HINDUSTAN ORGANIC CHEMICALS LTD Vs. LISSIAMMA JAMES

JUDGEMENT

(1.) The facts herein reveal the saga of an employee, who met with a serious accident during the course of employment, his post trauma claims remaining unresolved at the time of his death after 14 years of the accident and even now.

(2.) Hindustan Organic Chemicals Limited (HOCL, for short) and its General Manager are the petitioners herein. The legal heirs of one Sri.P.C.James, the victim of the accident, are respondents 1 and 2 and the 3rd respondent is the Commissioner for Persons with Disabilities. The petitioners impugn the Order dtd. 27/9/2022 of the Central Administrative Tribunal, Ernakulam Bench in O.A.No.326/2020, which allowed the Original Application, directing the petitioners herein to disburse the arrears of salary and other benefits due to Sri.P.C.James to his legal heirs, deeming him to be in service from 1/1/2008 till his death on 12/9/2019. The said Order, marked as Ext.P6 herein, is under challenge in the instant Original Petition.

(3.) The facts: The following list of dates and events will unfurl the facts, which led to the Original Petition afore referred: