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Tripura High Court
Smt. Rama Singh vs The State Of Tripura Represented By The ... on 2 February, 2026
HIGH COURT OF TRIPURA
AGARTALA
W.P.(C) No.562 of 2025
Smt. Rama Singh, (Age-51 years), D/o:Lt. Birendra Chandra
Karmakar, W/o: Lt. R. K. Sumanjit Singh, R/O: Vill- Noagaon, P.O.:
Kalibazar, P.S: Lefunga, Bamutia, Tripura, Pin-799210
......... Petitioner(s)
- Versus -
1.The State of Tripura represented by the Secretary, Education
Department, Government of Tripura, New Secretariat Complex,
Kunjaban, New Capital Complex, Agartala, West Tripura.
2.The Secretary, Education Department, Government of Tripura,
Agartala, West Tripura, Pin-799001.
3.The Director, Secondary Education, Govt. of Tripura, Shiksha Bhavan,
Agartala, Tripura, Pin-799001.
4. The HO and DDO, Taltala H.S.School, Bamutia, West Tripura, Pin-
799211.
5. The Accountant General, (A&E), Tripura, P.O.: Kunjaban, P.S.:New
Capital Complex, Agartala,PIN-799010.
6.The Senior Accounts Officer, O/o The Accountant General(A&E),
Tripura, Agartala, P.O: Kunjaban, P.S.: New Capital Complex, Agartala
Pin-799010.
........Respondent(s)
For the Petitioner (s) : Mr. P. Roy Barman, Sr. Adv.
Mr. Kawsik Nath, Adv.
For the Respondent(s) : Mr. P. Gautam, Sr. G.A.
Mr. A. Chakraborty, Adv.
Date of hearing and :02.02.2026
delivery of Judgment / Order
Yes No
Whether fit for reporting :
BEFORE
HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA
Judgment and Order(Oral)
Heard Mr. P. Roy Barman, learned Sr. Counsel assisted by
Mr. Kawsik Nath, learned Counsel, appearing for the petitioner.
[2] Also heard Mr. A. Chakraborty, learned Counsel appearing
for the respondent Nos.5 & 6.
[3] Mr. P. Gautam, learned senior GA has appeared for the
respondent Nos.1, 2 & 3.
[4] The petitioner is a widow-daughter of late Birendra Chandra
Karmakar who was working under the Directorate of Secondary
Education and he died-in-harness on 03.01.2000 while working as a
Headmaster-in-charge, Taltala H.S. School, Bamutia. After his death, his
wife, namely, Lalita Karmakar would get the family pension who also died
her natural death on 19.03.2022 [Part of Annexure-1]. Thereafter, the
petitioner applied for family pension vide her application dated 27.06.2023
[Annexure-3] along with all required documents. As no response was
received by the petitioner, she also sent one Advocate notice dated
26.08.2025 and in turn, from the office of the Accountant General, it was
informed to her by letter dated 08.09.2025 [Annexure-12] that already a
letter was issued to the Headmaster, Taltala H.S. School on 07.08.2025
with a request to furnish a copy of Form-3 as was furnished by the
original pensioner while in service or during the period of his retirement
with reference to para 2(V) of Finance Government, Government of
Tripura memorandum dated 12.04.2010 for settlement of the claim of the
petitioner but reply of the said letter was still awaited.
[5] Mr. Roy Barman, learned senior counsel during hearing
submits that recently they have received a letter sent by the Head of
Office of Taltala H.S. School to the Senior Accounts Officer, Office of the
Accountant General, Tripura dated 21.01.2025 informing that the
necessary documents like DDO certificate, acceptance of Head of
Department, Recent Income certificate, Non-Re-Marriage certificate etc.
of the petitioner have been forwarded to them. It was further informed that
no Form-3 was furnished by the original government employee, Birendra
Karmakar while he was in service. The Head of Office thereby requested
the Senior Accounts Officer to consider the case. The petitioner has also
placed the said letter in the record by an affidavit.
[6] Ld. Counsel, Mr. A. Chakraborty, on behalf of the Accountant
General submits that the office of Accountant General has not taken any
final decision on the issue and matter is pending and if a short time is
granted to them, they will finalize the matter.
[7] By letter dated 26.09.2025 issued by the Sr. Accounts
Officer to the Headmaster of Taltala H/S School, Bamutia, it appears that
earlier they sought further two documents i.e. one Income Certificate in
respect of the present petitioner and another, Non Re-Marriage certificate
of her and these certificates were already forwarded by the above said
DDO by letter dated 21.01.2025 with a positive approach to consider the
case of the petitioner.
[8] It is submitted by Ld. Sr. Counsel that Form No.3 of the CCS
Pension Rules contains a formal description of family members of the
deceased and therefore, absence of such certificate will not be an
impediment to grant family pension in favour of the petitioner.
[9] I find force in the submission of Ld. Sr. Counsel Mr. P. Roy
Barman.
[10] In view of the above position, the respondents, and more
particularly, respondent nos. 5 and 6 are directed to consider the case of
the petitioner in respect of her claim for family pension as per the relevant
provisions of law and also on the basis of the relevant materials placed by
her and also by other respondents, within a period of 4 weeks of receipt
of copy of this order. Needless to say, liberty will always be there to the
petitioner to approach the proper forum again if any grievance further
persists.
[11] With the above directions and observations, the writ petition
is disposed of accordingly.
[12] Interim application(s), if any, shall also stand disposed of.
JUDGE
MUNNA SAHA Digitally signed by MUNNA SAHA
Date: 2026.02.03 17:26:21 +05'30'
Saikat Sarma
