- (1.) HEARD Mr. S.B. Gadodia, learned Sr. Advocate appearing for the petitioner and Mr. Azeemuddin, who states that he is J.C. to G.P. I.
(2.) THE grievance of the petitioner is that although he had filed specific details with regard to his illness in his representation as contained at Annexure -5/1 which appears to have been forwarded by the Joint Director, Labour, Employment and Training, Ranchi on 25.1.2002, the same has been rejected in a most mechanical manner vide Annexure -6 (at page 43 to the writ petition) without giving any reason and by a stroke of the pen, the authorities concerned have rejected the representation of the persons who have been transferred by reason of the impugned order including the representation of the petitioner. In this case what touches the conscience of this Court is the nature of the illness of the petitioner. He has specifically stated that the petitioner suffered a brain haemorrhage which led to his being paralysed on the right portion some time in the month of February, 2000. He has also stated that after the aforesaid attack, he was physically found to be handicapped to the extent of 59%. The petitioner has also stated that he was on medical leave for about six months for the period September, 2000 to February, 2001. According to him, he had been admitted at Central Hospital of B.C.C.L. and after necessary treatment he was referred to S.SKM. Hospital, Calcutta or Indira Gandhi Institute of Medical Sciences, Patna or Christian Medical College, Vellore for further investigation.
(3.) THE petitioner has also stated that he went to Vellore ultimately but due to exorbitant costs, he had to come back within a short period of fifteen days in February, 2001, whereafter according to him, he is continuing to be under the treatment of a Neurologist, namely, Dr. Mahapatra at Dhanbad.;