- (1.) Petitioner-Tirath Dutt (since deceased) while serving the respondent-Bank was incapacitated due to his illness and in spite of the opinion of the medical Board, the respondents failed to pass an order under Section 47 of The persons with Disabilities (Equal Opportunities, Protection of Rights and Availability Participation) Act, 1995. Neither the petitioner was paid the salary w.e.f 26.9.2008 ( the date when he was declared incapacitated by the PGI, Rohtak) nor he was adjusted against any other post suitable in his circumstances.
(2.) The petitioner filed the instant writ petition seeking a mandamus directing the respondents to release his complete salary w.e.f. June, 2008 and other benefits.
(3.) It may be further noticed that during the pendency of this writ petition, petitioner-Tirath Dutt died on 4.12.2011 and thereafter, the present writ petition is being pursued by his LRs.;