S PALANIVEL Vs. OFFICE OF THE MANAGING DIRECTOR

JUDGEMENT

(1.) Mr.G.Muniratnam, learned counsel, takes notice for the respondents.

(2.) Writ Petition praying to issue a Writ of Certiorari calling for the records of the second respondent in KK. No.67/N7/TNSTC/Express Division 1/2001 dated 8.5.2002 purporting to discharge the service of the petitioner with effects from 7.6.2002 and quash the same.

(3.) In the affidavit filed in support of the writ petition, the petitioner would submit that he joined the services of the first respondent Transport Corporation as a driver on 31.8.1989; that he was discharging his duties as the driver in route No.340-A in the vehicle bearing Registration No.TN 32.N-0518 and while so, on 21.5.1995 at about 4.45 a.m., when he started his trip and driving his vehicle towards Chidambaram, an Omni bus bearing Registration No.TN07 T 0939, which was coming from the opposite side, collided against the bus driven by the petitioner, resulting in the two legs and the chest bones of the petitioner got injured and damaged and hence he was admitted in the Government Hospital, Kumbakonam and later treated at Tanjore Medical College Hospital and that he was also granted the leave wages till 31.8.1996; that he re-joined duty on 1.9.1997 and in consideration of his incapacity to drive vehicles, the respondents allotted light work posting him in the parking division.