P.PARIMALAM Vs. THE MANAGING DIRECTOR

JUDGEMENT

(1.) The petitioner is a widow, whose husband Thiru.K.Pandithurai was employed as Conductor in the respondent Transport Corporation. He made an application seeking voluntary retirement on 18.03.2014. But according to the learned counsel for the petitioner, no order was passed accepting his request till he died on 07.12.2014.

(2.) The learned counsel for the respondent Transport Corporation submitted that an order dated 26.11.2014 granting voluntary retirement, was served on 26.11.2014 itself, while the petitioner's husband was alive, and the order was received by the son of the deceased on 26.11.2014.

(3.) However, the same is disputed by the learned counsel for the petitioner.