RATTAN CHAND Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) CM-11136-2015

(2.) The writ petitioner Rattan Chand challenges the order of dismissal passed by learned Central Administrative Tribunal, Chandigarh Bench (for short 'Tribunal') upholding the rejection of his plea for appointment of his son on compassionate grounds.

(3.) The writ petitioner Rattan Chand who was serving as Fitter-III with respondent No.4 was subjected to examination by a Medical Committee constituted by the Medical Superintendent, Northern Railways, Ambala Cantt. The Medical Committee declared the writ petitioner unfit to perform his duties as Fitter-III. But the writ petitioner was found fit in Medical Category B-I or below with glasses where brisk walking, running and squatting were not required. The question of his absorption in alternative post was to be considered by his Department Incharge, the Medical Board further observed.