PUNIA RAMCHANDRA Vs. WESTERN RAILWAY

JUDGEMENT

(1.) Rule. Learned Counsel, Mr. Karnavat waives service for Respondent - Western Railway pursuant to earlier order of notice dated 25.11.2010.

(2.) It has now been decided that the porter's licensed may be transferred to his son or, if he has no son of his son is not alive, to his near relative in the event of his death or when he becomes very old, infirm, or very sick and is not able to carry out his duties properly. The son will include the adopted son. Near relatives will include brother, or brother's son, or wife's brother.

(3.) The licensed porter who claims to be old, infirm or incapable of performing his duty as licensed porter due to serious deceases, should be medically examined by a railway doctor with a view to determining whether he is physically not fit. The medical certificate from a railway doctor alone should be taken as proof.