K.SUBRAHMANYAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner filed the present writ petition aggrieved by the orders dtd. 11/12/2012 issued by the 3rd respondent and subsequent orders dtd. 3/6/2013 passed by the 2nd respondent by which the petitioner services were terminated.

(2.) The petitioner joined the respondent during the year 2011 as Water Carrier. On 2/7/2012 the petitioner suffered with fever and he was admitted in hospital and discharged on 25/7/2012.

(3.) Thereafter the petitioner continued his services till 10/11/2012, when the 3rd respondent issued a notice stating that the petitioner was diagnosed with Hepatitis - B (Positive) and that the said disease is chronic. By letter dtd. 10/11/2012 the opinion of DIG Medical CH Impal informed that Hepatitis - B (positive) is chronic disease and found that the petitioner was not fit for service.