Oral:Nekkhomang Neihsial, Member (A)In this O.A., the applicant is seeking for the following reliefs:-“8.I The Hon’ble Tribunal be pleased to direct the respondents to set aside and quash the impugned transfer order No. Staff-21-3/Part III/2019 dated 07.02.2020 and order No. 8 date 27.05.2020 issued by the Respondent No. 2 & 4 transferring the applicant to Dhubri H.P.O.II. Any other relief (s) which the applicant is entitled to as the Hon’ble Tribunal may deem fit and proper.”2. The case was heard on 12.06.2020 and the O.A. dismissed. During the hearing, Sri D.N. Sharma, learned counsel for the applicant was not able to make out the actual grievance of the applicant whether the grievance was against transfer order or non-receipt of advance TA/DA or the direction for reporting during Covid-19 pandemic. Initially Sri Sharma submitted that he had accepted the transfer order and was willing to go in to the new place of transfer at Dhubri H.PO. Then he stated that he was not given advance TA/DA. At the same time, he was asked to get relieved from the present place. However, in the O.A., it is seen that he is asking for setting aside the order of the respondent authorities No. Staff-21-3/Part III/2019 dated 07.02.2020 and order No. 8 dated 27.05.2020 and prayed for interim order by staying the operation of the impugned transfer order No. Staff-21-3/Part III/2019 dated 07.02.2020, in respect of the applicant, till 31.03.2020 and reinstate him in the present post at Barpeta H.O.3. We have considered the submiss

ions of Sri D.N. Sharma, learned counsel for the applicant and found no merit in the OA. Accordingly, the O.A. is hereby dismissed.4. There shall be no order as to costs.