KODARBHAI RATNABHAI Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this Special Civil Application under Article 226 of the Constitution of India, the petitioner has challenged the order dated 10th December 2004 passed by the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad, in Original Application No. 134 of 2001 filed by the petitioner, in which he challenged the order dated 19th June 1998 passed by the General Manager, Western Railway, rejecting the claim for grant of invalid-pension on the ground that a Casual Labour is not a Railway Servant, and as such, the petitioner is not entitled to the relief claimed for.

(2.) THE facts giving rise to the filing of this writ-application may be summed up thus:

(3.) IN order to appreciate the question involved in this writ- application, it will be profitable to refer to the definition of Casual Labour provided in Rule 2001(i) in Chapter XX of the Indian Railway Establishment Manual, which is quoted below: