Munna Basfor vs The State Of Assam And 3 Ors
2026 Latest Caselaw 3112 Gua

Gauhati High Court

Munna Basfor vs The State Of Assam And 3 Ors on 4 April, 2026

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GAHC010075962020




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

                          Case No. : WP(C)/2247/2020




         MUNNA BASFOR
         D/O- LATE JAMUNA BASFOR, R/O- HARIJAN COLONY, RAMKRISHNA
         ROAD, WARD NO. 11, P.O AND P.S- NAGAON, DIST- NAGAON, ASSAM, PIN-
         782001



         VERSUS



         THE STATE OF ASSAM AND 3 ORS
         REP. BY THE COMMISSIONER AND SECRETARY, GOVT OF ASSAM,
         PENSION AND PUBLIC GRIEVANCES DEPTT, BLOCK-D, 2ND FLOOR,
         JANATA BHAWAN, DISPUR, GUWAHATI, ASSAM, PIN- 781006

         2:GENERAL ADMINISTRATION DEPTT
          GOVT OF ASSAM
          REP. BY ITS COMMISSIONER AND SECRETARY
         ASSAM SECRETARIAT
          DISPUR
          GUWAHATI
         ASSAM
          PIN- 781006

         3:THE DEPUTY COMMISSIONER
          NAGAON
          OFFICE OF THE DEPUTY COMMISSIONER
          OLD TRUNK ROAD
          CHRISTIANPATTY
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             NAGAON
             ASSAM
             PIN- 782001

            4:THE ACCOUNTANT GENERAL
            ASSAM

Advocate for the Petitioner   : MS. D GHOSH, MS N DEKA,MR SAURADEEP DEY

Advocate for the Respondent : GA, ASSAM, MR. R K TALUKDAR (R-4),MR G BAISHYA (R-4)




                                        BEFORE
             HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                        ORDER

04-04-2026

1. The petitioner is a differently abled person and the youngest daughter of retired Government Employee, who retired from the office of Deputy Commissioner, Nagaon on 31.07.1997. The Government employee died on 15.01.2004 receiving pension from the Government of Assam. However, it is alleged by the petitioner that even after being eligible to receive family pension in terms of Rules 143 and 143-C of the Assam Services (Pension) Rules, 1969, she has been denied such pension.

2. During the pendency of the writ petition, pursuant to different orders passed by this court, the petitioner is getting monthly family pension, however, her grievance is against non payment of arrears of family pension with effect from 15.01.2004.

3. Ms. M Bhattacharyya, learned counsel representing the State submits that she will get her updated instruction as regards payment arrears of pension to the petitioner by the next date fixed.

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4. List this matter again on 16.05.2026.

JUDGE

Comparing Assistant