E VENKATARAMANA Vs. G M SOUTH CENTRAL RAILWAY

JUDGEMENT

(1.) The petitioner, who was working as a Chargeman 'B' in the Railways, was found guilty of various charges and was removed from service by an order dated 31-3-1993. His dismissal order was challenged by the petitioner before the Central Administrative Tribunal in O.A.No. 1547 of 1993. The Tribunal went into the entire aspects and found that the order of dismissal is not in accordance with the Rules and set aside the order of dismissal and directed the respondents to reinstate the petitioner with all consequential benefits. The Tribunal further permitted the respondents to hold further enquiry, if they desire so. Pursuant to the order of the Tribunal, the petitioner was reinstated in the post as such and he has been continuing in the said post.

(2.) Later his claim for further promotion to the post of Chargeman 'A' fell for consideration. For unjustified reasons, the respondents denied such promotion, which necessitated the petitioner to move the Tribunal in O.A.No. 1349 of 1995. The matter was contested by the Respondents. The Tribunal, on a consideration of the entire material placed before it, accepted the version of the Respondents and dismissed the O.A., by an order dated 27-1-1997. Notwithstanding the dismissal of the O.A.No. 1349 of 1995 filed by the petitioner, the petitioner moved the Tribunal by way of a Review Application in R.A.No, 31 of 1997 seeking to review its order on various grounds. The Tribunal considered the relief in the said application and came to the conclusion that there was no justifying grounds shown by the petitioner warranting review of its earlier order and while holding so the review application was disposed of on 19-06-1997, against which order the present writ petition is filed.

(3.) Heard Mr. N. Rushendra Reddy for petitioner.