A. BALASAMY Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The petitioner, whose application challenging the order of medical de-categorization was dismissed by the Central Administrative Tribunal, has come up with the above Writ Petition challenging the order of the Tribunal. Heard Mr. R. Pandian, learned counsel for the petitioner and Mr. V.G. Suresh Kumar, learned counsel for the respondents.

(2.) The petitioner was selected and appointed as an Assistant Station Master way-back in the year 1999. He was later promoted as Station Master Grade III in the year 2002.

(3.) It appears that the petitioner made a representation on 11.12.2012, to the Senior Divisional Operation Manager claiming that due to the oppressive attitude on the part of the said Officer, he had suffered depression and was demoralized. Not stopping at that, he had also stated in his representation that if any untoward incident happened in the course of his discharge of his duties, the Senior Divisional Operation Manager will have to take the responsibilities for the same.