PRANJALI CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India is preferred by the petitioner seeking a direction to the respondents to release the family pension and other admissible retirement benefits by updating the service book of the deceased husband of the petitioner till his retirement on 28.02.2012.

(2.) The petitioner is the wife of one Ambika Choudhury, since deceased. Ambika Choudhury was initially appointed as a Soil Conservation Demonstrator (Junior) under the Directorate of Soil Conservation, Assam on 25.01.1977. After joining as Soil Conservator Demonstrator (Junior), Ambika Choudhury continued to render his services under the Directorate of Soil Conservation. During the course of service tenure, he was promoted to the post of Soil Conservation Ranger (SCR) as per a notification dated 14.06.2004. In the year 2010 when he was serving as a Soil Conservation Ranger (SCR) under the Divisional Officer, Kokrajhar Soil Conservation Division, BTC, Kokrajhar, he was promoted to the post of Assistant Soil Conservation Officer (ASCO) vide a notification bearing no. Soil.172/2008/33 dated 20.11.2010 and he was transferred to and posted at Hamren Soil Conservation Division, Hamren under Karbi Anglong Autonomous Council. In view of the said order of promotion and transfer, Ambika Choudhury was released from Kokrajhar Soil Conservation Division on and from 31.12.2010.

(3.) Heard Mr. B. Islam, learned counsel for the petitioner. Also heard Mr. B. Gogoi, learned Standing Counsel, Soil Conservation Department and Finance Department appearing for respondent nos. 1, 2, 3 and 8; Mr. P. Nayak, learned counsel for the respondent no. 5; Mr. C. Baruah, learned Standing Counsel, Accountant General (A & E), Assam for respondent no. 6; and Mr. G. Pegu, learned Junior Government Advocate for respondent no. 7. None has appeared for respondent no. 4.