RATNABAI V.ASHRIT Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is before this Court seeking for certiorari to quash letter No.124/2147/73-FF (HC), dated 13.02.2018 issued by respondent No.1. By virtue of which the widow pension granted to the petitioner was cancelled.

(2.) Sri Gopalakrishna Kolli, learned counsel appearing for the petitioner would submit that the petitioner's husband late Venkobacharya S/o Adivacharya Ashrit was a freedom fighter and actively participated in the Civil Disobedience Movement in erstwhile Nizam State of Hyderabad and he was sentenced to one year rigorous imprisonment under Sections 27, 33, 37, 55 by Hyderabad State by Nazim Saheb Adalat, District Koppal on 11.01.1936 fasli i.e. 11.10.1947 and he was lodged in Chanchalaguda Ballari District Prison (Hyderabad State) and later on shifted to Aurangabad Central Prison (Maharashtra) from 11.10.1947 to 05.09.1948.

(3.) After introduction of the Freedom Fighters Pension Scheme, the petitioner's husband had applied for grant of pension, which was considered by the 1 s t respondent and sanctioned on 16.06.1973 with effect from 15.08.1972 at the rate of Rs.200/- per month.