M. GURRAPPA Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) Aggrieved by the order passed by the Central Administrative Tribunal, an employee of the Southern Railway, who opted and went on voluntary retirement, has filed the present writ appeal challenging the order passed by the Tribunal in declining to entertain the claim of the appellant.

(3.) It appears that the appellant, who had joined the services of the Southern Railway on 10.6.1956, was medically de-categorised on 1.6.2005 when he was working as a Senior Trackman and opted for voluntary retirement and got relieved from service on 9.1.2013 on the assurance that his son would be considered for appointment on compassionate grounds, however, since the same was rejected by the Railway, he had filed the Original Application before the Tribunal and since the same was dismissed by the Tribunal, the present writ petition has been filed.