NIZARA SAIKIA W/O LATE JIBESWAR SAIKIA Vs. STATE OF ASSAM THROUGH COMMISSIONER AND SECRETARY TO GOVT OF ASSAMM, DEPARTMENT OF HOME AND ORS

JUDGEMENT

(1.) Heard Mr. B.D. Konwar, learned Counsel appearing for the Petitioner and Mr. P.S. Deka, learned Addl. Senior Govt. Advocate, Assam.

(2.) Late Jibeswar Saikia, Constable No. 689 in the 11th AP Bn. Was dismissed from service for unauthorised absence from his duties w.e.f. 19.08.1997 to 15.11.2000.

(3.) This writ petition has been filed by the wife of late Jibeswar Saikia for issuance of a direction to the Respondent authorities to pay the arrear subsistence allowance and other financial benefits like ex-gratia, GPF, GIS, etc. to the legal heirs of her deceased husband and also for setting aside the order of the dismissal of the Petitioner's husband and for payment of the subsistence allowance and other consequential financial benefits on behalf of her husband.