Smti. Meera Hazarika vs The State Of Assam And 4 Ors
2022 Latest Caselaw 2935 Gua

                                                                     Page No.# 1/2

GAHC010119892022




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

                                 Case No. : WP(C)/4198/2022

            SMTI. MEERA HAZARIKA
            W/O LT. BABUL HAZARIKA, VILL-KUTUHAGURI, P.O.-KHAGA, P.S.-
            PANIGAON, PIN-787052, DIST-LAKHIMPUR, ASSAM


            VERSUS

            THE STATE OF ASSAM AND 4 ORS
            REPRESENTED BY COMMISSIONER AND SECRETARY INLAND WATER
            TRANSPORT DEPARTMENT

            2:THE DIRECTORATE OF INLAND WATER TRANSPORT DEPARTMENT
            ASSAM
             GUWAHATI

            3:THE ACCOUNTANT GENERAL
            ASSAM
             MAIDAMGAON
             BELTOLA
             GHY-29

            4:ASSISTANT EXECUTIVE ENGINEER
             IWT
             SUB-DIVISION-JORHAT

            5:JUNIOR ENGINEER
             IWT
             (LAKHIMPUR/JORHAT) FERRY SERVIC

Advocate for the Petitioner   : MR MINTU SAIKIA

Advocate for the Respondent : SC, IWT
                                                                       Page No.# 2/2


                                 BEFORE
               HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                     ORDER

Date : 11-08-2022

Mr. Mintu Saikia, learned counsel for the petitioner prays that he may be allowed to withdraw the writ petition.

Mr. RD Goswami, learned counsel appears on behalf of Ms. MD Borah, learned counsel for the Transport Department and Ms. R Nath, learned counsel appears on behalf of Mr. SK Medhi, learned counsel for the respondent No. 3.

The petitioner in this writ petition has prayed for grant of minimum scale of pay in respect of her deceased husband in terms of para 22 of the judgment of the Division Bench of this Court in WA No. 45/2014 (State of Assam vs. Upen Das & 836 Ors.). This Court finds that the petitioner has also filed WP(C) No. 2466/2022 praying for a direction to release the pensionery benefits in respect of the petitioner's husband, whose service was never regularised.

The prayer of the petitioner's counsel is allowed.

The writ petition is dismissed as withdrawn.

JUDGE

Comparing Assistant