Anil Kumar vs State Of U.P. And 3 Ors.
2016 Latest Caselaw 5726 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Case :- WRIT - A No. - 39277 of 2016
 
Petitioner :- Anil Kumar
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Satya Prakash Sharma
 
Counsel for Respondent :- C.S.C.,Sunil Kumar Misra
 

 
Hon'ble Abhinava Upadhya,J.

By means of this writ petition, the petitioner has come to this Court with the prayer that being appointed as a driver with the U.P.S.R.T.C. and worked as such now he is not medically fit and some light duty may be assigned to him.

The petitioner had earlier filed a writ petition before this Court being Writ Petition No. 4482 of 2016 which was disposed of on 16.02.2016 on the specific statement made in the petition to take suitable work from the petitioner other than a driver.

Sri S. K. Mishra, learned counsel appearing for the Corporation submitted that in many such cases the drivers who were drawing heavy salary for various reasons have approached the medical authority concerned and have obtain medical certificate of being unfit to continue as a driver and, therefore, light duty were given. Ultimately this Court has constituted a medical board of expert doctors before whom all these drivers were to appear for their medical fitness to perform duty as a driver. Most of such drivers have been declared fit.

Let an affidavit to that effect be file within three weeks.

List immediately thereafter, before appropriate Bench.

Order Date :- 7.9.2016/VKG