GAYADHAR GIRI Vs. UNION OF INDIA

JUDGEMENT

(1.) The matter is taken up through Hybrid mode.

(2.) Heard Mr.Acharya, learned counsel for the Appellants and Mr.Nayak, learned Central Government Counsel for the Union of India.

(3.) Present appeal is directed against the judgment/award dtd. 17/5/2016 of the Member (Technical), Railway Claims Tribunal, Bhubaneswar Bench in Case No.BBSR/OA/IIU/2012/0011.