MUHAMMAD NAEEM Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The petitioner is a bus driver in the respondent Corporation.

(2.) By means of the impugned order dtd. 4/10/2024 the petitioner's claim for allocation of light duties on account of his disability has been declined. The impugned order records that there is no light duty available for drivers in the respondent Corporation apart from the normal job of driving buses.

(3.) The petitioner suffered a disability during his service period. The petitioner had made a representation on 28/3/2022 before the respondent authorities regarding his disability and consequent inability to undertake rigorous work. The said claim of the petitioner and his request for allocation of light duties began to be processed by the respondent Corporation from the aforesaid date. The competent authority of the Corporation by communication dtd. 28/3/2022 requested the Chief Medical Officer, Hamirpur to medically examine the petitioner and draw up a report regarding his disability. A medical board constituted by the CMO, Hamirpur comprising of three specialist doctors examined the petitioner. The report of the said medical board which was countersigned by the CMO, Hamirpur on 4/4/2022 opined that the petitioner suffered from 40% disability.