KUNWAR PAL SINGH Vs. D T C

JUDGEMENT

(1.) Issue Rule. Mr. J.N. Aggarwal, learned counsel waves notice of Rule. With consent, the petition is heard for disposal.

(2.) The petitioner had incurred disability on 18.10.1993 during the course of his employment as a bus Conductor; the bus in which he was travelling met with an accident as a result of which he received multiple fracture on both his legs. He was hospitalised and operated upon. The medical treatment was of the petitioner was prolonged. He had approached this Court by filing W.P.(C) 4089/1996 claiming reimbursement of medical expenses incurred by him. During its pendency, on 5th November, 1996, his employer offered him the post of Peon, a Class-IV post, lower in grade than the post of Conductor (which is a Class-III post).

(3.) By an order dated 27th August, 1997, a Single Judge of the Court dismissed the petition. However, the Court directed the reimbursement of the medical expenses by him. The petitioner appealed to the Division Bench which dismissed the Letters Patent Appeal. The matter was carried in appeal by Special Leave to the Supreme Court which by its order dated 28th February, 2000 disposed it off by the following order: