Gauhati High Court
Nazima Begum vs The State Of Assam And 8 Ors on 3 March, 2025
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/3
GAHC010038512025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/1119/2025
NAZIMA BEGUM
D/O- LATE ABDUL JALIL, R/O- BILASIPARA WARD NO. 3, P.O. AND P.S.
BILASIPARA, DIST. DHUBRI, ASSAM, PIN- 783348.
VERSUS
THE STATE OF ASSAM AND 8 ORS.
REPRESENTED BY THE CHIEF SECRETARY TO THE GOVT OF ASSAM,
DISPUR, GUWAHATI-06.
2:THE PRINCIPAL SECRETARY TO THE GOVT. OF ASSAM
ENVIROMENT AND FOREST DEPARTMENT
DISPUR
GUWAHATI-06.
3:THE PRINCIPAL CHIEF CONSERVATOR
FOREST AND HOFF DEPARTMENT
ASSAM
PANJABARI
GUWAHATI-37.
4:THE DIVISIONAL FOREST OFFICER
DHUBRI DIVISION
WARD NO 1
BORO BAZAR
DHUBRI
ASSAM-783301.
5:THE DISTRICT COMMISSIONER
DHUBRI DISTRICT
ASSAM
Page No.# 2/3
PIN- 783301.
6:THE DIRECTOR OF PENSION
ASSAM
HOUSEFED COMPLEX
DISPUR
GUWAHATI-06.
7:THE PRINCIPAL ACCOUNTANT GENERAL (A AND E)
ASSAM
BELTOLA
GUWAHATI-29.
8:THE ACCOUNTANT GENERAL OF ASSAM
MAIDAMGAON
BELTOLA
GUWAHATI-29.
9:THE TREASURY OFFICER
BILASIPARA
SUB TREASURY
DHUBRI DISTRICT
ASSAM-783348
Advocate for the Petitioner : MR. M U MONDAL, S S AHMED
Advocate for the Respondent : GA, ASSAM, SC, FINANCE,SC, AG,SC, FOREST
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
Date : 03/03/2025 Heard Mr. S.S. Ahmed, leaned counsel for the writ petitioner. Perused the statements made in the writ petition.
The petitioner herein is the unmarried daughter of a deceased Government service, who is aggrieved due to non-sanction of family pension to her.
According to the petitioner's counsel, the writ petitioner is entitled to receive family pension under the Rules.
Page No.# 3/3 Mr. R.R. Gogoi, learned Standing Counsel, Forest Department, Assam, appearing for the respondent nos. 2 to 4, prays for some time to obtain instruction in the matter.
Issue notice of motion returnable in 8(eight) weeks. Since Ms. A. Talukdar, learned Government Advocate, Assam, has appeared and accepted notice on behalf of the respondent nos. 1, 5 & 6; Mr. R.R. Gogoi, learned Standing Counsel, Forest Department, Assam, has accepted notice on behalf of the respondent nos. 2, 3 & 4; Mr. R.K. Talukdar, learned Standing Counsel, Office of the AG (A&E), Assam, has accepted notice on behalf of the respondent nos. 7 & 8 and Mr. B. Gogoi, learned Standing Counsel, Finance Department, Assam, has accepted notice on behalf of the respondent no. 9, service of notice is deemed to be complete in this case. However, extra copies of the writ petition, requisite in numbers, be furnished to the learned departmental counsel within one week from today, so as to enable them to obtain instruction.
List accordingly.
JUDGE Comparing Assistant