BHANJI MAVJI RATHOD Vs. WESTERN RAILWAY

JUDGEMENT

(1.) BY way of this petition, the petitioners have prayed for the following reliefs :-

(2.) BY efflux of time, it will not be proper to entertain the reliefs claimed by the petitioners as stated herein-above.

(3.) MR. J. J. Yagnik, learned counsel appearing for respondent no. 1 states that if the petitioners herein make an appropriate application in respect of the reliefs claimed in this petition before the competent authority of the railways, then the same shall be considered in accordance with law and the existing policy of the railways.