THE DIRECTOR GENERAL, PANCHADEEP BHAVAN EMPLOYEES STATE INSURANCE CORPORATION Vs. JEMIN ELIZABETH MATHEW

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned counsel appearing for the contesting respondents.

(2.) This writ appeal has been filed against the judgment and order dated 30.9.2014 passed by the learned Single Judge in writ petition No. 23833 of 2014, by which judgment the writ petition has been allowed.

(3.) The appellant herein we refer to as 'the Corporation' and the writ petitioner as 'the petitioner'. The brief facts necessary to be noted for deciding this appeal are :