HIMANI DEB ROY, WIFE OF LATE PRANESH DEB ROY Vs. STATE OF TRIPURA; DIRECTOR GENERAL OF POLICE, GOVT OF TRIPURA, AGARTALA, WEST TRIPURA ; ACCOUNTANT GENERAL, OFFICE OF ACCOUNTANT GENERAL

JUDGEMENT

(1.) Heard Mr. B.N. Majumder, learned counsel appearing for the petitioner as well as Mr. B.C. Das, learned Advocate General, assisted by Mr. D.C. Nath, learned counsel appearing for the State-respondents.

(2.) The grievance of the petitioner, as unfolded in the writ petition falls within a short compus.

(3.) According to the petitioner, the last emoluments drawn by her son was Rs. 3,650 and she was entitled to the sum equivalent to 2/3rd of the said amount as her pension under Rule 6(B)(i) of the Tripura Government Employees' (Extraordinary Family Pension and Extraordinary Disability Pension) Rules, 1985. The amount that has been shown as the pension amount is much less than the amount what she is entitled to.