PATRAS Vs. CHAIRMAN RAILWAY BOARD

JUDGEMENT

(1.) Whether the petitioner herein is entitled to the benefit of a judgment of the Apex Court despite the fact that his earlier applications were rejected is the short question involved in this writ petition.

(2.) The petitioner was a railway servant. He was dismissed from service in terms of Rule 14(2) of Railway Servants (Discipline and Appeal) Rules, 1968 (in short, 'the Rules') without initiating any disciplinary proceeding. He filed a writ petition in the Allahabad High Court questioning the validity of the said order.

(3.) However, having regard to the fact that several writ petitions were pending in different High Courts, Union of India made an application under Article 139(A) of the Constitution of India (in short, 'the Constitution' ) for transferring the petitions pending before the Supreme Court, which was allowed.