PUTTARAJU Vs. THE GENERAL MANAGER

JUDGEMENT

(1.) The petition coming on for preliminary hearing, it is disposed of by this order.

(2.) The question involved in this case is whether the petitioner is entitled to seek review of the penalty of compulsory retirement imposed on him.

(3.) The petitioner was working in Railway Department as a Keyman. On 4.6.2011, he was deputed to work as Gateman at LC Gate No.34 at KM 40/000-100. He received intimation and instruction from his counter part regarding arrival of Train No.56232 and for closure of railway gate for other traffic. The petitioner also exchanged PN 17 assuring that the LC gate would be closed for road traffic.