M S SIVANANDAM Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and perused the records.

(2.) THE unsuccessful petitioner before the Central Administrative Tribunal in Dairy No. 463 of 2011 has filed this Writ Petition challenging the order dated 23.3.2011 whereby and whereunder the Application filed by the petitioner seeking for direction to sanction and pay pension for the services rendered by him in Railways after 46 years, was dismissed.

(3.) THE Tribunal, on consideration of the materials, not satisfied with the reasons given by him, dismissed the O.A. for the long delay of 46 years. Aggrieved by the same, he has preferred the present Writ Petition.