V PALANISHANMUGAVEL Vs. GENERAL MANAGER TAMIL

JUDGEMENT

(1.) HEARD the learned counsels appearing for the petitioners in each of the Writ Petitions and the learned counsels appearing for the respondents. By consent of all the counsels, the Writ Petitions are taken up for final hearing.

(2.) IN W.P. No.409 of 2004, the petitioner challenges the order of the respondent dated 21.06.2004 under which the petitioner who was working as a driver under the respondent-Corporation in the Kattabomman Nagar Branch was sought to be discharged from service on the basis of the report of the Regional Medical Board, Thirunelveli, that lie was medically unfit to work as a driver due to the reason that on medical examination it was found that he was suffering from Cerebral Vascular disease with seizure disorder.

(3.) IN W.P. No.265 of 2005 while the petitioner was working as a driver in the respondent-Corporation at the Thisaiyanvilai Branch, he was found to be medically unfit by the Regional Medical Board, Thirunelveli, on the basis that there is a colour vision due to blindness and on the basis of the report. the petitioner was discharged from service under the impugned order dated 08.09.2004.