MALLAPPA Vs. MANAGING DIRECTOR, CENTRAL OFFICE (NWKSRTC)

JUDGEMENT

(1.) The petitioner who is appointed as a driver- cum-conductor with the respondent-Corporation, has approached this Court seeking for the following reliefs:

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

(3.) The petitioner was appointed as driver-cum- conductor in the year 2006. After completion of his training on 21/1/2011, the services of the petitioner is allegedly confirmed by the respondent-Corporation. Considering the health condition of the petitioner and also the disability certificate issued by the Competent Authority, the respondents had considered the case of the petitioner for providing him with alternative lighter job for a initially for a period of one year from 22/10/2021. The same was extended for a further period of 6 months vide Annexure-G dtd. 9/9/2022. Thereafter, vide Annexure- K dtd. 13/1/2023, the period was extended for a further period of 6 months. After the expiry of the period mentioned in the order Annexure-K dtd. 13/1/2023, the impugned endorsement is now issued, directing the petitioner to report to the original duty. Being aggrieved by the same, the petitioner is before this Court.