- (1.) The Petitioner was appointed on 2nd December, 1977 as driver in the Uttar Pradesh Road Transport Corporation, by means of the present writ petition has challenged the order dated 29.11.2003 discharging him from service.
(2.) The facts are few and not in dispute. From inception of the service till he was finally discharged by the impugned order 29.11.2003 there is absolutely nothing against the work and conduct of the Petitioner. The Petitioner has been discharged for medical reasons. In the year 1999 he was medically examined. The doctor gave a report to the Assistant Regional Manager, Uttar Pradesh Road Transport Corporation that the Petitioner is not medically fit to drive the Bus as he is a patient of asthmatic bronchitis C Lt. shoulder Jt. injury. However, the doctor further suggested that he may be given an alternative job instead of driving vehicles. The said report has been annexed as annexure-1 to the writ petition.
(3.) In the light of the medical report, the Petitioner was shifted to workshop for doing other duties like greasing. He was again medically examined on 21.05.2002 and thereafter the impugned discharge order dated 29.11.2003 was passed. In between a further development took place.;