YOGENDRA PASWAN Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) An O. A. Application was filed before Central Administrative Tribunal, Patna Bench, Patna, by father and son duo. The joint prayer made in the O. A. Application was to declare father to have retired w.e.f. 20th of July, 2010 under what is known as the LARSGEES Scheme and to give appointment to the son on the post of Shunt-Man or any lower cadre due to the retirement of father from service.

(2.) The Scheme was first notified in the year 2013, to be precise on 01.07.2013, where certain employees, who had reached the age of 50 years, but not crossed the age of 57, may opt to retire from service to provide employment to a ward on certain posts, like Track-Man, Shunt-Man, Key-Man, Gate-Man etc.

(3.) It is the case of the petitioner that an application was made under the said Scheme, which was modified from time to time and a copy of the said application is Annexure-3 to the writ application. However, CAT Bench, Patna refused to grant any relief or interfere with the order of rejection passed by the respondent-Railways Authorities, holding that he did not fulfill the requirement of the Scheme, because the minimum 33 years of service was not completed by the employee.