- (1.) The appellants have challenged the validity of the judgment dated 18th May, 2005, delivered by the High Court of Kerala at Ernakulam.
(2.) By virtue of the impugned judgment, the appellants have been directed to consider the case of the respondent for appointment to a suitable post on compassionate ground as the husband of the respondent had died in harness.
(3.) After the death of her husband in the year 1999, the respondent made a request to the appellants/employers to consider her case for appointment on compassionate ground.;