SHIVAKANT TRIVEDI Vs. STATE OF M.P.

JUDGEMENT

(1.) Petitioner is a Constable in M.P. Police Department. He met with an accident in the year 1996 and received grievous injuries on his person. He was examined by Medical Department of Government of Madhya Pradesh and was advised sitting duty only on account of fracture in his leg and permanent disablement resulted from the said accident. The leg of the petitioner was fractured and an iron rod was fitted inside. Leg of the petitioner used to become immobile. This was reported to the department and the prayer was made for assigning light duty in the nature of sitting work only. Pursuant to this, the petitioner was posted in the office of Public Prosecutor and was also relieved from attending the general parade. He was directed to give attendance at the time of parade in the office of Superintendent of Police Tikamgarh. The petitioner has challenged his posting in the office of Public Prosecutor Tikamgarh on the ground of his inability to perform moving work. Certain other certificates are also annexed to the petition which are stated to have been issued by medical experts though in private capacity. Petitioner therefore sought the following relief's: