UNION OF INDIA Vs. SURENDRA RAM

JUDGEMENT

(1.) UNION of India has filed the present writ petition against the decision of the Central Administrative Tribunal dated 8 March 2000 in O.A. No. 15 of 1998. Surendra Rai V/s. The Union of India & others.

(2.) SURENDRA Rai laid a claim petition before the Central Administrative Tribunal on the basis that his father while serving North -Eastern Railway as a permanent employee in the capacity of a Gate - Keeper was declared medically unfit and was made to retire in the midst of his service by virtue of an office order dated 29 May 1999. The post on which the claimant 'sfather retired was a grade 'D ' post.

(3.) THE applicant 'sfather had retired otherwise than in a normal course. According to the criteria with railway administration it cannot be said that the claimant was not entitled to be considered for a job on a compassionate ground. The Tribunal was of the view that a, prima facie, case has been made out regard being had to the facts and circumtances of the manner in which the applicant 'sfather was put out of service pre -maturely.