GULAB SINGH PARIHAR Vs. GENERAL MANAGER WESTERN RAILWAY

JUDGEMENT

(1.) The question which I am required to consider in the present petition is whether a person who holds a civil post under the Railway Administration can be removed by any authority subordinate to the appointing authority.

(2.) In order to appreciate the grievance of the Petitioner a few relevant facts may be stated.

(3.) The petitioner was born at Beawar on August 31 1922 and was holding the post of a watch and ward overseer (now designated as Head Rakshak). He was holding the post of Sub Inspector Security (Grade II) and was sent for training for the said post.