Gauhati High Court
Rajib Phukan And Anr vs The State Of Assam And 2 Ors on 4 May, 2019
Author: Manash Ranjan Pathak
Bench: Manash Ranjan Pathak
Page No.# 1/2
GAHC010233612017
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 1561/2017
1:RAJIB PHUKAN and ANR.
S/O LT. NOREN PHUKAN FATEHR AND LT. SONA PROVA PHUKAN MOTHER
R/O BIJAYPUR, MERAPANI P.O. MERAPANI P.S. MERAPANI DIST.
GOLAGHAT, ASSAM
2: SMTI. BABITA BORA @ BABITA PHUKAN BORA
W/O SRI TAPAN BORA D/O LT. NOREN PHUKAN FATHER AND LT. SONA
PROVA PHUKAN MOTHER
R/O SARU LANGTHA VILLAGE
P.S. BARPATHER DIST. GOLAGHAT
ASSA
VERSUS
1:THE STATE OF ASSAM and 2 ORS.
REP. BY THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
PENSION and PUBLIC GRIEVANCE DEPARTMENT, DISPUR, GUWAHATI-6
2:THE DIRECTOR OF PENSION
HOUSEFED COMPLEX
DISPUR
GUWAHATI -6.
3:THE TREASURY OFFICER
GOLAGHAT TREASURY
GOLAGHAT
4:THE STATE BANK OF INDIA
MAIN BRANCH
GOLAGHAT
REP. BY ITS MANAGER
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5:THE ACCOUNT GENERAL AE
ASSAM
Advocate for the Petitioner : MR.B BORA
Advocate for the Respondent : SC, FINANCE
BEFORE
HON' BLE MR. JUSTICE MANASH RANJAN PATHAK
ORDER
Date : 04-05-2019 On the prayer of the learned counsels for the respondents in the Finance Department as well as the Directorate of Pension, Assam, list this matter on 28.05.2019, enabling them to place the relevant instructions in the matter.
JUDGE Comparing Assistant