ON THE DEATH OF SMTI LAKHPATI DEVI, SUBSTITUTED BY HER LEGAL HEIRS BISWANATH SINGH Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) Heard Ms. M. Dev, learned counsel for the petitioner, Mr. S. Bharali, learned Additional Senior Govt Advocate and Ms. R. Akhtar, learned Standing Counsel for the Accountant General.

(2.) This writ petition was preferred by Lakhpati Devi, who had in the meantime died during the pendency of this writ petition, claiming for pensionary and other retirement benefit in respect of her husband Basistha Narayan Singh, who earlier served as a constable in the Assam Police. In the meantime, the legal heirs of Lakhpati Devi had been substituted to further pursue with the writ petition.

(3.) The husband of Lakhpati Devi, who worked as a constable in the Assam Police bearing UBC No. 830, went missing while he was in duty. Initially Lakhpati Devi was waiting in hope that her husband would return, but after passage of certain period of time, the hope she had of her husband returning had faded away.