RENU BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE petitioner is the wife of Late Benudhar Borah. The writ petition was filed by Benudhar Borah but during the pendency of the same he died and accordingly his wife has stepped into his shoes as the legal heir which was allowed by order dated 31/05/2013 passed in MC 785/2013.

(2.) THE writ petition was filed on 11/03/2011 with the prayer for service benefits as a Ministerial staff of the Directorate of Fisheries, Govt. of Assam including pensionary benefits upon retirement from service on attaining the age of superannuation on 31.08.1987.

(3.) THERE is no dispute that the petitioner was a Govt. servant in the Directorate of Fisheries, Government of Assam. He was appointed on 26/07/1968 as LDA. In between he was also temporarily promoted as Translator but later on reverted again to the post of LDA. Thereafter, by order dated 4.11.1974 he was promoted to the post of UDA. By the same very order, one Shri H.N. Chakraborty was temporarily appointed to the post of Translator. It will be pertinent to mention here that while the post of UDA carried the scale of Rs. 400 -650/ -, the post of Translator carried the scale of Rs. 325 -560/ -.