POPATBHAI BHIMABHAI SUTREJA Vs. MANAGING DIRECTOR AND ORS.

JUDGEMENT

(1.) BY this writ -application under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs: -

(2.) IT appears from the materials on record that the petitioner was appointed on 24th November, 1982 as the Assistant Manager by the respondent No. 3. He was promoted as the Nayab Jila Manager in 1997. It is his case that he was promoted to the post of Manager but the promotion was not accepted due to certain social circumstances.

(3.) IT is his case that the Medical Board issued a certificate dated 6th August, 2013 that the petitioner was suffering from cancer and was in need of adequate treatment and rest. However, the petitioner was not declared unfit for service by the Medical Board.