VASANTHA Vs. SOUTHERN RAILWAY

JUDGEMENT

(1.) The challenge in this Original Petition, filed under Articles 226 & 227 of the Constitution of India, is against Ext.P4 order dated 22-06-2017 in O.A No.958/2015 of the Central Administrative Tribunal, Ernakulam Bench.

(2.) The prayers in the original petition are as follows:

(3.) Heard Smt.K.P.Santhi, learned counsel appearing for the petitioners and Sri.S.Radhakrishnan, learned counsel appearing for the respondents.