CHIEF ENGINEER Vs. K LAKSHMI

JUDGEMENT

(1.) THE Hon'ble Chief Justice. This writ appeal has been filed against the impugned judgment of the learned single Judge dated 25. 11. 2003. Heard the learned counsel for the parties.

(2.) THE respondent is a widow with five children, of which four are minor daughters. Her husband was an employee of the appellants, who died while in service on 6. 7. 2000.

(3.) THE respondent made an application for compassionate appointment which was rejected, and against that order she filed a writ petition which has been allowed by the learned single Judge. We have perused the judgment of the learned single Judge and find no infirmity in the same.