LAL CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the appellant who was working as a driver in the Haryana Roadways. He was retired from service on medical grounds by order dated 12/8/1997 as he was declared by the Medical Board to be unfit to perform even light duty. Compensation in the sum of Rs 89,000. 00 was paid to the appellant for the balance of his service period.

(3.) Subsequently the appellant filed a writ petition in the Punjab and haryana High court claiming that since he was declared medically unfit even to do light duty work, his son may be given employment in terms of the policy contained in the circular dated 23/11/1992 issued by the Haryana government. This petition was dismissed on 2/3/1998 on the basis of the decision of this court in Anand Bihari v. Rajasthan SRTC.