Smti Joymoti Talukdar vs The State Of Assam
2025 Latest Caselaw 3083 Gua

Gauhati High Court

Smti Joymoti Talukdar vs The State Of Assam on 12 February, 2025

Author: Nelson Sailo

Bench: Nelson Sailo

                                                               Page No.# 1/3

GAHC010014312025




                                                        undefined

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

                         Case No. : WP(C)/410/2025

         SMTI JOYMOTI TALUKDAR
         W/O- LATE KAMALESWAR TALUKDAR,
         RESIDENT OF VILLAGE AND PO ANGARDHAWA, DIST BAKSA, BTAD,
         ASSAM, PIN-781344



         VERSUS

         THE STATE OF ASSAM
         REPRESENTED BY THE PRINCIPAL SECRETARY TO THE GOVERNMENT OF
         ASSAM, PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT, DISPUR,
         GUWAHATI-06

         2:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
         ASSAM
          PENSION AND PUBLIC GRIEVANCES DEPARTMENT
         ASSAM
          DISPUR
          GUWAHATI-06

         3:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
         ASSAM
          FINANCE DEPARTMENT
          DISPUR
          GUWAHATI-06

         4:THE COMMISSIONER PANCHAYAT AND RURAL DEVELOPMENT
         ASSAM
          JURIPAR
          SIXMILE
          GUWAHATI-37

         5:THE DIRECTOR OF PENSION
                                                                       Page No.# 2/3

             ASSAM
             HOUSEFED COMPLEX
             DISPUR-06

            6:THE CHIEF EXECUTIVE OFFICER
             NALBARI ZILLA PARISHAD
             NALBARI
            ASSAM
             PIN-781335

            7:THE TREASURY OFFICER
             NALBARI TREASURY
             NALBARI
             PIN-78133

Advocate for the Petitioner   : MD MOFIDUL ISLAM, MS A KHATUN

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




                                   BEFORE
                       HONOURABLE MR. JUSTICE NELSON SAILO

                                        ORDER

Date : 12.02.2025

Heard Mr. M.Islam, learned counsel for the petitioner, who submits that the petitioner is aggrieved with the deduction of 14 years and 34 days of qualifying services for grant of family pension to her. He submits that late husband of the petitioner had served 39 years and 10 months and she be given a higher pension in terms of the service rendered. He submits that the case of the petitioner is covered by the decision of the Division Bench of this Court rendered in Writ Appeal No. 145/2009 vide Judgment and Order dated 24.03.2010 (Annexure-1).

Issue notice of motion, returnable by 04(four) weeks.

Ms. J.Borah, learned counsel appears for the respondent Nos. 1, 4 and 6. Ms. Page No.# 3/3

U. Sharma, learned Government Advocate appears for the respondent Nos. 2 and 5 whereas, Mr. A.Chaliha, learned Standing Counsel, Finance Department represents the respondent Nos. 3 and 7.

Since the respondents are represented by their respective counsel, no formal notice need be issued to them.

Petitioner shall serve the extra requisite copies of petition along with the annexures within two days from today.

List after 04(four) weeks.

Respondents shall file their counter affidavit in the meantime.

JUDGE

Comparing Assistant