JUSMITA BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. C. Goswami, learned counsel appearing for the petitioner. Also Heard Ms. S. Sarma, Government Advocate appearing for the State respondents.

(2.) This proceeding has been initiated seeking following reliefs:--

(3.) The brief facts necessary for disposal of the present proceeding are that the petitioner is the daughter of one Surendra Nath Borah. The said Surendra Nath Borah was the Sheristadar in the office of the District & Sessions Judge, Jorhat who died in harness on 17.01.2011 leaving behind his wife, one son and one daughter. Owing to such unexpected death of their father who was the lone and sole bread winner for the family, the entire family plunged into dire distress.