PINKY CHETIA Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Mr. D. Panging, learned counsel for the petitioner. Also heard Mr. I. Riram, learned Additional Senior Government Advocate for the respondents no. 1 to 5.

(2.) By instituting this writ petition, the grievance put forward by the petitioner is for a direction to the respondent authorities to pay death gratuity and grant family pension to her, being the unmarried daughter of Late Mahananda Chetia, who was serving as Forest Guard in the Department of Environment and Forest, Government of Arunachal Pradesh in terms of the Central Civil Services (Pension) Rules, 2021.

(3.) The case of the petitioner, in nutshell, is that she is the unmarried daughter of Lt. Mahananda Chetia, who was serving as Forest Guard in the Department of Environment and Forest, Government of Arunachal Pradesh and was posted under Khellong Forest Division, Bhalukphong. The petitioner was born on 2/10/2001, i.e. 2 (two) months after the death of her father. The father of the petitioner was born on 22/2/1960 and had died at the age of 41 years on 16/8/2001. He was appointed as Forest Guard in the year 1980 and had served the Department for long 20 years. The petitioner contends that since, she was born 2 (two) months after the death of her father, she is not aware of the exact date of her father's appointment, however, as per the Bio-data, it is shown that her father was appointed as Forest Guard in the year 1980.