BALDEV SINGH Vs. HARYANA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) By this order we dispose of two connected Civil Writ Petitions bearing Nos. 15651 and 15652 of 1997. Concededly, except for the dates of accident and the extent of disability, all the facts are common. Brief facts have, however, been extracted from Civil Writ Petition No. 15651 of 1997.

(2.) On account of accident that the petitioner unfortunately met with on 22.5.1992, he was hospitalised and ultimately it was found that he has 25 per cent disability. Despite 25 per cent disability, petitioner had been working on a post of Assistant Lineman and performing the duties attached to the said post to the entire satisfaction of his employer. Concededly, he performed the duties of Assistant Lineman for a period of five years. All of a sudden on 8.10.1997, petitioner was handed over an order terminating his services, copy Annexure P-1. It is this order that has been challenged by present petition.

(3.) In response to the notice of motion issued by this Court, respondents entered defence and opposed the cause of the petitioner.