MAYA BRAHMA BARMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Majumdar, the learned counsel appearing on behalf of the Petitioner and Mr. J. K. Goswami, the learned Government Advocate appearing on behalf of the Respondent Nos. 1, 2, 3 and 4. None appears on behalf of the Accountant General (A & E) when the matter is called.

(2.) The Petitioner herein has filed the instant writ petition seeking a direction upon the Respondents to grant the Petitioner compassionate allowance and compassionate gratuity which her husband would have been entitled to had he been alive and in that regard, had submitted a representation dtd. 30/3/2024. It is the further case of the Petitioner that the said representation dtd. 30/3/2024 was not considered and it is under such circumstances, the Petitioner has approached this Court.

(3.) The brief facts of the instant case as would appear from the materials on record is that the husband of the Petitioner one Kailash Chandra Barman (since deceased) was appointed as AB Constable w.e.f. 1/11/1990. During his lifetime, a Departmental Proceedings was initiated against the husband of the Petitioner which was registered as Departmental Proceeding No.12/2002 on the ground of his unauthorized absence from police reserve Bongaigaon w.e.f. 17/2/2002 to 21/4/2002 and further from 29/5/2002 to 19/10/2002.