DEPUTY SECRETARY TO GOVT Vs. A ROSE

JUDGEMENT

(1.) An order of dismissal of a constable having been set aside by the Tamil Nadu Administrative tribunal, Chennai (for short "the tribunal") , the State is in appeal against the same. The concerned employee has died in the year 1997, after filing of this special leave application in this Court.

(2.) Though there is a sufficient force in the contention of Mr. Mariarputham, learned counsel appearing for the State of Tamil Nadu, but we do not intend to examine the same as in our view the ends of justice will be fully met by disallowing the dependants of the deceased- employee, the back wages which the Tribunal has awarded for the period from 1992 to 1997 and the dependants would be only entitled to the pensionary benefits, if any, accrued in their favour on the basis of the relevant rules. Be it stated that the Tribunal itself has refused to grant any arrears of salary from the date of termination, i. e. , 25-4-1984 till 14-1-1992, the date on which the employee concerned had approached the Tribunal. The amount which the deceased-employee had as Provident fund and gratuity will have to be also paid. The wife of the deceased-employee would be entitled to the family pension w. e. f. 1-10-1997. The pensionary benefits, if any, may be finalised within a period of six months. This appeal stands disposed of accordingly. Appeal disposed of.