SURESH RAMANCHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned standing counsel appearing for respondents 1 to 5 and learned counsel appearing for the unofficial respondents.

(2.) This petition is filed to stay all further proceedings in pursuance of the letter No. X/P.529/SI PF-70/2021, dtd. 28/9/2022 pending implementation of the directions issued by the Ministry of Railways (Railway Board) in RBE No. 53/2022, dtd. 13/4/2022, Railway Board Letter No. 2018 - (E) SCR/1/25/9, dtd. 2/5/2022 and Railway Board letter No. 2018/E/SCT/1/25/9, dtd. 22/6/2022 and RBE No. 114/97, dtd. 21/8/1997.

(3.) The case of the petitioner, in brief, is as follows: