MUSTI ARJU AHMED D/O Vs. THE STATE OF ASSAM AND 5 ORS REP. BY THE COMMISSIONER AND SECY. TO THE GOVT. OF ASSAM, PENSION AND PUBLIC GRIEVANCES DEPTT., GHY

JUDGEMENT

(1.) Heard Mr. MU Mahmud, learned counsel for the petitioner. Also heard Mr. RM Deka, learned counsel appearing for respondent Nos. 2, 4 and 5 as well as Mr. A Chetri, learned counsel appearing for respondent No. 3.

(2.) The petitioner's case is that she is the only unmarried daughter of late Altaf Uddin Ahmed. Her father was appointed as Assistant Honorary Teacher in Alomganj M.E. School w.e.f. 01.01.1977.

(3.) The petitioner's further case is that the departmental approval was given vide VEE-71/86/1740-42 dated 31.03.1986. The petitioner thereafter, retired as on 30.09.1993. The case of the petitioner is that vide order dated 10.03.1994 the petitioner's father's service was confirmed in the post of Assistant teacher w.e.f. 01.09.1993 in Alomganj M.E. School. The petitioner's father expired on 17.12.2010.