UNION OF INDIA (UOI) Vs. NIRMALI SARMA

JUDGEMENT

(1.) HEARD Mr. B. Sarma, the learned Additional Central Government Standing Counsel appearing on behalf of the petitioner and Mr. A. Khalique, the learned counsel appearing on behalf of the respondent.

(2.) THE respondent's husband, late Hem Chandra Sarma, was serving as Sub -Post Master at Bamun Bari Sub -Post Office. His service has been terminated by an order dated 26.6.1989. It appears that the service of the respondent's husband has been terminated on the charge that he remained absent from service and for defalcation of certain amount of the Post Office. The order of termination has been challenged by the wife as her husband died on 7.7.1998.

(3.) ACCORDINGLY , the writ petition is dismissed.