NAKUL ORAON Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India against order dated March 8, 2011 passed by the Central Administration Tribunal, Calcutta Bench, in Original Application No. 2162 of 2010.

(2.) The writ petitioner was appointed on compassionate ground as Trackman under the Sectional Engineer, North Frontier Railway, Samsi. There was an office order dated December 14, 2009 calling for option for transfer to traffic department. He applied in terms of the said office order. As he was not selected, he was aggrieved and, therefore, approached the Central Administrative Tribunal.

(3.) Out attention was drawn by Mr. Rajendra Chaturvedi, learned advocate for the Railway, to the office order dated December 14, 2009 which stipulated that the candidate should be at least forty five years of age as on the date of notification.