MANAGING DIRECTOR Vs. S.MARIAPPAN

JUDGEMENT

(1.) This Writ Appeal arises out of the order of the learned single Judge dated 6.12.2007 passed in W.P.(MD)No.9953 of 2007.

(2.) The writ petitioner/respondent herein filed the said Writ Petition for a Writ of Mandamus directing the appellant herein to provide alternative employment to the petitioner who had been dismissed from service on medical ground by proceedings in Admn.A4/4283/2003 dated 6.2.2004.

(3.) It is seen that respondent herein was directed to appear before the Medical Board, Rajaji Hospital, Madurai. Consequently, he was examined. The Medical Board opined in its report that the respondent is unfit for driving as he was suffering from colour blindness. Based on the medical report dated 17.12.2003, on 6.2.2004, an order was passed dismissing the respondent herein from service since 9.2.2004. The respondent herein made a representation on 2.8.2006 requesting that he be considered for an alternative employment. The respondent herein also made representation to the Hon'ble Chief Minister's Cell and he was assured that his request would be considered. Since there was no further progress in the matter, he approached this Court by way of Writ Petition.