- (1.) THIS writ appeal is directed against the order of this Court dated 23. 11. 2006 made by the learned Single Judge in W. P. No. 9730 of 2005.
(2.) WE have heard the submissions made on either side.
(3.) THE respondent herein/writ petitioner, who had been employed as a driver in the appellant Transport Corporation from 29. 06. 1990, was removed from service with effect from 18. 12. 2003 on medical grounds. The request of the respondent herein/writ petitioner for providing him with an alternative employment with continuity of service and pay protection was also turned down. Hence, the connected writ petition was filed by the respondent herein/writ petitioner praying for the issue of a Writ of Mandamus, directing the appellant herein to provide the respondent herein/writ petitioner with such alternative employment.;