SANJITA ROY Vs. STATE OF ASSAM AND 4ORS

JUDGEMENT

(1.) Heard Mr. H. Talukdar, learned counsel for the petitioner in WP(C) No.1089 of 2015 and WP(C) No.6668 of 2013, Mr. D. Borah, learned counsel for the petitioner in WP(C) No.250 of 2016, Mr. K.R. Patgiri, learned counsel for the petitioner in WP(C) No.4127 of 2016, Mr. P.P. Dutta, learned counsel for the petitioner in WP(C) No.6968 of 2016, Mr. N. Haque, learned counsel for the petitioner in WP(C) No.7015 of 2016 and Mr. F.U. Borbhuiya, learned counsel for the petitioner in WP(C) No.3024 of 2017 and WP(C) No.5017 of 2017 are present. Also heard Mr. D. Doley, learned Standing Counsel for the PWD and Mr. U.K. Nair, learned Standing Counsel for Pension. Mr. G. Baishya, learned Standing Counsel for the Accountant General, Assam, and Mr. P. Nayak, learned Standing Counsel for Finance Department, are present.

(2.) All these matters being connected wherein a similar grievance is expressed and therefore, the same are taken altogether for disposal.

(3.) At the outset it would be necessary to state the facts of the individual cases in brief. The petitioner in WP(C) NO.1089 of 2015 was appointed as a Muster Roll Worker on 01.10.1992. Thereafter, her service was regularized with effect from 22.07.2005 and in the order of regularization list, the name of the petitioner's appeared at serial No.107. The petitioner retired from her service on 31.03.2014 on attaining the age of superannuation and her pension papers were forwarded to the Government of Assam vide letter dated 17.07.2014 and thereafter, to the Accountant General, Assam. However, vide the impugned order dated 16.10.2014, issued by the Office of Accountant General the claim of the petitioner has been rejected.