KUTARBHAI KESHLABHAI RATHVA Vs. ASSISTANT GEOLOGIST

JUDGEMENT

(1.) An employee who incurred physical disability-handicap during and while in service, has preferred present petition upon being constrained to challenge the action of employer-respondent State of terminating his service only on the ground that the petitioner is not able to perform his duties as Driver (though he incurred the disability during and while in service).

(2.) The petitioner has, in this petition under Articles 14, 16, 21 and 226 of the Constitution of India, prayed, inter alia, that:

(3.) The factual backdrop which is involved in and relevant for present petition and which, according to the petitioner, led to submission of present petition, can be summarised thus.