B. AMBIKA Vs. LIC OF INDIA

JUDGEMENT

(1.) ADMIT .

(2.) LEARNED counsel for the respondent accepts notice.

(3.) THE husband of the appellant was employed with the respondent Corporation and was dismissed from service on 16.04.1999. The matter was referred to the Industrial Tribunal. But, during the pendency of the matter, the petitioner's husband passed away on 07.04.2002. The Tribunal rendered an Award on 25.05.2004, in favour of the deceased employee. It may be noticed that the appellant, after the demise of her husband, sought to make a prayer before the Tribunal for compassionate employment for her son. But, the Tribunal opined that for the same, the appellant would have to approach the respondent Corporation, directly.