H CHRISTOPHER EBENEZER Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) The prayer sought for in this writ petition is for a writ of Certiorarified Mandamus, to call for the records pertaining to the 2nd respondent vide his impugned order in Ka.No.5398/niya11/thaapoka/tili/2016 dated 06.01.2018 and quash the same and consequently direct the respondents to refer the petitioner for medical examination before the Government Medical Board, Tirunelveli within a time frame that may be stipulated by this court.

(2.) The petitioner has challenged the order issued by the respondent dated 06.01.2018, wherein his request, to refer to Thirunelveli Medical College Medical Board for the periodical checkup and give a certificate to that effect with regard to the eye sight of the petitioner so as to enable him to get a certificate as to whether he is fit or unfit to continue as Driver at the respondent Corporation, has been turned down.

(3.) The reason cited in the impugned order dated 06.01.2018 by the respondent is that all the employees in that region are referred only to a private hospital, called Dr.Agarwal Eye Hospital. And therefore, the petitioner alone cannot be referred to the Government Medical College Hospital.