MANAGING DIRECTOR Vs. N SADAYAPILLAI

JUDGEMENT

(1.) This writ appeal has been filed against the order dated 19.11.2008 passed in W.P. No. 3468 of 2006, which was filed to issue a writ of Certiorarified Mandamus calling for the records from the file of the appellants 1 and 2 and quash the orders dated 28.01.2002 and 26.11.2004 passed by the appellants 1 and 2 respectively and for a direction to the third appellant to pay the pension arrears with statutory interest 18% p.a. From June 2001 onwards.

(2.) The respondent herein while working as a Driver in the appellant Corporation, was affected by paralytic attack on 05.8.1997 for which he also underwent a surgery on 07.9.1997. When he submitted his medical bills along with Discharge Summary, the same was not sanctioned. Further, he was found not fit by the Medical Board to perform the duty as a Driver. It is stated by the respondent that though he made a representation for alternate employment, the same went in vain. On the other hand, a show cause notice dated 07.8.1998 was issued to him as to why he should not be discharged from service on medical grounds for which the respondent submitted reply on 14.9.1998. The grievance of the respondent before the learned single Judge was that without considering his reply seeking for alternate employment, to the show cause notice, he was discharged from service with one month salary in lieu of notice. The same was challenged by the respondent in I.D. No. 41 of 1999 before the Labour Court, Salem in which an Award was passed on 21.7.2003 directing his appearance before the Medical Board. The Labour Court further held that based on the opinion of the Medical Board, if the respondent is found fit, he should be provided with employment without backwages, continuity of service treating him as a fresh entrant. Subsequently, the Medical Board found him unfit for any post in the Transport Corporation. It is further stated that during the pendency of the I.D., the respondent was sanctioned pension from the date of discharge by order dated 06.7.2001 and thereafter, that was also withheld. Challenging the same, the Writ Petition was filed.

(3.) Learned single Judge, on consideration of the submissions made by the learned counsel for the parties and the materials placed thereon, disposed of the Writ Petition holding that discharge of the respondent from service on 08.9.1998 without providing alternate employment is illegal as he should be treated as unfit to hold any post from 31.5.2004, the date on which the Medical Board found him unfit. The learned Judge further directed the authorities to consider the claim of the respondent. Feeling aggrieved, the Corporation has filed the present writ appeal.