SHAIL KISHORE PRASAD S/O NAND KISHORE PRASAD Vs. UNION OF INDIA (UOI) THROUGH GENERAL MANAGER, CENTRAL RAILWAY AND ORS

JUDGEMENT

(1.) Heard the parties.

(2.) This writ petition has been filed on 22nd December 2009 against order of Central Administrative Tribunal, Patna Bench, Patna dated 04.12.2008 passed in O.A. No. 253 of 2007. The said O.A. preferred by the writ petitioner was held to be beyond the jurisdiction of Patna Bench of the Tribunal but still some observations were made on merits.

(3.) The petitioner waited for a one full year and corresponded with the respondents. The respondents-authorities have shown through the counter affidavit that claim of the petitioner for alternative appointment in another post, according to the respondents is not tenable in view of another recent policy decision of the Railway Board dated 25.05.2009 and a reply to this effect appears to have been given to the writ petitioner through a letter dated 09.07.2009.