RATNA VERMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.P. Choudhury, learned counsel for the petitioner. Also heard Mr. B. Deuri, learned Government Advocate, Assam for the respondent Nos.1 to 3 as well as Mr. A. Chandran, learned Government Advocate, Arunachal Pradesh for the respondent No.4 and Mr. R.K. Talukdar, learned Standing Counsel, AG for the respondent No.5.

(2.) Matter pertains to grant of family pension in respect of one Sri Ram Briksh Prasad Verma @ Ram Brij Prasad Burma who was earlier serving as an Assistant Teacher under the State of Arunachal Pradesh, who retired from service 30.06.1997. After his retirement, the aforesaid Sri Ram Briksh Prasad Verma was enjoining his pensionary benefits.

(3.) After his retirement, he was residing in Dullabcherra Bazar, P.S.-Ratabari, Karimganj district of Assam. Unfortunately, while he was residing in the aforesaid house in Karimging, because of mental disturbance he went missing from 07.04.2010 and his whereabouts has not been known to the members of the family.