SAMSHUL HAQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) The instant writ petition has been filed by the nephew of one Mizazur Rahman Borbhuyan who had lost his life on 20/3/1983 being a victim of the police atrocities during the Assam Agitation of 1979-85 and he was declared as a Martyr of Assam Agitation of 1979-85 which is reflected in the list of 860 Martyrs as published by the Government of Assam.

(2.) It is claimed in the writ petition that the Government of Assam has a Scheme for grant of Ex-gratia of an amount of Rs.5,00,000.00 to the Next of Kin (NOK) of the Martyrs of Assam Agitation. The records of the writ petition shows that on 2/3/1990, an amount of Rs.30,000.00 was sanctioned for the purpose of payment to one Saidur Rahman Borbhuyan as Ex-gratia for the martyr Mizazur Rahman Borbhuyan and the said amount was received. Subsequent thereto, another scheme was issued whereby an amount of Rs.5,00,000.00 was declared to be the Ex-gratia to be paid as a token of respect towards the contribution of martyrs for the development of the State.

(3.) From the records of the writ petition, it reveals that the Circle Officer, Naduar Revenue Circle, Soetia had submitted an enquiry verification report stating that the Petitioner is the Next of Kin of Late Mizazur Rahman Borbhuyan. Subsequent thereto, the Deputy Commissioner of Sonitpur, Tezpur had issued a communication to the Joint Secretary to the Government of Assam, Implementation of Assam Accord Department placing the various details to the effect that the Petitioner is the Next of Kin of Late Mizazur Rahman Borbhuyan along with bank details etc. for disbursement of the Ex-gratia amount. Thereupon, on 23/10/2019, the Joint Secretary to the Government of Assam, Implementation of Assam Accord Department issued a communication to the President/Secretary, Assam Martyrs and Victims Aid Trust to make necessary verification in connection with the Ex-gratia grant of Rs.5,00,000.00 to the Petitioner as the Next of the Kin of Martyr Mizazur Rahman Borbhuyan who was unmarried. The Petitioner thereupon was expecting the said amount to be released but as nothing was done, a representation was submitted to the Assam Martyrs and Victims Aid Trust on 4/12/2019. However, as nothing was done, the instant writ petition was filed.