K SHAMEEM RANI Vs. I ISMAIL

JUDGEMENT

(1.) This writ appeal is directed against the order of the learned single Judge dated 21.4.2010 made in W.P.(MD) No. 1132 of 2010, wherein the learned single Judge set aside the order of termination passed against the first Respondent, by the second Respondent management on 2.12.2005 and directed the second Respondent management to reinstate the first Respondent in service with all consequential benefits, granting liberty to the first Respondent to proceed with the matter in accordance with law.

(2.) The brief facts necessary for disposal of this writ appeal are as follows:

(3.) When the writ appeal was taken up for hearing the learned Counsel for the first Respondent submitted that the first Respondent reached the age of superannuation on 31.8.2010 and if the writ appeal is dismissed, the first Respondent will get only terminal benefits as reinstatement is not possible after 31.8.2010.