- (1.) By the present writ petition the petitioner inter alia prays for a writ in the nature of Mandamus commanding the respondents to forebear from giving any effect or further effect to the orders dated November 20, 2007 and April 7, 2008, a writ in the nature of Mandamus commanding the respondents to cancel and rescind the said two orders and for other reliefs.
(2.) The case of the petitioner inter alia is this that he was selected as a Sub-Inspector by the Railway Service Commission in the year 1958. He retired from his service on January 1, 1987.
(3.) He was on sick leave from June 23, 1971 to September 26, 1971 and after he had joined he was required to hand over the charge to one Mohd. Ishar Khan, Sub-Inspector and the petitioner reported to the appropriate authority on the next date. He was then asked to join his duties at Dhanbad. After he had joined his duties there he had written to the Chief Security Officer, Railway Protection Force (hereinafter referred to 'RPF', for short), Eastern Railways that he had assumed the charges.;