S KANCHANA Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD the arguments of Mr. D. Hari Paranthaman, learned counsel appearing for the petitioner and M. Vaidhyanathan, learned counsel appearing for the respondents and have perused the records.

(2.) THE petitioner challenges the order dated 30.6.2003 wherein and by which she was informed that the scheme for providing employment assistance on account of any death of the Board employee has certain pre-conditions. With reference to the petitioner's case, her husband, who was working as a Wireman, passed away on 12.10.1999. Her application was dated 05.5.2003 and she was eligible to apply for employment assistance provided she should have had the educational qualification of a pass in VIIIth Standard. If that was taken into account, she should have made an application before 11.10.2002 and even if she had applied during that period, as she had not passed VIIIth Standard, no action could be taken in respect of her request.

(3.) HE also relied upon the judgment of a Division Bench of this Court reported in 2005 W.L.R. 256 [Chief Engineer (Personnel) and another vs. K. Lakshmi] wherein the Division Bench, without reference to any binding precedent, granted relief as can be seen from the following passage found in paragraph 4: Para 4: