RAVI PRAKASH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was initially appointed as a constable in the Railway Protection Force (RPF) with effect from May 22, 2006. After completion of initial training, he was posted at the Chittaranjan Locomotive Works (CLW), Chittaranjan on and from March 31, 2007. On January 29, 2019, the petitioner was placed in the Sick List of CLW and was referred to the B.R. Singh Hospital, where the petitioner was advised to avoid running/jumping, over-height, fire and electrical hazards and the use of firearms.

(2.) It is an admitted position that on the basis of the EEG Report dated October 17, 2019 the Controlling Officer was advised to post the petitioner in a place where he could adhere to the above restrictions in terms of medical advice.

(3.) The petitioner was transferred to Sealdah Division from CLW vide Force Order No. 42/2019 dated April 12, 2019.