JUNAKI SHYAM BORO Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. Sharma, learned counsel appearing for the petitioner. Also heard Mr. D. Gogoi, learned standing counsel appearing for the respondent Nos.1 4 and Mr. B.D. Das, learned senior counsel appearing for and on behalf of the respondent No.7. None is present for and on behalf of the respondent Nos.5 and 6.

(2.) The case of the petitioner in short is that her husband Late Biseswar Boro was a Khalachi in the PHE Department, Diphu in Karbi Anglong District, who retired from service on 28.02.2009 and during his lifetime he draw his pension amount in the State Bank of India, Bokajan Branch. The husband of the petitioner died on 23.04.2012, leaving behind the petitioner and their three sons. On his death, the petitioner approached the respondent authorities claiming the family pension of her deceased husband. On her query, the petitioner was informed that the family pension of her husband was sanctioned to the respondent No.7, who was not known to her.

(3.) On the RTI reply, it came to the knowledge of the petitioner that her husband Late Biseswar Boro submitted family bio-data and a group photograph along with his wife Kabe Ingtipo/respondent No.7 and the same was submitted before the respondent No.2 for pension and accordingly his pension was granted to her. The petitioner begs to state that her husband, during his lifetime, neither married her nor stayed with respondent No.7, and she in collusion with the respondent authorities have incorporated her name in the pension documents as well as service book of the petitioner's husband.