KASHINATH JAMBUSA RAYABAGI Vs. MANAGING DIRECTOR,NWKRTC

JUDGEMENT

(1.) The petitioner who was working as a conductor in the respondent - Corporation has approached this Court seeking for the following reliefs:

(2.) Heard the learned counsel for the parties.

(3.) Facts leading to filing of this writ petition narrated briefly are, in response to the circular dtd. 21/10/2010, wherein an opportunity was given to the eligible employees of the respondent - Corporation to seek voluntary retirement on medical grounds, the petitioner had filed an application seeking voluntary retirement and alongwith the said application, he had also produced a medical certificate which was issued to him from the District Hospital, Dharwad. Considering the application made by the petitioner, the Corporation had permitted the petitioner for voluntary retirement on medical grounds vide Annexure - B dtd. 13/5/2021. Subsequently the Corporation having found that the medical certificate enclosed by the petitioner alongwith his application was not genuine, had modified its earlier order vide Annexure - F dtd. 25/7/2011 and the earlier order of voluntary retirement on medical grounds was modified to regular voluntary retirement. Thereafter, the petitioner appears to have approached the respondent by filing a representation vide Annexure - E producing a fresh medical certificate in support of his case for voluntary retirement on medical grounds. Considering the said representation, the impugned endorsement at Annexure - H is issued by the respondent - Corporation on 2/3/2018. Being aggrieved by the same, the petitioner is before this Court.