ANJALI SHARMA DUTTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. C P Sharma along with Mr. A Chamuah, learned counsels for the petitioner in WP(C) No. 4724/2017. Also heard Mr. B Kaushik, learned Standing counsel, Higher Education for the respondent No. 2, Mr. R K Talukdar, Standing counsel for the Accountant General (A and E), Assam for the respondent No. 3, Ms. D. Das Barman, learned Government Advocate for the Directorate of Pension, Assam respondent No. 4 and Mr. A R Shome, learned counsel for the private respondent Nos. 7 and 8.

(2.) In WP(C) No. 5039/2017, heard Mr. A R Shome, learned counsel for the petitioners and Mr. B Kaushik, learned Standing counsel, Higher Education, for the respondent Nos. 1, 2, 3 and 5. Also heard Mr. R K Talukdar, learned Standing counsel for the Accountant General (A and E), respondent No. 4 and Mr. C P Sarma along with Mr. A Chamuah, learned counsels for the respondent No. 7.

(3.) Petitioner of WP(C) No. 4724/2017 as well as the petitioners of WP(C) No. 5039/2017 have filed the writ petitions claiming for Family Pension and other Pensionary benefits for the death of Rupjyoti Prasad Dutta, who died-in-harness on 20.12.2011.