MOMI BALA ROY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. H. K. Das, learned counsel for the petitioner. Also heard Ms. S. Sarma, learned counsel for Respondent Nos. 1, 3 and 4, and Mr. G. Baishya, learned counsel for Respondent No.2.

(2.) This application under Article 226 of the Constitution of India has been filed seeking appropriate Writ/direction to the respondent authorities to regularize the services of the husband of the petitioner as Section Assistant in the office of the Executive Engineer, Public Works Department (Rural Roads Division), Goalpara with effect from 1.2.1994 till his death on 29.12.2018 and to release family pension to the petitioner accordingly.

(3.) The case of the petitioner is that the petitioner's husband was appointed as a Section Assistant in the office of the Assistant Executive Engineer, Public Works Department, (Rural) Dudhnoi Sub-Division, on work-charge basis vide appointment letter dated 29.1.1994 and he joined in the said post on 1.2.1994. The husband of the petitioner died on 29.12.2018 while in service. Death certificate issued by the competent authority to that effect has also been enclosed with the writ petiton.