UNION OF INDIA Vs. SOMESWAR BANERJEE

JUDGEMENT

(1.) This is an appeal from an order and decree of Bose, J., dated 13-6-1950.

(2.) The plaintiff who had been employed as a permanent Bridge Inspector under the Bengal and Assam Railway brought the suit for a declaration that he was still in the employment of the Railway, which of course was a Railway owned by the Union of India.

(3.) The plaintiff had sustained a serious in-jury to his back and was away from employment for a considerable time. Eventually, he was examined by medical officers on behalf of the Railway and he was declared to be unfit and his services were terminated from the date of the certificate declaring him unfit;.