UNION OF INDIA THROUGH GENERAL MANAGER, NORTH FRON Vs. PANKAJ KUMAR AKELA, S/O UMESH PRATAP SINGH, LOCO I

JUDGEMENT

(1.) Heard counsel for the Railways as well as counsel for the private respondent.

(2.) The Railway authorities cannot be permitted to take a plea that a wrong has been committed while taking a decision by the superior officer, especially when the employee has had no contribution to make to the decision so taken with regard to the adjustment of a medically de-categorized employee. The Tribunal has taken an equitable view and had this to say:-

(3.) In the given facts and circumstances in which the decision was taken in favour of the employee for a considerable period of time, the view taken by the Tribunal in the circumstances is not required to be interfered with.