(1.) Heard Mr. K. Sarma, learned counsel for the petitioner. Also heard Mr. M. Phukan, learned Central Government counsel, appearing for the respondents.
(2.) Dhereswar Deori, the husband of the petitioner was recruited as a Rifleman in the Assam Rifles Organization on 29.7.1989. The husband of the petitioner died on 24.8.2002.
(3.) By this application, the petitioner, who was a young lady of about 21 years at the time of death of her husband with a girl child, has approached this court for setting aside and quashing an order dated 1.11.2001 by which the husband of the petitioner was declared to be a deserter and for payment of family pension to her. Till 1.11.2001, the husband of the petitioner served the Assam Rifles for about 12 years 3 months.