AKTARA BANU Vs. STATE OF ASSAM

JUDGEMENT

(1.) Date 13-11-2019 Heard Mr. I.H Saikia, learned counsel for the petitioner as well as Mr. S. Bora, learned counsel for the respondent Nos. 2 and 3 (Goalpara Municipal Board).

(2.) The claim of the petitioner is towards payment of family pension on account of death of her husband, who died in harness on 28.03.1995 while serving as a Section Assistant under the Goalpara Municipal Board. Although the family pension was given to the petitioner w.e.f., 01.04.1995 but the same was discontinued since the month of January, 1998. Hence the writ petition.

(3.) Mr. I.H Saikia, the learned counsel submits that the petitioner, during the pendency of the writ petition, has expired on 13.06.2019 and she received 15% of the pensionary benefit, in terms of the interim order passed by this Court. As for the remaining amount, the same may be directed to be released of the next of kin of the petitioner.