R SRIDHARAN Vs. GENERAL MANAGER

JUDGEMENT

(1.) The petitioner is working as a Conductor in the respondent Corporation from the year 1998. He is presently working as Conductor at Erode-I Branch, (Kasipalayam).

(2.) The petitioner states that, while he was on duty in bus bearing registration No.TN-33-N-1794, that was operated in the route Erode Kovai, an accident took place at 2 am on 18.08.2008. Due to the accident, his left thigh bone and left knee bones were broken. It is stated that further cracks were developed in his right ankle and left chest bones and that an operation was performed in his left leg and a lengthy iron rod was fixed in the thigh portion and plates were fixed in the knee portion. Due to the accident, he was on medical leave from 20.08.2008 to 31.07.2009. He was sanctioned leave with salary for 103 days and for the rest of the period, leave was sanctioned on loss of pay.

(3.) When the petitioner reported to duty on 01.08.2009, he was given light alternative job from 01.08.2009 to 31.08.2009; 22.09.2009 to 21.10.2009; 25.10.2009 to 24.11.2009. After 24.11.2009, he was forced to go on the lines. The petitioner states that he was unable to work as Conductor. In this regard, the petitioner made a representation on 06.11.2009 to the District Collector seeking to grant him permanent lighter alternative office duty due to injuries suffered by him. The District Collector directed the first respondent to take appropriate action on the representation made by the petitioner. But, no action was taken by the respondents.