SUMITA SAHA Vs. AGARTALA MUNICIPAL CORPORATION

JUDGEMENT

(1.) Leave to add Silchar Municipality as additional respondent granted.

(2.) Petitioner is a widow of the retired employee of Agartala Municipal Corporation (AMC). She had applied for family pension and other post-death benefits. The corporation is insisting on collecting necessary documents such as death certificate of the deceased, survival certificate and pension papers. Petitioner is unable to produce the death certificate or survival certificate since there is serious dispute between her and her stepsons. Learned counsel for the petitioner, however, submitted that according to her information, the death took place at Silchar and would have been registered before the said Municipality.

(3.) In facts of the present case, therefore, petitioner would apply to the Silchar Municipality the newly added respondent, for issuing a certified copy of the death certificate of her husband. As and when such application is made, the said municipality shall make thorough search of the records. If the death of the petitioners husband is recorded before the said Municipality, upon payment of requisite fees certified copy thereof shall be provided to her. Once such death certificate is available, the petitioner would apply to the Sub-Divisional Magistrate for issuance of survival certificate. Learned counsel for the petitioner submitted that the petitioner would produce such documents before the Municipality and also fill up necessary pension form and other forms required for releasing family pension and other post-death benefits. Once these documents are provided AMC will proceed to decide the claims of the petitioner in accordance with law.