NIRALA CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. K. Deka, learned senior counsel for the petitioner. Also heard Mr. Y. Doloi, learned standing counsel for the Inland Water Transport Department.

(2.) By this petition the petitioner claiming to be the legally married wife of one Late Pabitra Kalita, who was earlier serving in the post of Greaser in Inland Water Transport Department, Govt. of Assam, is seeking terminal and pensionary benefits on account of the service rendered by the aforesaid Late Pabitra Kalita.

(3.) Bereft of other attending facts and issues, this Court is of the view the core issue to be decided in this petition is whether the claim of petitioner that she is the wife of aforesaid Pabitra Kalita and the counter claim of the respondent No. 4 that she is the legally wedded wife of the petitioner is correct or not.