Jamini Deka vs The State Of Assam And Othrs
2026 Latest Caselaw 3114 Gua

Gauhati High Court

Jamini Deka vs The State Of Assam And Othrs on 4 April, 2026

                                                                 Page No.# 1/3

GAHC010185622025




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

                         Case No. : WP(C)/4843/2025

         JAMINI DEKA
         W/O- LATE NANDI RAM DEKA, R/O- VILLAGE- UKHURA, NALBARI ,
         BARBHAG, P.O AND P.S- KAMARKUCHI, PIN-781347, ASSAM



         VERSUS

         THE STATE OF ASSAM AND OTHRS
         REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF
         ASSAM, PENSION AND PUBLIC GRIEVANCE DEPARTMENT
         ASSAM, DISPUR, GUWAHATI-6

         2:ADDITIONAL SECRETARY
         TO THE GOVT OF ASSAM
         ART AND P AND PG (ADMINISTRATIVE REFORMS
         TRAINING
          PENSION AND PUBLIC
          GRIEVANCES DEPARTMENT) DISPUR
          GUWAHATI-06

         3:THE COMMISSIONER AND SECRETARY
         TO THE GOVERNMENT OF ASSAM

         EDUCATION DEPARTMENT
         ASSAM
         DISPUR
         GUWAHATI-6

         4:THE COMMISSIONER AND SECRETARY
         TO THE GOVERNMENT OF ASSAM

         FINANCE DEPARTMENT
         ASSAM
                                                                            Page No.# 2/3

           DISPUR
           GUWAHATI-6

           5:THE ACCOUNTANT GENERAL ( A AND E)
            MAIDAMGAON
            BELTOLA
            GUWAHATI-29

           6:THE DIRECTORATE OF PENSION
            GOVERNMENT OF ASSAM

           HOUSEFED COMPLEX
           CENTRAL BLOCK
           6TH FLOOR
           DISPUR
           PIN- 781006
           KAMRUP METRO
           ASSAM

           7:THE TREASURY OFFICER
            NALBARI
           TREASURY OFFICE PIN-781335

           8:FINANCE AND ACCOUNTS OFFICER
            DIRECTORATE OF PENSION
           ASSAM
            PIN-781005

           9:CHIEF MANAGER
            SBI
            CENTRALIZED PENSION PROCESSING CENTER
            LOKHRA CHARIALI
            GUWAHATI-34

           10:THE STATE BANK OF INDIA
            BRANCH MANAGER
            KALAG BRANCH (07006)

           P.O- KALAG
            DIST- NALBARI
           ASSAM
            PIN-78135

Advocate for the Petitioner : NIRMALA CHOUDHURY, MS. J SAIKIA,MS R DAS,MR J DAS,P
BHOWMICK,MS. B BHUYAN

Advocate for the Respondent : GA, ASSAM, MS S DEY(R-9,10),MR. K K NANDI (R-9,10),SC,
ELEM. EDU,SC, FINANCE
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                                 BEFORE
                HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                       ORDER

Date : 04.04.2026

1. In reference to this Court's earlier order(s) dated 09.02.2026 and 07.03.2026, Mr. A Chaliha, learned counsel for the respondents submits that pursuant to issuance of duplicate Pension Payment Order, family pension has been paid to the petitioner, however, the learned counsel for the petitioner submits that she has no instructions in this regard and accordingly, she prays for an adjournment.

2. Prayer stands allowed.

3. List this matter again on 02.05.2026.

JUDGE

Comparing Assistant