LAWS(GAU)-2020-4-1

SMTI. JYOTSNA KAKATI Vs. NORTHEAST FRONTIER RAILWAY

Decided On April 24, 2020
Smti. Jyotsna Kakati Appellant
V/S
Northeast Frontier Railway Respondents

JUDGEMENT

(1.) Learned counsel for the petitioner/applicant has not appeared. We have heard Mr. B.K. Das, learned standing counsel, N.F. Railway, appearing for the respondent Nos.1 to 4.

(2.) The Court proceedings have been conducted by means of creating a Virtual Court with the help of technology, so as to maintain distance between the staff, Advocates and the Presiding Judge.

(3.) It appears that Smti. Jyotsna Kakati/writ petitioner filed Original Application with the plea that Utpal Chandra Sarkar serving as Chief Pharmacist under AMCS/Store, N.F. Railway, Lumding was unmarried, however, resided with the said applicant at her residence. Utpal Chandra Sarkar treated the applicant as his own widowed sister. Utpal Chandra Sarkar was scheduled to superannuate in the year 2019, however, died on 22.03.2013 at the age of 53 years.