C. KALAVATHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Since the petitioner in both the Writ Petitions is one and the same, these Writ Petitions were heard together and disposed by this common order.

(2.) Heard Mr.A.R.Suresh, learned counsel for the petitioner and Mr.R.Kumaravel, learned Additional Government Pleader for the respondents 1 to 4 and Mr.V.Vijayshankar, learned counsel for the 5th respondent and perused the materials available on record.

(3.) The petitioner is the wife of the deceased Government employee. The petitioner's husband, was initially appointed as Village Assistant on 23/4/1984 on contract basis and his services were regularised by virtue of G.O.(Ms).No.625, Revenue Department, dtd. 6/7/1995. During the course of employment he died on 6/8/2001.