BULU BARUA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. K. Ghosh, learned counsel for the petitioner. Also heard Mr. S. Dutta, learned Senior counsel, appearing for respondent Nos. 2 and 3, Mr. C. Baruah, learned Standing counsel, Accountant General, appearing for respondent No. 4, and Mr. A. Chetry, learned Standing counsel, Pension and Public Grievances Department, appearing for respondent No. 1.

(2.) As agreed to by the learned counsel for the parties, the writ petition is taken up for disposal at the admission stage.

(3.) At the outset, the relevant facts may, briefly, be noticed. The petitioner, who was an Assistant Teacher in a provincialised school, superannuated on 31.05.2002 and, thereafter, she started receiving pension. The husband of the petitioner retired on 01.04.1989 as General Manager, District Industries Centre, and, on the death of her husband on 21.01997, the petitioner started getting family pension. However, ad hoc relief, such as, Dearness Relief and Medical Allowance were denied to her on the ground that she herself was an employee. After the superannuation of the petitioner, she submitted various representations before the respondent authorities for releasing ad hoc relief on her family pension. However, the same was not acceded to and, finally, by an order dated 22.07.2015 (Annexure-5), she was conveyed by the Chief Manager of United Bank of India, Secretariat (Dispur) Branch, Guwahati, that she is not entitled to Dearness Relief on her family pension. In this writ petition, the denial of Dearness Relief on her family pension is one of the grievances expressed by the petitioner.