As per case facts, the Writ Petitioner, a Driver, was medically retired from service due to injuries and accepted retirement benefits. Later, he requested alternative employment, claiming his disability was ... cured, but his request was rejected, prompting him to file a Writ Petition. The Single Judge ordered a fresh medical evaluation and consideration for alternative employment, which led the Corporation (Appellants) to file this Writ Appeal, arguing that the petitioner was already retired, had accepted benefits, and his medical condition might not fall under disability acts. The question arose whether the Single Judge's order for fresh evaluation and consideration for alternative employment was sustainable, especially considering the prior retirement and acceptance of benefits, and the applicability of disability acts. Finally, the High Court found no grounds to interfere with the Single Judge's order, stating that the acceptance of benefits was not voluntary and that statutory benefits cannot be denied on technical reasons, thus dismissing the appeal.