SUNIL KUMAR PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. A.B. Ojha, learned counsel for the petitioner and Mr. Bhupendra Narayan Yadav, learned counsel appearing on behalf of the contesting respondent -Railways.

(2.) THIS writ application is directed against the order dated 5.1.2006 passed by Central Administrative Tribunal, Patna Bench, Patna (hereinafter referred to as Tribunal) in O.A. No. 849 of 2004 whereby and whereunder the prayer of this petitioner for his appointment on compassionate ground has been rejected. 1/1/2013 Page 178 Suman Kumar Verma Versus Union Of India

(3.) THE Tribunal held that since the petitioner had not impleaded the Railway administration as party respondent in the declaratory suit, the same was not enforceable against the Railway administration in view of the judgment rendered by this court in the case of Om Prakash Prasad alias Om Prakash Singh V/s. State of Bihar and Ors. reported in 2002(2) PUR 735.