UNION OF INDIA Vs. I D BOUTHA

JUDGEMENT

(1.) UNION of India has filed the present petition challenging the order of the Central Administrative Tribunal dated 31 March 2000 in re. the claim registered as O.A. No. 449 of 1994 : I. D. Boutha vs. Union of India and others.

(2.) THE issues are within the establishment of the Railways. In the present case the Eastern Railways.

(3.) IT is clear, as is recorded by the CAT, that respondent I.D. Boutha could not be made to suffer when he missed out initial training as other staff were not available. Instead of appreciating this aspect and giving him credit in service for volunteering to make himself available, the respondent now had to knock the door of the Central Administrative Tribunal that he has been denied his rightful scale and promotion both.