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Kalimulla Khan Aman Ullakhan vs Maha. State Road Transport ...
2022 Latest Caselaw 7795 Bom

Citation : 2022 Latest Caselaw 7795 Bom
Judgement Date : 10 August, 2022

Bombay High Court
Kalimulla Khan Aman Ullakhan vs Maha. State Road Transport ... on 10 August, 2022
Bench: Avinash G. Gharote
                                                                                                                                     1008 WP 4562 of 2022.odt
                                                                                           1


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         NAGPUR BENCH AT NAGPUR

                                                        WRIT PETITION NO.4562/2022

                      Kalimulla Khan Aman Ullakhan
                                  ...Versus...
Maharashtra State Road Transport Corporation, Amravati through its Divisional
                 Controller, M.S.R.T.C., Ganeshpeth, Nagpur

 - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - --- -
Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                                                                         Shri C.V. Jagdale, Advocate for petitioner



                                                                                        CORAM : AVINASH G. GHAROTE, J.

DATE : 10/08/2022

Heard Shri Jagdale, learned counsel for the petitioner. It is contended that the impugned judgment, which upholds the discharge of the petitioner on the ground of he being unable to discharge his duty due to a medical ailment is contrary to the provisions of Section 47 of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995, which requires such employee, who acquires a disability during his service, to be provided alternate employment. Reliance is also placed on Maharashtra State Road Transport Corporation, Wardha Vs. Diwakar Madhukarrao Malkapure and others, 2014 (1) Mh.L.J. 382.

1008 WP 4562 of 2022.odt

Issue notice for final disposal to the respondent, returnable in two weeks.

(AVINASH G. GHAROTE, J.)

Wadkar

Digitally signed bySHAILENDRA SUKHADEORAO WADKAR Signing Date:10.08.2022 18:29

 
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