T.SELVARAJ Vs. UNION OF INDIA

JUDGEMENT

(1.) The relief sought for in W.P.(MD)No.1975 of 2014 is that to call for the records of the respondents in connection with the impugned enquiry proceedings issued by the fourth respondent in ASC/ID/TC/KG/TPJ dated 28.01.2014 denying permission to engage a retired railway employee as defence assistant for defending effectively in the departmental proceedings and further direct the respondents to permit the petitioner to engage a retired employee as defence assistant for defending himself in the disciplinary proceedings.

(2.) The relief sought for in W.P(MD)No.1976 of 2014 is to declare that the Rule 153.8 of the Railway Protection Force Rules 1987 as null and void, ultravires and unconstitutional and grant such other further relief.

(3.) The facts in nutshell to be considered for the purpose of deciding the two writ petitions are that the writ petitioner was appointed as Sub-Inspector in the Railway Protection Force, Southern Railway and subsequently, promoted to the rank of Assistant Security Commissioner and promotion order was issued by the Railway Board vide L.No.2013/SEC(E)/PM-2/1 dated 12.08.2003, but he was not relieved by the Administration in view of the order of suspension issued against him.