BANDA RAMA MOHANA RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Writ Petition came to be filed seeking the following reliefs :

(2.) Aggrieved by the orders dtd. 29/11/2018 passed in O.A.No.172 of 2018 by the Central Administrative Tribunal, Hyderabad Bench, the present Writ Petition came to be filed.

(3.) The facts which lead to filing of O.A. are as under : The applicant - Writ Petitioner was appointed as Law Assistant in South Eastern Railway on 18/5/1993, on being selected through Railway Recruitment Board, Kolkata. While he was working as a Law Assistant - Chief Law Assistant under Senior Deputy General Manager, East Coast Railway, Bhubaneswar, Odisha, went on deputation to the Central Bureau of Investigation, Anti-Corruption Branch (Visakhapatnam) as Special Public Prosecutor and worked there from 18/2/2005 to 31/7/2006. Thereafter, he worked as Administrative Officer Grade-II, Group-B post under the Sardar Vallabhai Patel National Police Academy in Hyderabad on deputation. While working in Academy, the petitioner appeared for the selection test to the post of Assistant Commercial Manager, East Coast Railway, Khurdha and on selection to the said post on 29/12/2009, he joined the same on 2/8/2010. Thereafter, he was promoted as Divisional Commercial Manager, East Coast Railway, Visakhapatnam and worked there till 31/10/2017. While working as Divisional Commercial Manager, the petitioner submitted an application to the 2nd respondent along with a copy to respondents 3 to 5, seeking premature retirement on 9/10/2017 under Rule 1802 (1)(a)(b) and (2) of the Indian Railway Establishment Code. This request was made on the ground that the applicant was under a depressed mental state of mind.