Sandhya Suklabaidhya vs The State Of Assam And 6 Ors
2024 Latest Caselaw 3871 Gua

Gauhati High Court

Sandhya Suklabaidhya vs The State Of Assam And 6 Ors on 3 June, 2024

Author: Kalyan Rai Surana

Bench: Kalyan Rai Surana

                                                               Page No.# 1/3

GAHC010062842024




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

                         Case No. : WP(C)/1733/2024

         SANDHYA SUKLABAIDHYA
         W/O- LATE JATINDRA MOHAN SUKLABAIDHYA,
         VILLAGE- MASKIPUR, PO- MALUA,
         DISTRICT- KARIMGANJ, ASSAM,
         PIN- 788806.



         VERSUS

         THE STATE OF ASSAM AND 6 ORS
         REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM,
         PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT,
         DISPUR, GUWAHATI-6.

         2:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
         ASSAM
          PENSION AND PUBLIC GRIEVANCES DEPARTMENT
          DISPUR
          GUWAHATI-6.

         3:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
         ASSAM
          FINANCE DEPARTMENT
          DISPUR
          GUWAHATI-6.

         4:THE COMMISSIONER
          PANCHAYAT AND RURAL DEVELOPMENT
         ASSAM
          JURIPAR
          SIX MILE
          GUWAHATI-37.
                                                                          Page No.# 2/3

            5:THE DIRECTOR OF PENSION
            ASSAM
             HOUSEFED COMPLEX
             GUWAHATI-6.

            6:THE CHIEF EXECUTIVE OFFICER
             KARIMGANJ ZILLA PARISHAD
             P.O. AND DISTRICT- KARIMGANJ
            ASSAM.
            PIN- 788710.

            7:THE TREASURY OFFICER
             KARIMGANJ TREASURY
            AT KARIMGANJ

            P.O. AND DISTRICT- KARIMGANJ

            ASSAM
            PIN- 788710

Advocate for the Petitioner   : MR. M ISLAM

Advocate for the Respondent : SC, P AND R.D.




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                         ORDER

Date : 03.06.2024

Heard Mr. M. Islam, learned counsel for the petitioner. Also heard Mr. P. Handique, learned Standing Counsel for respondent Nos. 1, 4 and 6, Ms. A. Talukdar, learned Government Advocate appearing for respondent Nos. 2 and 5 and Mr. B. Gogoi, learned Standing Counsel for Finance Department represents respondent Nos. 3 and 7.

The petitioner projects that her husband Late. Jatindra Mohan Suklabaidhya had rendered continuous service of more than 27 years as Grade-III employee as Secretary of Hasanpur GP under Karimganj Zilla Page No.# 3/3

Parishad and had died-in-harness.

It is projected that the petitioner that on death of her husband is entitled to family pension and other retiral benefits which has not been released till date.

Hence this writ petition, claiming benefits as granted in judgment dated 24.03.2010 passed by this Court in WA 145/2009- The State of Assam & Another Versus Syed Md. Fazlay Rabbi and other connected cases.

An additional affidavit filed by the petitioner has been brought on record.

Issue notice returnable on 22.07.2024. Requisite extra copies of the writ petition be furnished to the learned State and Departmental Counsel within 2(two) days.

Pendency of this writ petition shall not be a bar for the respondent authorities in the Panchayat and Rural Development Department to examine the claim of the petitioner and pass appropriate orders.

List on 22.07.2024.

.

JUDGE

Comparing Assistant