BHIKHARI, SON OF LATE RAM PRASAD RAM, EX Vs. THE UNION OF INDIA THROUGH THE GENERAL MANAGER, EAST CENTRAL RAILWAY, HAJIPUR, DISTRICT
LAWS(PAT)-2017-1-41
HIGH COURT OF PATNA
Decided on January 23,2017

Bhikhari, Son Of Late Ram Prasad Ram, Ex Appellant
VERSUS
The Union Of India Through The General Manager, East Central Railway, Hajipur, District Respondents


Referred Judgements :-

UNION OF INDIA V. JAIPAL SINGH [REFERRED TO]
R N GOSAIN VS. YASHPAL DHIR [REFERRED TO]


JUDGEMENT

Mr. Ajay Kumar Tripathi, J. - (1.)Heard counsel for the petitioner and counsel for the East Central Railway.
(2.)Part of the order dated 08.05.2015, passed in O.A. No. 991/2012 by Central Administrative Tribunal, Patna Bench, Patna is being assailed by the petitioner. The portion, which is under challenge, relates to refusal of the Tribunal to pay to the petitioner salary and other remuneration for the period 21.05.2012 to 31.05.2015.
(3.)Petitioner was a Track Man. On the unfortunate day, he was entrusted with the duty of a Gate Man. While he was working as a Gate Man at Gate No. 74, on 06.01.2012 at around 8.35 A.M., some persons including the driver of a tractor forcibly snatched the key from the petitioner, opened the railway track gate and while the tractor tried to pass through railway line an accident happened with Simanchal Express which resulted in death of two persons.


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