USHA ADHIKARI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K.R. Patgiri, learned counsel for the petitioner and Mr. K. Konwar, learned counsel for the respondents No. 1, 3 and 5, being the authorities under the Panchayat and Rural Development Department of the Government of Assam. Also heard Ms. A. Talukdar, learned counsel for the respondents No. 2 and 5, being the authorities under the Pension and Public Grievance Department and Mr. A. Chaliha, learned counsel for the respondent No. 6, the Treasury Officer, Kamrup (M).

(2.) The husband of the petitioner Durga Prasad Upadhaya who was appointed as a Tax Collector of Rajapara Gaon Panchayat on 1/3/1976, later on was promoted to the post of Gaon Panchayat Secretary on 16/9/1996 died on 25/9/2017 while he was still in service. This writ petition is instituted by the wife of the deceased employee on the grievance of not being paid the family pension.

(3.) Mr. K. Konwar, learned counsel for the respondents in the Panchayat and Rural Development Department states that there was a disciplinary proceeding pending against the deceased husband of the petitioner when he died and therefore, the respondents are not further processing the family pension of the petitioner.