UNION OF INDIA Vs. JAYSHREE T N

JUDGEMENT

(1.) LEAVE to amend the cause title by deleting petitioner No. 4 and by showing Vaishnavi S. Acharya through her grand father " Narayanan Acharya, Kerala as respondent No. 2.

(2.) THIS petition under Articles 226 and 227 of the Constitution is directed against the order dated 13. 09. 2007 of the Central Administrative Tribunal, Ahmedabad Bench in Execution Application No. 07 of 2007 which has arisen from the order dated 16. 03. 2006 of the Tribunal in Original Application No. 397 of 2005 with MA No. 632 of 2005.

(3.) IN the facts and circumstances of the case, we have taken up this petition for final disposal. We have heard Ms Avani Mehta, learned Standing Counsel for Railways, Mr MS Rao, learned counsel for the first respondent (original applicant before the Tribunal) and Ms Shailaja, learned counsel for the second respondent who was requested to assist the Court, since the second respondent who is a minor represented by her grand father and residing in Kerala had not appeared before the Tribunal.