THE MANAGING DIRECTOR, STATE EXPRESS TRANSPORT CORPORATION TAMIL NADU LIMITED AND ORS. Vs. E. TAMILARASI

JUDGEMENT

(1.) The State Express Transport Corporation Tamil Nadu Limited has come up with the above appeal, challenging the order of the learned Judge, passed in a writ petition filed by the respondent, directing the appellants to settle all terminal benefits and also to provide compassionate appointment to the respondent's son, due to the presumed death of the respondent's husband.

(2.) Heard Mr.K.Sudalaiyandi, learned Counsel for the appellants and Mr.F.Deepak, learned Counsel for the respondent.

(3.) The respondent's husband was employed as a Conductor in the appellant Corporation. He joined service in the year 1978 and put in about 21 years of service.