Smt Pakhila Das vs The State Of Assam And 6 Ors
2025 Latest Caselaw 8690 Gua

Gauhati High Court

Smt Pakhila Das vs The State Of Assam And 6 Ors on 19 November, 2025

Author: Soumitra Saikia

Bench: Soumitra Saikia

                                                                Page No.# 1/3

GAHC010250422025




                                                         undefined

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

                         Case No. : WP(C)/6521/2025

         SMT PAKHILA DAS
         W/O. LATE DEBENDRA NATH DAS, VILLAGE AND P.O. - MADHUKUCHI,
         DISTRICT- KAMRUP, ASSAM, PIN - 781354.



         VERSUS

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

         2:THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
         ASSAM
          PENSION AND PUBLIC GRIEVANCE DEPARTMENT
         ASSAM
          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
          SIXMILE
          GUWAHATI-37.

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

             ASSAM
             HOUSEFED COMPLEX
             DISPUR
             GUWAHATI-6.

            6:THE CHIEF EXECUTIVE OFFICER
             KAMRUP ZILLA PARISHAD
            AMINGAON
             P.O. AND DIST. KAMRUP
            ASSAM
             PIN- 781031.

            7:THE TREASURY OFFICER
             KAMRUP TREASURY
            AMINGAON
             P.O. AMINGAON
             DIST. KAMRUP
            ASSAM.
             PIN- 781031

Advocate for the Petitioner   : MR. M ISLAM, MS A KHATUN

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




                                    BEFORE
                     HONOURABLE MR. JUSTICE SOUMITRA SAIKIA

                                         ORDER

19.11.2025

Heard Mr. M Islam, learned counsel for the petitioner. Also heard Ms. S

Baruah, learned Government Advocate, for the respondent nos. 2 & 5, Mr. AK

Ghosh, learned counsel for the Panchayat and Rural Development Department

for the respondent nos. 1, 4 & 6 and Mr. A. Chaliha, learned Standing Counsel,

Finance Department for the respondent nos. 3 & 7.

The claim of the writ petitioner before this Court is for grant of pensionary Page No.# 3/3

benefits for the services rendered by her late husband as a Tax Collector under

the Kamrup Zilla Parishad. Services of the petitioner's husband was

provincialised on 01.10.1991 and he died in harness on 20.01.2022 while

rendering his services as a Tax Collector. Learned counsel for the petitioner has

pressed into service the Judgment and Order dated 13.05.2004 passed by the

Division Bench in WP(C) No.4597/2002 ( Syed Md. Fazlay Rabbi vs. the State of

Assam and Others). It is submitted that the facts and circumstances of the case

is squarely covered by the said judgment.

Mr. AK Ghosh, learned counsel for the Panchayat and Rural Development

Department is permitted time to complete his instructions and apprise the Court

on this aspect on the next date fixed. Although notices are not issued, extra

copies be furnished to the learned Standing Counsel for the Department within

2 (two) working days from today.

Let the matter be listed again on 05.12.2025.

JUDGE

Comparing Assistant