RAKESH KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the Railway.

(2.) O.A. No. 792 of 2013 was filed by the petitioner seeking following reliefs : -

(3.) As per the averment made before the Central Administrative Tribunal (hereinafter referred to as the "Tribunal"), he claims that he was working in a Canteen run by the Railways as a Canteen Manager and he had a right for being absorbed or appointed on a regular substantive post under the Railways. This claim of the petitioner was rejected by the Office of the Divisional Railway Manager (Personnel), E.C. Railway, Samastipur, and now, even the Tribunal has dismissed the O.A. application holding that the petitioner does not come within the scheme which was in vogue as per the Railway Board Circular, and, therefore, the writ application.