ARUN KANTI CHAKRABORTY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. K Nath, learned counsel appearing for the petitioner as well as Mr. D Sarma, learned Addl. GA appearing for the respondents No. 1, 2, 3 and 6 and Mr. B Majumdar, learned CGC appearing for the respondents No. 4 and 5.

(2.) Grievance of the petitioner, as projected in this writ petition, is that his wife, namely, Bithika Chakraborty was engaged as the Anganwadi Worker on 30/12/1990 in the Integrated Child Development Scheme (ICDS, in short) under the control of the Social Welfare and Social Education Department, Government of Tripura. There is no dispute that the petitioner's wife was appointed to the post of Supervisor (ICDS) in the regular establishment of Social Welfare and Social Education Department w.e.f. 4/1/2008 on promotion. Finally, the petitioner's wife was to retire on superannuation on and from 31/11/2012 (afternoon), but as per the government policy, 3 (three) month's extension was provided to her and finally she retired from the post of Supervisor (ICDS) w.e.f. 31/3/2012.

(3.) Unfortunately, on 1/2/2017, the petitioner's wife died. The petitioner had approached the concerned department for processing her retiral benefits but since the petitioner's wife had only rendered 4 (four) years 2 (two) months 28 (twenty eight) days in the regular establishment in the post of Supervisor (ICDS), her pension and other benefits were not considered.