- (1.) The petitioner retired from the Railway Protection Force at the end of August, 2010. There is no dispute that the petitioner obtained his retiral benefits, without any protest, shortly after his retirement.
(2.) The petitioner claims that by a representation of March 8, 2011, after the petitioner had received his retiral dues, the petitioner complained to the employer that the petitioner had not got his third promotion or benefit under the minimum assured career progression scheme. A previous petition was filed by the petitioner in 2014, WP 10074 (W) of 2014. On such petition an interim order was passed requiring the respondents to make over certain documents to the petitioner. Certain documents and a reasoned order of April 28, 2014 was made over to the petitioner pursuant to the directions issued on the previous petition. When such previous petition appeared thereafter on October 5, 2015, the petitioner attempted to question the propriety of the reasoned decision of April 28, 2014. It was observed in the order of October 5, 2015 that a new cause of action had accrued in favour of the petitioner and the petitioner was permitted to challenge the order of April 28, 2014 by way of a fresh petition.
(3.) The present petition was filed late in December, 2015 and was taken up for the first time on January 13, 2016.;