Gauhati High Court
Sabita Kalita vs Assam Power Ditribution Co. Ltd on 18 December, 2020
Author: Rumi Kumari Phukan
Bench: Rumi Kumari Phukan
Page No.# 1/3
GAHC010019682018
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/533/2018
SABITA KALITA
R/O-VILL- REHABARI, P.O. PUB REHABARI, PIN-781329, DIST- BARPETA,
ASSAM
VERSUS
ASSAM POWER DITRIBUTION CO. LTD.
REP. BY THE CHAIRMAN, BIJULEE BHAWAN, PALTAN BAZAR, GHY-1
2:THE MANAGING DIRECTOR
ASSAM POWER DISTRIBUTION COMPANY LTD.
BIJULEE BHAWAN
PALTAN BAZAR
GHY-1
3:THE CHIEF GENERAL MANAGER
ASSAM POWER DISTRIBUTION COMPANY LTD. (LAR)
BIJULEE BHAWAN
PALTAN BAZAR
GHY-1
4:THE DEPUTY PERSONNEL MANAGER
O/O THE CHIEF GENERAL MANAGER (D) ASSAM POWER DISTRIBUTION
COMPANY LTD.
BIJULEE BHAWAN
5TH FLOOR
PALTAN BAZAR
GHY-1
5:THE ASSTT. GENERAL MANAGER (F AND A) PENSION
ASSAM ELECTRICITY GRID CORPORATION LTD.
BIJULEE BHAWAN
Page No.# 2/3
PALTAN BAZAR
GHY-1
6:THE ASSTT. GENERAL MANAGER
BARPETA ELECTRICAL DIVISION
ASSAM POWER DISTRIBUTION COMPANY LTD. (LAR)
BIJULEE BHAWAN
PALTAN BAZAR
GHY-1
7:HIRAN KALITA
C/O- SURENDRA NATH
VILL- HOWLY
P.O. HOWLY
DIST- BARPETA
PIN-78131
Advocate for the Petitioner : MS. S G BARUAH
Advocate for the Respondent : SC, APDCL
BEFORE
HON'BLE MRS. JUSTICE RUMI KUMARI PHUKAN
ORDER
18-12-2020.
Learned counsel for the petitioner as well as the learned standing counsel representing the respondent Nos.1--6 are present.
Today none appears for and on behalf of the respondent No.7, although affidavit was filed by the said respondent.
The dispute in the present case is regarding the claim of the two wives of the deceased employee, claiming pensionary benefits of their deceased husband, to be his first wife.
According to the learned counsel for the respondent Nos.1--6, in all the official documents including the service book etc., recorded the name of Hiran Kalita as the first wife of the deceased employee and there is also another dispute regarding the name of the deceased employee as to whether he is Parbananda Kalita or Sarbananda Kalita, as reflected from the various documents on record.
Page No.# 3/3 In view of the above, the relevant official records needs to be verified.
Accordingly the respondent Nos.1--6 are directed to file the affidavit-in-opposition along with all the documents/file pertaining to the deceased employee by the next date fixing 12.01.2021.
List the matter on 12.01.2021.
JUDGE Comparing Assistant