DELHI TRANSPORT CORPORATION Vs. RAJBIR SINGH

JUDGEMENT

(1.) These appeals involving similar questions of law and fact were taken up for hearing together and are being disposed of by this common judgment.

(2.) . The fact of the matter, however, is being noticed from LPA 656/2002. The respondents herein were employees of the appellant herein. They were prematurely retired on the ground of medical invalidation. Questioning the said orders, writ petitions were filed by the respondents praying that they be reinstated in service with full wages.

(3.) . The respondent-Rajbir Singh- met with an accident on 12.8.1996 as a consequence whereof his left femer bone was fractured. He remained under treatment till 16.2.1997. He was advised rest by his doctors for three months initially on 24.1.1997 and thereafter again so advised on 27.7.1997 and 15.1.1998. The respondent allegedly filed a fitness certificate issued by Dua Nursing Home Sonepat ( Haryana) on 26.5.1998. However, he was directed to appear before a medical board, which declared him medically Unfit on 2.7.1998 and pursuant to and in furtherance thereof, the appellant passed an order on 10.7.1998 retiring him prematurely on medical grounds. Thereagainst he preferred an appeal which was dismissed on 10.8.98.