SIW PRASAD GOWALA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Mr. A. Das, learned counsel for the petitioner. Also heard Mr. U. K. Nair, learned Senior counsel, appearing for respondent No. 4, Mr. S. K. Ghosh, learned Standing counsel, Education (Secondary) Department, Mr. K. Gogoi, learned Standing counsel, Education (Higher) Department. None appears for the Accountant General, Assam.

(2.) By this writ application under Article 226 of the Constitution of India, the petitioner prays for a writ of mandamus directing the respondents to release life time family pension to the petitioner.

(3.) The case of the petitioner is that his father, Late Ganapatha Gowala, who was a Chowkidar cum Peon of Jagomohan Vidyapith at Golokganj, in the District of Dhubri, Assam, superannuated on 31.10.1989 and he started receiving provisional family pension with the issuance of Pension Payment Order (PPO) on 26.08.1992. The petitioner's father expired on 11.02.1993 and, after the demise of his father, family pension was granted to the petitioner's mother, Gul Jharia Gowala, and she continued to receive provisional family pension till 31.12.1995. Gul Jharia Gowala also expired on 17.02.1996. Annexure-D letter dated 30.08.2001 show that family pension had been finalized and that Family Pension, DCRG, Life time Arrear Pension, etc. were paid to the petitioner in respect of Ganapatha Gowala.