A. ANGELIN MONICA Vs. A.R. ANSARI

JUDGEMENT

(1.) THE petitioner is a workman employed by Neyveli Lignite Corporation ("the Corporation" for short). She is also an office bearer. She was elected as the Treasurer of Paattali Thozhilalar Sangam (PTS). She has been functioning as the Treasurer of the said union from February 2009. Her husband is a member of a political party and holds a position in the said party.

(2.) THE petitioner, during the year 2005, submitted a letter to the General Manager, Township Administrative Office, Neyveli Lignite Corporation, Neyveli, declaring the business of her husband which is required to be furnished under the Form prescribed by the Corporation.

(3.) THE petitioner has alleged that the first respondent did not like trade union activities of the petitioner and therefore, at his instance, charge memo was issued by the fourth respondent; hence, the first respondent was arraigned in the writ petition in his personal capacity.