- (1.) Heard Shri Amit Sthalekar, learned counsel for the petitioners. Shri N.L. Srivastava appears for respondent No. 1.
(2.) Shri Parshu Ram-respondent No. 1 filed Original Application No. 609 of 2002 in Central Administrative Tribunal, Allahabad Bench, to set aside the order dated 7.8.2001 passed by the Divisional Operating Manager, Northern Railway, Allahabad removing him from service; the order dated 28.1.2001 passed by the Senior Divisional Operating Manager, Northern Railway, Allahabad dismissing the appeal under Rule 18 of the Railway Servant (Discipline and Appeal) Rules, 1968 and the order dated 8.4.2002 by which the Additional Divisional Railway Manager, " Northern Railway, Allahabad dismissed his revision under Rule 25 of the Rules, but modified the punishment and substituted it with compulsory retirement in place of removal from service.
(3.) Shri Parshu Ram was serving as Head Clerk at Naini Railway Station of Northern Railways. He made complaints against the Station Manager Shri D.C. Misra of insult, humiliation and intimidation to National Commission of SC, ST and State Commission for SC and ST and lodged an FIR in April, 2000 under The Scheduled Castes and Scheduled Tribes (Prevention for Atrocities) Act, and the provisions, of IPC. He was transferred in December, 1999, to Chunar Railway Station.;