BHUPENDER KUMAR Vs. SECRETARY

JUDGEMENT

(1.) Rule DB.

(2.) With the consent of counsel for the parties, the matter is taken up for final hearing.

(3.) The petitioners challenge the order dated 19.4.2004 passed by the Central Administrative Tribunal(hereinafter referred to as the ?CAT?) in OA.No.945 of 2004 in the present writ petition. The petitioners belong to the running staff of the Railways and their duties are sensitive and involved public safety as per the plea of the petitioners. The petitioners today are working as Power Controllers.