CHENIMAI BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Boruah, learned counsel for the petitioners, who submits that the petitioner No. 1 is the mother of late Binanda Baruah, who died in harness on 26.03.2019, while serving as a Computer Operator Grade-II in the establishment of the Assistant Director of Surveys (Hill Cell), Diphu. The petitioner No. 2 is the father of the late Binanda Baruah, while the petitioner No. 3 is the unmarried sister of late Binanda Baruah.

(2.) Mr. J. Handique, learned counsel appears for the respondent No. 1 and Mr. R. M. Das, learned counsel appears for the respondent Nos. 2, 3 & 4. Mr. R. K. Talukdar, learned counsel appears for the respondent No. 5 and Mr. P. Nayak, learned counsel appears for the respondent No. 6.

(3.) The petitioner's counsel submits that the petitioners should be given a share of the family pension, DCRG, leave encashment etc. in respect of the deceased Binanda Baruah. However, all the service benefits, including the family pension, is going to be given to respondent No. 7, who is wife of the late Binanda Baruah.