Date of Order: 08.09.2025 Smti. Nirani Rabha Vs. State of Meghalaya & Ors.
Coram:
Hon'ble Mr. Justice H.S.Thangkhiew, Chief Justice (Acting) Appearance:
For the Petitioner/Applicant(s) : Mr. S.A.Sheikh, Adv. For the Respondent(s) : Ms. R.Colney, GA Mr. A.M.Pala, GA for R 1-3.
Dr. N.Mozika, DSGI with
Ms. M.Myrchiang, Adv. for R 6-8.
Today also, Dr. N.Mozika, learned DSGI assisted by Ms. M.Myrchiang, learned counsel, who is appearing for the Union of India, the Principal, Controller of Defence Accounts (Pension), and the Records Officer of the Army Medical CORPS Record Office, who have been newly impleaded as respondents No. 6, 7 & 8, prays for further one week's time to obtain instructions.
It is noted that in this matter, the entitlement of the writ petitioner to the family pension is not in question, but it appears that the same has been hampered due to procedural deficiencies.
Ms. R.Colney, learned GA appearing for the respondents No. 1-3, submits that all the required formalities have been complied with.
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However, as complete instructions is yet to be received by the learned DSGI, list this matter on 24-09-2025 as a fixed matter, and an endeavour shall be made to dispose it on that day itself.
Chief Justice (Acting)
Meghalaya
08.09.2025
"Samantha PS"