Smt. Sova Laxmi Debbarma vs Union Of India And Others
2025 Latest Caselaw 912 Tri

Tripura High Court

Smt. Sova Laxmi Debbarma vs Union Of India And Others on 7 April, 2025

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

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                          HIGH COURT OF TRIPURA
                                AGARTALA

                             WP(C) 56 of 2025

  Smt. Sova Laxmi Debbarma

                                                             ......Petitioner(s)

                                  Versus

  Union of India and others

                                                       .......Respondent(s)

For the Petitioner(s) : Mr. Samarjit Bhattacharjee, Adv.

Mr. D. Paul, Advocate

For the Respondent(s) : Mr. B. Majumder, Dy. SGI Mr. Abhijit Gon Chowdhary, Adv.

Mr. R. Chowdhary, Advocate Ms. S. Acharjee, Advocate Date of hearing & delivery of Judgment & order : 07.04.2025.

Whether fit for reporting : Yes/No __

HON'BLE MR. JUSTICE T. AMARNATH GOUD J U D G M E N T & O R D E R(ORAL)

Heard learned counsel for the parties.

[2] This present petition is filed under Section 226 of the

Constitution of India seeking following reliefs:

"i) Issue Rule upon the Respondents to show cause as to why writ in the nature of Mandamus and/or order/orders and/or direction/directions of like nature shall not be issued whereby quashing & cancelling the impugned letter, dated 27.03.2024, issued by the Asst. Comdt., Staff Officer-2,

Pension/NE Record Branch, Directorate General Assam Rifles, Shillong- 11.

ii) Issue Rule upon the Respondents to show cause as to why writ in the nature of Mandamus and/or order/orders and/or direction/ directions of like nature shall not be issued whereby directing the Respondents to sanction and release family pension in favour of the Petitioner which accrued on the death of her son, Mangal Debbarma, Rifleman/GD of 18th Battalion, Assam Rifles, including the arrear benefits flowing therefrom.

iii) Make the rules absolute.

iv) Call for records................"

[3] When the case is called, Mr. B. Majumder, learned Dy.

SGI appearing for respondent-Union of India represents before this

Court that this matter with regard to releasing of pension either in

favour of the widow of the deceased who is remarried again or in

favour of the mother of the deceased (petitioner herein), is under

consideration by following the pension rules.

[4] In view of the above submission, without going into the

merits of the case, this Court directs the concerned official

respondent(s) to take a decision with regard to the case of the

petitioner as expeditiously as possible. The decision taken in that

regard, be communicated to the petitioner within a period of 4(four)

months from the date of receipt of the copy of this order. It is

needless to observe that once the decision is taken, the arrears, if

any, would be paid to the beneficiary in accordance with law.

[5] With the above observations and directions, the instant

petition is hereby disposed of. As a sequel, miscellaneous

application(s), pending if any, shall also stand closed.

T. AMARNATH GOUD, J

Sabyasachi G.

SABYASACHI GHOSH GHOSH Date: 2025.04.10 14:35:11 +05'30'