPLICATION UNDER SECTION 19 OF THE ADMINISTRATIVE TRIBUNALS ACT, 1985
(Name of Place) Applicant
______ Through, Advocate
RESPECTFULLY:
1. PARTICULARS OF THE APPLICANT:
As given in the Memo of Parties.
1. PARTICULARS OF THE RESPONDENTS:
As given in the Memo of Parties.
2. IMPUGNED ORDER:
That the applicant is aggrieved by the impugned order issued by the respondents dated __ whereby the applicant has been ordered to be transferred from his present place of posting ie; __ to __ at the distance of about __ kms vide Serial No. __ of the impugned order which is annexed as Annexure A-__. The applicant has been transferred from Tribal Area to another Tribal Area without affording an opportunity of exercising option for choice station.
1. JURISDICTION:
That the applicant declares that the subject matter of the order against which he wants redressal is within the jurisdiction of this Hon'ble Tribunal.
2. LIMITATION:
That the applicant further declares that the application is within the limitation prescribed in section 21 of the Administrative Tribunals Act, 1985.
3. FACTS OF THE CASE:
(6.1) That the applicant submits that he is serving at present place of posting since __
(6.2) That the applicant has not been relieved till the date of filing of present OA. No one has been transferred in place of the applicant.
4. RELIEFS SOUGHT
(a) Quash the impugned order A-______ issued arbitrarily, malafide and illegally by the respondents;
(b) Direct the respondents to permit the applicant to serve at his present place of posting till normal tenure of 3-5 years;
5. INTERIM ORDERS, IF PRAYED:
It is most respectfully prayed, that during the pendency of this OA the operation of the impugned order ______ qua the applicant may kindly be stayed in the interest of justice.
6. DETAILS OF REMEDIES EXHAUSTED:
That the applicant submits that since the matter being of an urgent nature, there is no other alternative speedy and efficacious remedy available to him except to approach this Hon'ble Tribunal.
7. MATTER NOT PENDING WITH ANY OTHER COURTS ETC:
That the applicant further declares that the matter regarding which this application has been made, is not pending before any court of law or any other Authority or any other bench of this Hon'ble tribunal.
8. PARTICULARS OF COURT FEES:
Court fees worth Rs ____/- is attached herewith.
9. DETAILS OF INDEX:
An index containing the details of the documents to be relied upon is enclosed herewith.
(Name of Place) Applicant
______ Through, Advocate
Verification:
I,______, do hereby verify that the contents of paras 1 to 12 of the OA are correct and true to the best of my knowledge, and no part of it is false and nothing material has been concealed therein.
Verified here at (Name of Place) this ______.
BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL AT __________
OA No.:______ of ______
_______________________ Applicant
Versus
______________________ Respondents
Index
|
SI No |
Annx |
Particulars of Documents |
Pages |
|
1 |
|
Court Fees |
[I] |
|
2 |
|
Memo of Parties |
1 |
|
3 |
|
OA |
2 |
|
4 |
A-1 |
|
|
|
5 |
|
MA |
|
|
6 |
|
Power of Attorney |
|
(Name of Place) Applicant
_____ Through, Advocate
BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL ___________AT ____________________
MA No.:_____ of ______ in OA No.:_____ of ______
_________________ Applicants/Non-Applicants
Versus
_________________ Respondents/Non-Applicant
Application under Rule 8 (3) of_______Administrative Tribunal Rules for exemption to file the translation
Respectfully :
1. That the above mentioned OA is filed in this Hon'ble Tribunal by the original applicants.
2. That due to paucity of time, the applicant is not in a position to file the translation of Annexures in hindi vernacular.
3. It is, therefore, most humbly prayed that the applicant may kindly be exempted from filing the translation alongwith the OA and a further time of two weeks may kindly be granted to file the translation of Annexures in vernacular in the interest of justice. Such other order may also be passed as deemed fit and proper in the facts and circumstances of the case.
(Name of Place) Applicant
_____ Through, Advocate
Verification:
I,_____, do hereby verify that the contents of paras 1 to 3 of the above application are correct and true and no part of it is false and nothing material has been concealed therein.
Verified here at (Name of Place) this _____
