GANESH CHOUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Alok Kumar Shahi, learned counsel for the appellant as also Mr. Naresh Dixit duly assisted by Ms. Kalpana, learned counsel who represents the Railways.

(2.) Pursuant to the last order dtd. 10/11/2022, a counter affidavit has been filed on behalf of the Railways.

(3.) The appeal is directed against the order dtd. 25/6/2014 passed by the Railway Claims Tribunal, Patna Bench, Patna in O.A. No. 00083/2005 by which the claim of the appellant was rejected.