NGAHLHAI LIMSONG Vs. STATE OF ASSAM

JUDGEMENT

(1.) None appears for the petitioner on call. Heard Mr. D. Nath, learned Senior Government Advocate, appearing for the respondent Nos.1 and 4, Ms. Tinlung, learned counsel appearing on behalf of Mr. R.K. Talukdar, learned counsel for the Accountant General, Assam (respondent No.3).

(2.) The petitioner, by way of instituting the present petition has prayed for a direction upon the respondent authorities for regularization of the services of her husband Late Kailal Limsong, by creating a supernumerary post for one day and thereafter to finalize her family pension.

(3.) As projected in the Writ Petition, the petitioner's husband Late Kailal Limsong was engaged as a Muster Roll Labour, in the establishment of the respondent No.5 on 1/8/1981. While working in such capacity, the husband of the petitioner died in harness on 7/4/2005, after having rendered services for 24 Years 8 Months 6 Days.