P THANGAMARIMUTHU Vs. TAMIL NADU STATE TRANSPORT CORPORATION MADURAI DIVISION I LIMITED THROUGH ITS MANAGING DIRECTOR MADURAI

JUDGEMENT

(1.) THE petitioner was appointed as Conductor in the Tamil Nadu Transport Corporation Madurai (Division-I) on 22.11.1993. While he was on duty on 11.9.2003 in the bus belonging to the Corporation with Regn.No.TN-58-N-0423 from Papanasam to Madurai, it met with an accident and rammed into a stationary lorry. THE petitioner was seriously injured in the accident and both of his legs were crushed, resulting in amputation. He was sent for examination before a Medical Board on 30.12.2003, and the Medical Board certified as follows:

(2.) I heard Mr.T.S.R.Venkatramana, the learned counsel for the petitioner and Mr.R.Siva Manogaran, the learned counsel for the respondent-corporation.

(3.) THE right of the petitioner to continue in employment shall be considered with reference to his right to livelihood. Art.21 of the Constitution of India reads as follows: