Jamini Deka vs The State Of Assam And Othrs
2026 Latest Caselaw 1893 Gua

Gauhati High Court

Jamini Deka vs The State Of Assam And Othrs on 7 March, 2026

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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

07.03.2026

Heard Ms. B., Bhuyaan, learned counsel for the petitioner. Also heard Mr. A. Chaliha, learned counsel for the respondents.

In deference of this Court's earlier order dated 09.02.2026, Mr. A. Chaliha, learned counsel for the respondent submits that a duplicate Pension Payment Order has already been issued to facilitate payment of family pension to the petitioner on 05.03.2026. However, the concerned Treasury Officer has not received the same.

Be that as it may, as the PPO has already been issued and posted through speed post, this matter stands adjourned till 04.04.2026.

Accordingly, list this matter again on 04.04.2026.

JUDGE

Comparing Assistant