USHA RANI DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Choudhury, learned counsel for the petitioner. Also heard Mr. D. Nath, learned Additional Senior Govt. Advocate for the State and Mr. S. K. Chakravorty, learned counsel for the respondent No. 3.

(2.) The grievance of the petitioner in this petition is against the recovery of Rs. 2,68,689/- from the sanctioned amount of Rs. 3,98,607/-, on account of certain dues to be paid by the late husband of the petitioner namely, late Chandra Mohan Das, allegedly incurred by him during his life time and his service in Hajo Khadi Production Centre.

(3.) As revealed in the affidavit-in-opposition filed by the respondent No. 3 at para 7 of the said affidavit-in-opposition, the details of the alleged dues to be paid by the late husband of the petitioner have been mentioned, which is reproduced herein below: