GANGUTAI Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Captioned writ petition is filed by petitioner, who was appointed as Conductor with respondent corporation. On account of grievous injuries sustained by the petitioner, the petitioner on assessment by the competent doctor was advised to do a lighter job.

(2.) The petitioner claims that she has submitted a detailed representation to the respondents requesting to continue the services of the petitioner in the alternate post by considering the representation dtd. 15/4/2023, vide Annexure-J.

(3.) Learned counsel appearing for the respondent corporation on instruction has made a statement that if reasonable time is granted, respondents will consider the representation submitted by the petitioner, vide Annexure-J and thereafter pass appropriate orders in accordance with law.