THE BOARD OF TRUSTEES Vs. MALAYA SAIKIA

JUDGEMENT

(1.) Heard Mr. N.C. Das, the learned senior counsel appearing for the appellants. The respondent/writ petitioner is represented by the learned counsel Mr. S.B. Prasad.

(2.) The respondent/writ petitioner was an LDA in the Inspectorate Office of the Board of Trustees of the ATPPF & PF Scheme (hereinafter referred to as 'the employer ') and the disciplinary proceeding was drawn up against her with the charge memo dated 8.11.2004, where the following allegations were levelled against the delinquent:-

(3.) The delinquent in her reply dated 30.11.2004 denied the charges and stated that there is only family relationship with K.R. Nag and it is not any illicit relationship, as has been alleged in the charge sheet. She also stated that if the relationship would have been immoral, the family members of K.R. Nag would have definitely objected but they never complained of any immoral relationship, although he is a married man with grown up children. Therefore this itself should allay all doubt about the nature of relationship.