NAYAZUDDIN Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned Counsel for the respondent.

(2.) The case of the petitioner is that he is in the employment of the Corporation since 1998 and possesses a blemish less record. That on 18.10.2008, while he was discharging the duties in bus bearing No.KA-01-F-0475 on route No.20+20 i.e., on Dharmasthala to Bengaluru route, at about 3.20 a.m., the bus met with an accident near Bellur Cross, on account of which, the petitioner suffered certain injuries i.e., fracture of second, third and fourth metatarsal bones. Petitioner was initially treated at Adichunchanagiri Hospital and later admitted to Mallya Hospital, Bengaluru. He was inpatient between 18.10.2008 and 25.10.2008. On the recommendation of the orthopedic surgeon of Mallya Hospital, which reads as under, the petitioner was given light duty as a Traffic Controller at Kunigal Busstand.

(3.) That now, the respondent-Corporation by impugned proceedings dated 22.05.2019, on the basis of the medical examination conducted by Sanjay Gandhi Hospital, have removed the petitioner from the light duty and posted him back to his original post of Conductor. Aggrieved by it, the petitioner is before this Court.