Monowara Begum Laskar vs The State Of Assam And 5 Ors
2021 Latest Caselaw 606 Gua

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GAHC010022012021




                      THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                       Case No. : WP(C)/1072/2021

         MONOWARA BEGUM LASKAR
         W/O- LT. MD. KARIM UDDIN CHOUDHURY, R/O- PANJABARI (PUB
         BATAHGHULI), P.O. BAGHARBORI, GHY-37, DIST.- KAMRUP (M),
         ASSAM



         VERSUS

         THE STATE OF ASSAM AND 5 ORS
         REP. BY THE COMM. AND SECY. TO THE GOVT. OF ASSAM,
         PRINTING AND STATIONERIES DEPTT., DISPUR, GHY-6

         2:THE DIRECTOR OF PRINTING AND STATIONERY DEPTT.
          BAMUNIMAIDAM
          CHANDMARI
          GHY-3

         3:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
          FINANCE DEPTT.
          DISPUR
          GHY-6

         4:THE ACCOUNTANT GENERAL (A AND E)
         ASSAM
          MOIDAMGAON
          BELTOLA
          GHY-29

         5:THE COMM. AND SECY. TO THE GOVT. OF ASSAM
          PENSION AND PUBLIC GRIEVANCES (P AND PG) DEPTT.
          DISPUR
          GHY-6
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            6:THE ASSTT. DIRECTOR (PRESS)
             MINI PRESS
            ASSAM
             DISPUR
             GHY-0

Advocate for the Petitioner   : MR. M A SHEIKH

Advocate for the Respondent : SC, AG




                               BEFORE
              HONOURABLE MR JUSTICE SONGKHUPCHUNG SERTO

                                          ORDER

Date : --22.02.2021

Heard Mr. M.A. Sheikh, learned counsel appearing for the petitioner and also heard Mr. S.S. Roy, learned Government Advocate appearing for the State respondent Nos.1,2,5 and 6, Mr. R. Dhar, learned counsel for respondent No.4 and Mr. Chaliha, learned counsel appearing for respondent No.3.

The petitioner's grievance briefly stated is that her husband who was appointed as Muster Roll worker in the Department of Printing & Stationery, Government of Assam in the year 1991 passed away in the year 2018 while still serving as such but was not regularized. However, in view of the judgment passed in W.P.(C)1089/2015, her husband was entitled to be regularized since he had completed more than 20 years of service by then therefore, appropriate writ or order or direction may be issued so that she is entitled to family pension.

Issue notice to the respondents returnable within 4(four) weeks. Mr. S.S. Roy learned Government Advocate accepts notice on behalf of respondent Nos.1,2,5 and 6, Mr. R. Dhar, learned counsel accepts notice on behalf respondent No.4 and Mr. Chaliha, learned counsel accepts notice on behalf of respondent No.3 Since notice has already been accepted on behalf of all the respondents by their respective counsels, the petitioner need not take any further steps for sending notice to the respondents. However, adequate number of copies of the Page No.# 3/3

petition be furnished to the learned counsels for the respondents within 2 days.

List the matter immediately after 4(four) weeks.

JUDGE

Comparing Assistant