Page No.# 1/3 vs The State Of Assam And 4 Ors
2022 Latest Caselaw 1016 Gua

                                                                 Page No.# 1/3

GAHC010054632022




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

                             Case No. : WP(C)/2009/2022

         AJANTA RAI
         W/O. LT. BIR KUMAR RAI, R/O. LONGRUNG 14 K.M., P.O. AND P.S.
         UMRANGSO, HAFLONG, DIST. DIMA HASAO (N.C. HOLLS), ASSAM, PIN-
         788931.



         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         TO BE REP. BY THE COMM. AND SECY., ANIMALS HUSBANDRY AND
         VETERINARY DEPTT., DISPUR, GUWAHATI-06.

         2:THE DIRECTOR OF ANIMALS HUSBANDRY AND VETERINARY DEPTT.

          CHENIKUTI
          GUWAHATI-03.

         3:THE ADDL. DIRECTOR OF ANIMALS HUSBANDRY AND VETERINARY
         DEPTT.

          N.C. HILLS
          HAFLONG
          DIST. N.C. HILLS
          ASSAM
          PIN-788819.

         4:THE ASSTT. DAIRY DEV. OFFICER

          CREAMERY SCHEME
          GORAMPANI-14 K.M.
          UMRANGSO
          HAFLONG
          DIST. N.C. HILLS
                                                                                   Page No.# 2/3

             ASSAM
             PIN-788931.

            5:THE ACCOUNTANT GENERAL (A AND E)

             MAIDAMGAON
             BELTOLA
             GUWAHATI-29

Advocate for the Petitioner   : MR. A MANNAF

Advocate for the Respondent : GA, ASSAM




                                  BEFORE
                HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA

                                             ORDER

Date : 23.03.2022

Heard Mr. A. Mannaf, learned counsel for the petitioner who submits that the Court of Munsiff No. 1, Dima Hasao, Halflong vide its judgment dated 17.01.2022 passed in Title Suit no. 04/2018 has held that the petitioner is the first wife of the deceased pensioner Bir Kumar Rai and that the defendant no. 6 who was also claiming to be the wife of the petitioner's husband, had not appeared in the Trial Court.

The petitioner's counsel thus prays for release of the arrear pension and family pension in respect of her deceased husband Bir Kumar Rai. Issue notice returnable within four weeks.

Ms. A. Talukdar, learned counsel accepts notice on behalf of respondent nos. 1 to 4 while Ms. A. Lala, learned counsel appearing on behalf of Mr. B. Chakraborty, learned counsel accepts notice on behalf of respondent no.5.

Page No.# 3/3

They will obtain instructions with regard to why the arrear pension and family pension has not been paid to the petitioner by the next date.

List the matter on 02.05.2022.

JUDGE

Comparing Assistant