KARLU RAM Vs. SOUTH EASTERN COALFIELDS LIMITED

JUDGEMENT

(1.) The present Writ Petition has been filed by the petitioner who is totally blind on account of his occupational hazard. The petitioner has been running from pillar and post in the office of the respondents for sending his case to the Medical Board for declaring him to be medically unfit so that he could get the benefits which are otherwise provided to an employees of the respondent-company in accordance to the scheme provided under the service conditions.

(2.) The petitioner on an earlier occasion had filed a Writ Petition which was registered as WPS No.3049/2017 which stood disposed off on 05/10/2017.

(3.) While disposing off the Writ Petition, this Court had made the following observations.