BIHARI LAL THAWAIT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE petitioner has filed this petition for a direction to the respondents to offer employment to the petitioner according to his qualification and ability, to provide possible medical treatment to the petitioner at State expense and further to pay compensation to the petitioner.

(2.) CASE of the petitioner is that he was suffering from Polio and both his lower limbs were affected and he was able to move with the support of his hands. However, in the year 1988 under the order of District Collector, the petitioner underwent operation in a private hospital of Dr. Ladikar free of cost but the operation was unsuccessful and his condition worsened. The District Medical Board vide certificate of Annexure P-2 certified the extent of disability at 75%. The petitioner submitted application of Annexure P-3 to the District Collector, Bilaspur for providing employment whereupon the District Collector promised him all assistance for his rehabilitation and passed an order on 29-6-1995 for his employment as Assistant Teacher in the Block Development Division, Janjgir but the above order was not implemented.

(3.) THE grievance of the petitioner is that the recommendations of the Commission dated 8-12-1999 have not been complied with and even after a lapse of more than 7 years, employment has not been provided to him.