RAM KRISHNA CHOUHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.R. Khandakar, learned counsel for the petitioner. Also heard Mr. B.N. Sarma, learned senior counsel for the state respondent authorities and Mr. R. Borpujari, learned counsel for the respondent No.4.

(2.) Three member of the petitioner's family, namely, 1. Lt. Sonalal Chouhan (Son), 2. Lt. Monu Chouhan (Son) and 3. Lt. Indrasoni Devi (Wife) were killed in extremist violence in the year 2002. By an earlier order dated 17.01.2003 of the Govt. of Assam in the Relief and Rehabilitation Department, the petitioner was paid an amount of Rs.1,00,000/- against each of the deceased, the total being Rs. 3,00,000/-.

(3.) It is the case of the petitioner that in the subsequent Office Memorandum dated 29.07.2013 of the Govt. of Assam in the department of Personnel(B), it has been provided that in case of persons killed in extremist violence prior to 2004 and whose relatives had not applied for any appointment in Govt. service on 22.6.2004, they shall now be given ex-gratia payment as per No.ABP 121/92/Pt-V/136 dated 22.6.2004 by adjusting the amount that had already been received by them.