PURNIMA NANDI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Sarma, the learned counsel appearing on behalf of the petitioner. Mr. D. Borah, the learned counsel appears on behalf of the District Administration; Mr. S. Dutta, the learned counsel appears on behalf of the P&RD Department and Mr. B. Chakraborty, the learned counsel appears on behalf of the Accountant General (A&E).

(2.) The present writ petition has been filed by the wife of Late Shyamal Nandi being aggrieved by the inaction on the part of the Respondent Authorities to release all the pecuniary benefits of the post of Head Assistant from the date of merger of the DRDA to the Zilla Parishad including arrears and grant all service benefits to the petitioner and also for directing the respondents to grant compassionate family pension to the petitioner from the date of death of her husband till the date of his superannuation.

(3.) The materials on records show that the husband of the petitioner was initially appointed as an LD Assistant in DRDA, Hailakandi and thereafter he was promoted to the post of UD Assistant. While the petitioner's husband was serving as the UD Assistant, one Shanti Ranjan Paul, the then Head Assistant DRDA Hailakandi resigned from his post for which the post of Head Assistant in DRDA, Hailakandi fell vacant. Resultantly, the Project Director, DRDA with the approval of the Deputy Commissioner, Hailakandi vide the order dtd. 21/2/2017 promoted the petitioner's husband to the post of Head Assistant as per seniority amongst the officials working there, and accordingly, the husband of the petitioner on 22/2/2017 joined as the Head Assistant in DRDA, Hailakandi.