RAKESH TIWARI, J. - (1.) HEARD counsel for the petitioner and Sri V.K. Singh appearing for the respondents.
(2.) FACTS of the case in nutshell are that petitioner was appointed as driver in the year 1972. Due to an accident in 1998, he became unfit to render his service as driver. In view of guidelines dated 13.10.1989, the petitioner was thereafter directed to work in the workshop and he worked there upto 6.6.2002 when his services were terminated on the ground that he was unfit to drive a vehicle. Aggrieved the petitioner has come up in this writ petition challenging validity and correctness of impugned orders dated 24.5.2002 and 6.6.2008 appended as annexure no. 7 & 9 to the writ petition. By the order dated 24.5.2002, the petitioner was informed that after medical investigation, a medical report has been received in which he was been found unfit to work as driver and by order dated 6.6.2002 his services have been terminated on that ground.
(3.) BY its order dated 29.7.2002, the Court stayed operation of the termination order dated 6.6.2002, pursuant to which the petitioner was provided with alternate job on 3.10.2002 and he worked upto 30.9.2008 when he attained the age of superannuation.;