A.K.JAIN, MEMBER ,J. - (1.) THIS application has been filed by the applicant for the following relief The rejection order communicated vide letter dated 14.05.2010 passed by the Divisional Personnel Officer, E.C. Railway (Annexure A/9) be quashed.
(2.) THE respondents be directed not go give effect to the rejection order dated 14.05.2010 and to re -reconsider the case of the petitioner afresh and to pass the final order within a reasonable period. The respondents be directed to re -consider the case of the petitioner for his appointment on compassionate ground within a stipulated period considering the special circumstances involved in this case.
(3.) THE Railway Board's circular No. 1/92 be declared as unjust unfair and unconstitutional and ultra vires.;