D T C Vs. BALRAM SHARMA

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the Order of the learned Single Judge dated 04.03.2002 in C.W.P. No. 6077/2000.

(2.) The facts giving rise to the appeal are as follows :-

(3.) On 03,02.1985, the respondnet, who was working as a Conductor, sufferred injury during the course of employment. As a result of the injury, he lost one eye. On 24.03.2000, the respondent prematurely retired the appellant from services on the ground of Impairment of his eye. The respondent herein not satisfied with the Order passed by the appellant herein filed a writ petition being C.W.P. No. 6077/2000.