BHAVNEET SINGH Vs. IRCON INTERNATIONAL LIMITED

JUDGEMENT

(1.) Learned Counsel appearing on behalf of the Petitioner does not seek to press the present application. The application is thus dismissed as not pressed.

(2.) The facts leading to the instant Petition are as follows:

(3.) It is submitted that the place to which the Petitioner has been transferred, there would be no one to help the Petitioner with his everyday chores and most basic daily needs. He would be deprived of the constant medical care and access to health care that he needs due to his special and severe medical condition. The Respondent No.1, being an agency of State, shall aid and provide a healthy working environment and equal opportunities to the specially-abled, instead of victimizing them.