YOGENDRA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) ON January 02, 2004 the Railway Board issued a policy decision No.04/2004 on the subject 'Safety Related Retirement Scheme for Drivers and Gangmen'. The scheme noted that the nature of work performed by Drivers and Gangmen causes extreme stress on their eyesight resulting in faster deterioration of the eyesight as compared to those performing normal jobs while serving in the Railways. The Scheme in question notifies 'Voluntary Retirement' and enlists

(3.) PETITIONER No.1, working in the Indian Railways in the cadre of Drivers called Loco Pilots sought benefit of the scheme in question and requested to be voluntarily retired informing that he was aged 56 years 11 months and 24 days. He sought employment for his son, petitioner No.2 under the scheme.