DHARMESWARI BORAH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. S.B. Choudhury, learned counsel for the petitioner. Also heard Ms. B. Sarma, learned counsel for the respondent.

(2.) The father of the petitioner late Dalim Chandra Borah who was an employee bearing MES 233684 Mate of GE AF, Tezpur in the Office of the Garrison Engineer, Air Force, Tezpur, died on 17.05.1991 while he was in service. Upon his death, the mother of the petitioner late Panoi Borah was paid the family pension vide PPO bearing CC DA (P) Allahabad No.C/Engrs/334/1992 dated 25.03.1992. The mother of the petitioner died on 12.07.1993 leaving behind the petitioner who is an unmarried daughter and a son namely Sri Jajneswar Borah.

(3.) On the death of the mother, the family pension was paid to Shri Jajneswar Borah upon no objection being issued by the petitioner. In 1997, Shri Jajneswar Borah had got employment as Grade-IV in the Darrang College and at present he is 58 years and also married. But the petitioner remains unmarried and she is also unemployed.