- (1.) In this writ petition, the petitioner has prayed for an order commanding upon the respondents to allow him to continue in service on a post which is less labourious than the one on which he was posted prior to the accident.
(2.) The fact, in brief, is that on 17.2.96, while discharging; his duties and driving a Bus carrying night shift duty personnel of the Central Industrial Security Force from Nagon Control Room to Shihsena, a truck/ lorry being driven in rash and negligent manner, dashed against the Bus and as a consequence thereof, the petitioner sustained severe injuries. After a prolonged treatment, the Medical Board declared him fit but gave an opinion to the effect that he was fit only for less laborious nature of jobs.
(3.) The petitioner, after complete recovery, wanted to resume duties but the Commandant passed an Order on 3.3.2000 stating inter alia therein that he would retire on invalid pension with effect from 5.4.2000.;