HAFSA BEGAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. F A Laskar, learned counsel for the petitioner. Also heard Mr. D Nath, learned Senior Government Advocate for the respondents no. 1, 3, 4, 6, 7, 8, 9 and 10 being the authorities under the Pension and Public Grievances Department of the Government of Assam, Mr. A Chaliha, learned counsel for the respondent no. 2 being the Finance Department of the Government of Assam and Mr. A Hassan, learned counsel for the respondent no. 5 being the Accountant General (A and E), Assam.

(2.) The petitioner claims to be the wife of Ajmal Hussain Barbhuiya having been married under the Islamic Rites and Rituals on 25/4/2004. Ajmal Hussain Barbhuiya was a constable in the 15th Assam Police Battalion (IR), Eraligool, Karimganj. According to the petitioner, her husband was deputed to be present at the Head Quarter of 4th Assam Police Battalion at Kahilipara by an order dtd. 17/9/2007 along with three other constables. Although the three other constables reported at Kahilipara, the husband of the petitioner did not join in the 4th Assam Police Battalion Head Quarter at Kahilipara and to that extent, there is a report dtd. 20/9/2007 by the Commandant 4th Assam Police Battalion, Kahilipara.

(3.) According to the petitioner after her husband went missing in the year 2007 as indicated above, she had neither heard about him nor had seen him.