CHANDAN BHATTACHARJEE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. K.K. Mahanta, learned Senior counsel assisted by Mr. K. Sinha, learned counsel for the petitioner and Mr. B. Sarma, learned standing counsel for the Railways.

(2.) The case projected by the petitioner:

(3.) Though at the time of filing the writ petition the initial termination notice dtd. 25/9/2014 and subsequent debarment was not challenged, however, during the pendency of this writ petition, the writ petition was amended and the termination was challenged.