UNNIKRISHNAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This Original Petition arises out of the order passed by the Central Administrative Tribunal, Ernakulam Bench dated 12.7.2015 in O.A. No.810/2013. The petitioner, an ex-service man, who joined Southern Railways on 18.7.1990 as Permanent Way Inspector Grade III at Palakkad Division has filed the said O.A. seeking for an order to set aside Annexures A16, A18 and A20 as arbitrary and illegal. He has also sought for an order directing the respondents to submit a report with regard to the action taken on his complaint with respect to the alleged attempt of sabotage and a declaration that he is entitled to all service benefits that a Railway employee is entitled at the time of superannuation; and a declaration that he is entitled to merge his Army service with the service he had in the Railways so as to make him eligible for full pension.

(2.) The O.A. was filed along with M.A.No.910/2013, an application seeking condonation of delay of 2216 days in preferring the O.A. before the Tribunal.

(3.) The respondents filed Ext.P3 reply statement opposing the miscellaneous application for condonation of delay. They have also filed Ext.P4 reply statement opposing the reliefs sought for in the O.A.