BAHNISIKHA DUTTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this writ petition preferred under Article 226 of the Constitution of India, the petitioner has approached this Court seeking a direction to the respondent authorities for disbursement of her retirement benefits which the respondent authorities stated to have been withhold.

(2.) The background facts, in brief, which are necessary for the purpose adjudication of this writ petition are exposited as follows : the petitioner was a member of the Assam Civil Service (ACS) and she retired from service on 28.02.2013 on reaching the age of superannuation from the post of Chief Executive Officer (CEO) in the Cachar Zilla Parashid.

(3.) Heard Mr. D.P. Borah, learned counsel for the petitioner and Mr. M.R. Adhikary, learned Additional Senior Government Advocate for respondent nos. 1 and 4. Also heard Mr. P. Nayak, learned Standing Counsel, Finance Department for respondent nos. 2 and 5 and Mr. C. Baruah, learned Standing Counsel, Accountant General (A&E), Assam for respondent no. 3.