NARENDRA KUMAR CHANDLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Special leave granted.

(2.) The appellant while working as a Sub- Station Attendant in the pay scale of Rs. 1400-2300, unfortunately had to be operated on February 13, 1984 for Chondrosarcoma and ever since he was treated in Tata Memorial Hospital, Bombay up to March 18, 1985 and thereafter he was discharged and his right arm was completely amputated due to the said Sarcoma. It is a cancer affect but it was arrested. The Doctor in his letter dated May 3 , 1985 recommended that he can assume his normal duties. The bone of his right arm is completely missing. He shall work properly with his left arm. Subsequently, the respondents have absorbed him as Carrier.Attendent in the pay scale of Rs.825 - 1300. Feeling dissatisfied, the appellant approached the High Court and the High Court in the impugned order dismissed the writ petition on October 10, 1990 in limine. Thue this appeal by special leave.

(3.) On September 24, 1993, we directed the State Electricity Board, hereafter the 'Board,' to constitute three members 'Board of Doctors to examine the appellant whether he can discharge the duties of Sub- Station Attendant or any other equivalent post carrying the pay scale of Rs. 1400-2300 .We had also directed to associate any Engineer of the rank of Executive Engineer working in the office of the respondents to assist the Medical Board in giving proper advice to the Board to come to its conclusion on the point noted above. The three members Board was accordingly constituted and the Chief Medical Officer in his letter dated October 19,1993 has submitted the report of the three members' Board. They have stated that two Engineers assisted them. They had taken the appellant to 66KV Sub-Station at Panchkula to assess his capability in the operation of some installations. The report states' "He was unable to align the trolley let alone take it in position. He also failed to raise it and had a great difficulty in lowering it. He was then taken to switch yard and was asked to operate the Isolator which he could not perform efficiently. The Medical Board feels that such handling of equipment can be risky not only to the installations but even to the person himself and as such the appelllant cannot perform the duties of Sub-Station Attendant."