SUCHITRA BALA ROY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J. Kalita, learned counsel for the petitioner. Also heard Mr. R. Dhar, learned Standing Counsel for the A.G. (A& E) Assam and Mr. D. Gogoi, learned Standing Counsel, Forest Department.

(2.) The petitioner has filed this writ petition for release of DCRG became due to the petitioner on the death of her employed husband. The employer way back on June, 2012 forwarded a request to Accountant General (A&E) for payment of Death cum Retirement Gratuity (DCRG).

(3.) The Accountant General (A&E) has filed an affidavit and took a stand that as the service of the husband of the petitioner was not confirmed and therefore, in terms of Rules 140 and 142 of Assam Services (Pension) Rules, 1969, the petitioner is not entitled for such payment.