GOPALAKRISHNA SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner as well as Standing counsel for the respondent/ Railways.

(2.) PETITIONER has approached this Court challenging the order of the Central Administrative Tribunal ("CAT" for short) in rejecting his application. It is not in dispute that he joined the Railways as a Trainee Electrical Fitter/Train Lighting on 11-10-1989. He was absorbed in service as Electrical Fitter/Train Lighting Grade-III on 11-10-1990. Along with the petitioner, certain other employees were also joined and they also underwent one year training. According to him, other employees were given the benefit of counting the training period as part of their service. But such benefit was not extended to the petitioner. Therefore, he made a representation before the respondent/authorities who turned down his representation on the ground that he did not possess the required training in the necessary trade. He was not a course completed Act Apprentice trained in the Railway establishment in the same trade.