VENKATARAMANA REDDY Y Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was removed from service on charge of unauthorised absence by an order dated 28-2-1974. His appeal was disposed of on 10-7-1974 confirming the penalty. Thereafter the petitioner made a representation to the Minister of Railways on 21-7-2000 seeking compassionate allowance. This was rejected by an order dated 6-2-2001. Thereafter he filed the O.A. before the Tribunal which was dismissed. Hence the Writ Petition seeking quashing of the order of Minister dated 6-2-2001.

(2.) The order which was communicated to the petitioner reads as under.

(3.) It is clear from the Rules that Rule 65 is not retrospective in operation but prospective. Rule-6 in Chapter-II of the Railway Services (Pension) Rules, 1993 lays down that.