FARYAZ Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) By this petition filed under Articles 226/227 of the Constitution of India, the petitioner seeks quashing of the order dated 11th November, 2014 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi whereby the Tribunal dismissed the O.A. being No. 4209/2010 preferred by the petitioner. The petitioner also seeks a direction to the respondents to grant him appointment on any suitable basis in the Railways as per the announcement made by the then Railway Minister.

(2.) To appreciate the controversy at hand, it would be necessary to give a brief gist of the facts.

(3.) The petitioner is the son of Late Smt. Shakina wife of Mohd. Yusuf. This lady Smt. Shakina Begum was travelling as a passenger in Delhi-Attari Express (link train of Samjhauta Express), Train No. 4001 on 18th February, 2007, and when the train had reached near Panipat, there was a bomb blast in the train owing to terrorist attacks, where sixtyeight people were killed in the ensuing fire and many more were injured.