LAWS(P&H)-2012-10-463

SOHAN KUMAR Vs. UNION OF INDIA AND OTHERS

Decided On October 16, 2012
SOHAN KUMAR Appellant
V/S
UNION OF INDIA AND OTHERS Respondents

JUDGEMENT

(1.) Petitioner Sohan Kumar has filed the instant petition under Articles 226 and 227 of the Constitution of India challenging the order dated 4.11.2011 passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh (hereinafter referred to as 'the Tribunal'), whereby O.A. No.1005/HR/2011 filed by the petitioner for issuing directions to the respondents to promote/appoint him as Ticket Collector from the date of his entitlement as per Rules along with all consequential benefits and interest, has been dismissed.

(2.) We have heard the learned counsel for the petitioner and gone through the impugned order.

(3.) The petitioner was appointed as Gang Man in the year 1978 in the Northern Railway and after four months he was appointed as Points Man. In the year 1988 he was de-categorized on medical basis and was appointed as a Box porter. In the year 1990, a post of Ticket Collector was advertised only for departmental employees. The petitioner applied for the said post and passed the examination and also completed the training, but on medical examination, his candidature was rejected because of his low vision.