MUNIYAMMA Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) The legality and the correctness of the order passed by the learned Single Judge in W.P. No. 35382/2011 dated 19.9.2011 is called in question in this appeal

(2.) The appellant Counsel submits that the order of dismissal is unfair and is nothing but victimization and has to be considered as unfair labour practices. For unauthorized absence of one month, appellant's husband could not have been dismissed from the service. He submits that the appellant is having four minor children to maintain. He further contends, since the appellant's husband died, atleast the appellant be granted the retirement benefit by setting aside the order of dismissal.

(3.) Smt. H.R. Renuka, learned Counsel for the respondent supporting the order of the learned Single Judge contends that both the Courts have concurrently held that the enquiry was fair and proper, since the appellant's husband did not let in any evidence. Therefore, she requests the Court to dismiss the appeal.