REGIONAL CANCER CENTRE Vs. FLOWER AUGUSTINE

JUDGEMENT

(1.) The Regional Cancer Centre, Thiruvananthapuram and its Director are in appeal against the judgment dtd. 20/5/2022 in W.P. (C ) No. 41168 of 2016 passed by the learned Single Judge in a Writ Petition filed by the first respondent herein.

(2.) The brief facts necessary for the disposal of the appeal are as follows:-

(3.) The Government, thereafter, by letter dtd. 11/5/2015, Ext. P14 informed the appellant that the employee is entitled to get the service benefits as stated in the Government Order. Alleging noncompliance of the same, a writ petition was filed by the employee as W.P.C. 10441/2016 in which Ext. P15 judgment was rendered on 29/3/2016, holding that the first respondent was entitled to the entire benefits due to her to be paid within four months. W.P. C. No. 10441 of 2016 which resulted in Ext. P15 judgment was challenged in appeal by one Sreelekha in W.A. No. 1019 of 2016. She had also filed separate Writ Petition as W.P.C. 16873/2016, both of which were heard together. There was an order passed on 11/7/2016 in the above cases which is extracted as follows: