THE SUB INSPECTOR OF POLICE Vs. V.JAYABHARATHAM

JUDGEMENT

(1.) The State has come up with the above appeal challenging an order of the learned Judge, directing the appellants to consider the case of the respondent for compassionate appointment.

(2.) Heard Mr.N.Manoharan, learned Special Government Pleader for the appellants and Mr.M.Subash Babu, learned Counsel for the respondent.

(3.) The respondent's husband was employed in the Police Department. From July 1992 onwards his whereabouts were not known. Therefore the respondent came up with a writ petition in W.P.No.16665 of 2007 seeking pensionary benefits. The writ petition was allowed on 29.03.2010.