MRS. MAHILA MAJUMDER ALIAS MAHELA MAJUMDER, WIFE OF LATE ABDUL MATIN MAZUMDER, LAKHISAHAR, HAILAKANDI POST OFFICE, HAILAKANDI DISTRICT(ASSAM) Vs. STATE OF ASSAM REPRESENTED BY THE COMMISSIONER AND SECRETARY, PWD

JUDGEMENT

(1.) Heard Mr. MJ Quadir, the learned counsel for the petitioner; Ms. B. Bhuyan, the learned Standing Counsel for PWD and Ms. B. Tamuli, the learned Standing Counsel for the Accountant General, Assam.

(2.) Petitioner is the widow of late Abdul Matin Mazumder who had retired from service as Assistant Engineer in Dokmoka Roads Division of Pubic Works Department on attaining the age of superannuation on 31.8.2006. However, as his retirement dues were not released by the department petitioner's husband had represented to the Government from time to time but he was still not paid his retirement dues. In the meanwhile petitioner's husband met with a motor vehicle accident and later suffered a stroke resulting in his becoming totally immobile and even then he was not paid his retirement dues. At that stage petitioner approached this Court by filing WP(C) 4020/2013.

(3.) This Court by the order dated 4.9.2013 disposed of the said writ petition by directing the respondents to settle the pension case of the petitioner at the earliest but at any rate not later than 15.10.2013. It was observed that there was no excuse on the part of the respondents in not releasing the retirement dues of the petitioner's husband.