MUTHU GOPALAKRISHNAN Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Writ Petition is filed for issuance of a writ of Certiorarified Mandamus to call for the records pertaining to the award dated 04.06.2002 passed by the first respondent in I.D.No.50/97 and quash the same and consequently direct the second respondent to reinstate the petitioner, with continuity of service, back wages and all other attendant benefits including annual and other increments and revision of wages, etc.,.

(2.) According to the petitioner, he joined as Conductor with the Tamil Nadu State Transport Corporation on 28.8.1989. When he was working at Thanjavur, Moffussil Depot, while a bus was running between Trichirappalli and Vellankanni, the luggage kept in the luggage stand fell down on his shoulder and he sustained nervous injuries. On account of this, his nervous system got affected. Thus the petitioner was unable to move his right hand and on many occasions, he became disfunctional.

(3.) The petitioner took Siddha treatment from the local Vaidhiyar, who advised him to take complete rest for a period of one year. The petitioner could not act as per the advise, because of his family circumstances, as his family solely depends on his employment for livelihood. The petitioner therefore, used to take leave as and when he was disfunctional on account of his injury.