LAWS(CA)-2006-4-5

LINGAM RAMALINGAM Vs. UNION OF INDIA

Decided On April 26, 2006

JUDGEMENT

(1.) THE applicant is working as Section Engineer in the Wagon Workshop of Southern Railway, Perambur. THE O.A. is filed against the order of the Chief Workshop Manager rejecting the request of the applicant for nomination of ad hoc Disciplinary Authority in reference to a pending enquiry.

(2.) The applicant has prayed for the following relief in the O.A.:

(3.) TO award costs, and pass such further and other orders as may be deemed and proper and thus render justice.