REKHAMONI DEKA Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) Heard Mr. S.C. Biswas, learned counsel for the petitioner. Also heard Mr. H.K. Hazarika, learned Government advocate, Assam for the State respondents and Ms. G. Mahillary, learned standing counsel, Bodoland Territorial Council/respondent No. 4.

(2.) This writ appeal is directed against the order dated 15.6.2015 passed by the learned Single Judge dismissing the writ petition, being WP(C) No. 3399/2015 filed by the appellant seeking a direction to the respondents to pay her family pension and other dues.

(3.) Appellant's husband Hiranya Kumar Das was an Assistant Teacher (Science) in the Yogi Satyananda Girls High School, District Baksa, BTAD, Assam and his service was provincialised w.e.f. 1.8.1995. Petitioner did not return home from school on 20.5.2014, which led to filing of FIR by the appellant before the Goreswar Police Station on 23.5.2014 leading to registration of Goreswar P.S. Case No. 41/2014 under section 342 of the Indian Penal Code (IPC).