SARBESWARI KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the judgment and order dtd. 7/5/2019 passed by the learned Single Judge in WP(C) No. 1010/2017, whereby the learned Single Judge was pleased to allow the writ petition filed by the original petitioner/respondent No. 6 herein directing the respondent authorities to work out the pensionary benefits in favour of the original petitioner/respondent No. 6 herein on account of the services rendered by her husband late Pabitra Kalita in the Inland Water Transport Department, the original respondent No. 4, who claims to be the second wife of late Pabitra Kalita, along with her two daughters and one son have preferred this intra-Court appeal.

(2.) The following facts emerge from the records of the appeal:

(3.) We have heard Mr. K. Bhuyan, learned counsel for the appellants. Also heard Ms. M.D. Borah, learned Standing Counsel, Transport Department for the respondent Nos. 1,2 and 3; Ms. R.B. Bora, learned junior Government Advocate, Assam for the respondent Nos. 4 and 5; Ms. K. Deka, learned counsel for the respondent No. 6 and Mr. R.K. Talukdar, learned counsel for the respondent No. 7.