RUMI RABHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Dutta, learned counsel for the petitioner. Also heard Mr. D. Nath, learned Additional Senior Govt. Advocate for State respondents.

(2.) The present petitioner has been filed by the petitioner for seeking a direction to the respondents to release the retiral and the pensionary benefits like death-cum-retirement gratuity (DCRG), Group Insurance (Savings), Provident Fund, Leave Encashment etc. on account of the service rendered by her husband, who was serving as a constable under the 4th Assam Police Battalion, Kahilipara, Guwahati.

(3.) The petitioner's husbands was admittedly discharged from service immediate on account of unauthorized absence from 11.09.2014 by order dated 17.11.2006 as also evident from the official note produced before this Court.