ISLAM Vs. DELHI TRANSPORT CORPORATION

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) EMPLOYED as a Driver with DTC in the year 1979 and subjected to medical fitness as per the fitness norms notified on April 08, 1976 the petitioner had a right to serve DTC till he attained the age of 55 years and thereafter had a right to be considered for further retention till he attained the age of 60 years but upon being found medically fit.

(3.) AS per the revised medical fitness norms the condition of fitness became : 'No infirmity whatsoever in the body. Pertaining to Drivers, the revised norm was that there should be movement of all body parts without sensory loss or loco-motor disability.