D.KRISHNAKUMAR,J. - (1.) Instant writ appeal is filed against the order made in W.P.No.22058 of 2008 dated 04.12.2017, by which, writ court directed the management of the Metropolitan Transport Corporation (Chennai) Limited, to refund the contribution paid by the respondent/writ petitioner's husband towards Medical College, Engineering College and Polytechnic and also consider the claim of the respondent for compassionate appointment.
(2.) With the consent of the learned counsel appearing on either side, Writ Appeal itself is disposed of by this order.
(3.) Facts leading to the writ appeal are that the respondent's husband was employed as a driver in the Transport Corporation since 24.12.2007. He was serving till 12.02.2008. He succumbed to the grievous injuries in an accident that occurred on 12.02.2008. On the death of respondent's husband, she submitted an application for grant of three reliefs: (1) Death relief fund (Rs.1,00,000/- [Rupees One lakh]) (2) Contribution paid by her husband towards Engineering, Medical college and Polytechnic Rs.5,500/-. (3) Balance Salary amount and also seeking compassionate ground appointment for herself. Request for compassionate appointment was rejected vide proceedings dated 24.06.2008 by the General Manager, Metropolitan Transport Corporation, Chennai. On 16.07.2008, there is another proceedings, issued by the Deputy Manager, Metropolitan Transport Corporation, stating that as per the management rules, if any employee died, no monetary benefits would be given to the legal heirs of the deceased. Being aggrieved by the proceedings dated 16.07.2008, the respondent has filed W.P.No.22058 of 2008 for a writ of certiorarified mandamus to quash the proceedings dated 16.07.2008 and consequently prayed for a direction to the management of Metropolitan Transport Corporation, Chennai, to appoint her on compassionate ground; to refund the amount collected towards the contribution to the Engineering College, Medical College, Polytechnic and Training cost and also to pay the Death Relief fund. ;