Gauhati High Court
Geeta Devi And Anr vs The State Of Assam And 7 Ors on 13 October, 2020
Author: Achintya Malla Bujor Barua
Bench: Achintya Malla Bujor Barua
Page No.# 1/3
GAHC010136782020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 4144/2020
1:GEETA DEVI AND ANR.
W/O- CHANDRA SARMAH, EX-UB CONSTABLE, POLICE
COMMISSIONERATE, GHY, R/O- BLOCK K. H.NO. 1, POLICE RESERVE
PALTAN BAZAR, GHY, KAMRUP (M), GHY-01
2: RADHA SHARMA (KUMARI)
W/O- NITAY SHARMA
R/O C/O BIRENDRA KUMAR
BANK COLONY
JYOTIKUCHI
KALAPAHAR
GHY-07
(PERMANENT R/O GRAMCHALBARKURWA
P.O. AND P.S. BISHUNDATPUR
MUZAFFARPUR
BIHAR- 843113
VERSUS
1:THE STATE OF ASSAM AND 7 ORS.
REP. BY ITS COMM. AND SECY. TO THE GOVT. OF ASSAM, HOME DEPTT.,
DISPUR- 781006
2:THE STATE OF ASSAM
REP. BY ITS COMM. AND SECY. TO THE GOVT. OF ASSAM
PENSION AND PUBLIC GRIEVANCES DEPTT.
BLOCK- D
2ND FLOOR
JANATA BHAWAN (CIVIL)
DISPUR
GHY-06
3:THE STATE OF ASSAM
Page No.# 2/3
REP. BY ITS PRINCIPAL SECY. TO THE GOVT. OF ASSAM
FINANCE DEPTT. (ESTT-A)
DISPUR
GHY-06
4:THE DIRECTOR GENERAL OF POLICE (HQ)
ASSAM
ULUBARI
GHY-07
5:THE COMM. OF POLICE
GHY
ASSAM
PANBAZAR
GHY-01
6:THE ACCOUNTANT GENERAL
ASSAM
OFFICE OF THE PRINCIPAL ACCOUNTANT GENERAL (A AND E)
ASSAM
MAIDAMGAON
BELTOLA
GHY-29
7:THE DIRECTOR
DIRECTORATE OF PENSION
OFFICE OF THE DIRECTOR OF PENSION
ASSAM HOUSEFED COMPLEX
DISPUR
GHY-06
8:THE SUPERINTENDENT OF POLICE
OFFICE OF THE SUPERINTENDENT OF POLICE
AT AND P.O. SITAMARHI
DIST.- SITAMARHI
BIHAR
PIN- 84330
Advocate for the Petitioner : MR H GUPTA
Advocate for the Respondent : GA, ASSAM
Page No.# 3/3
BEFORE
HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
O R D E R
13.10.2020 Heard Mr. H Gupta, learned counsel for the petitioners, Mr. SS Roy, learned counsel for the respondent Nos. 1, 2, 4, 5, 7 and 8, Mr. SK Hazarika, learned counsel for the respondent No.6 and Mr. P. Naik, learned counsel for the respondent No.3.
Issue notice returnable in four weeks.
Extra copies of the writ petition be furnished to the respective learned counsel within seven days.
As Rule 143A of the Assam Services (Pension) Rules, 1969 requires for a report of the concerned police as regards the non-traceability of the missing person for further processing the family pension of the missing person concerned and as it is stated that the report has to come from the appropriate police station in the State of Bihar, we grant the liberty to the petitioners to approach the Hon'ble Patna High Court for appropriate direction against the concerned police station for submission of the missing/un-traceability report as regards the husband/father of the petitioners.
List the matter after the ensuing Puja vacation.
JUDGE Comparing Assistant