Rahima Begum vs The State Of Assam And 4 Ors
2026 Latest Caselaw 1784 Gua

Gauhati High Court

Rahima Begum vs The State Of Assam And 4 Ors on 27 February, 2026

Author: Nelson Sailo

Bench: Nelson Sailo

                                                                 Page No.# 1/2

GAHC010032202026




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

                         Case No. : WP(C)/1078/2026

         RAHIMA BEGUM
         W/O LATE HARIS ALI, R/O VILLAGE- GHULCHERRA, P.O.- GHULCHERRA,
         DISTRICT- SRIBHUMI, ASSAM, PIN- 788720



         VERSUS

         THE STATE OF ASSAM AND 4 ORS
         TO BE REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF
         ASSAM, PENSION, PUBLIC GRIEVANCES DEPARTMENT, DISPUR,
         GUWAHATI-6

         2:THE DIRECTOR OF PENSION
         ASSAM

          HOUSEFED COMPLEX
          DISPUR
          GUWAHATI-6

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

         4:THE TREASURY OFFICER
          RAMKRISHNA NAGAR SUB-TREASURY
          RAMKIRSHNA NAGAR
          P.O.- RAMKRISHNA NAGAR
          DIST- SRIBHUMI
         ASSAM
          PIN-788166

         5:THE SENIOR BRANCH MANAGER
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             PUNJAB NATIONAL BANK
             NILAMBAZAR BRANCH
             DISTRICT- SRIBHUMI
             ASSAM
             PIN-78872

Advocate for the Petitioner   : MR. N HAQUE, MR K UDDIN,MR. A K AZAD

Advocate for the Respondent : GA, ASSAM, SC, FINANCE,SC, TREASURY,SC, PNB




                                   BEFORE
                       HONOURABLE MR. JUSTICE NELSON SAILO

                                         ORDER

Date : 27.02.2026

The sum and substance of the grievance projected by the petitioner can been seen from the representation submitted by her on 09.07.2025 to the Director of Pension, Govt. of Assam annexed as Annexure-9 to the writ petition.

Ms. P. Phukan, learned Govt. Advocate shall obtain instructions as regards the status of revalidation of family pension of the petitioner under PPO No. E/FP/40812 by the next date.

List the matter again on 09.03.2026.

Extra copies of the writ petition shall be furnished to Ms. K. Phukan, learned Govt. advocate to obtain instructions.

Mr. A. Parvez, learned Standing Counsel appears for the Punjab National Bank (respondent No.5).

JUDGE

Comparing Assistant