- (1.) Challenge in this writ petition under Article 226 of the Constitution of India is to the judgement and order dated 09.01.2017 passed by Central Administrative Tribunal, Allahabad (hereinafter referred to as Tribunal) in Original Application (hereinafter referred to as O.A.) No. 500/2011 of 2017 (Radhey Shyam Yadav Vs. Union of India and others) whereby Tribunal has dismissed above mentioned O.A. filed by applicant-petitioner challenging order dated 29.10.2010 passed by respondent-2, Divisional Railway Manager, North Central Railway, Allahabad (hereinafter referred to as "DRM, NCR"), whereby claim of applicant-petitioner for grant of benefit under Safty Related Retirement Scheme (hereinafter referred to as 'SRRS') has been rejected.
(2.) We have heard Mr. A. D. Singh, learned counsel for applicant-petitioner. No one has appeared on behalf of respondent even though cause list has been revised. Accordingly, we have proceeded to decide this writ petition after hearing learned counsel for petitioner.
(3.) Perusal of record shows that applicant-petitioner, Radhey Shyam Yadav was working on the post of 'Senior Loco Pilot' (Goods) in Safety Category under respondent-2, Divisional Rail Manager, North Central Railway (hereinafter referred to as "DRM, NCR" ).;