VED PRAKASH SHRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri S.N. Singh, learned counsel for the petitioner and Sri Vivek Saran for the respondent - U.P. State Road Transport Corporation.

(2.) The petitioner claims himself to have been disabled on account of an injury during the course of his employment. He prayed for an alternative job and according to the learned counsel for the petitioner he was offered an alternative engagement as per office order dated 20.4.2012.

(3.) Learned counsel submits that this engagement is a temporary arrangement without any permanent order being passed for taking work on an alternative job to be offered to the petitioner in terms of Regulation 76 of the Uttar Pradesh State Road Transport Corporation Employees (other than officers) Service Regulations, 1981.