RAJANABI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER a lady, who is aged 72 years, was drawing family pension as per Rule 3 of the Karnataka State Freedom Fighters Welfare Rules, 1969, for about a year till 25-10-2000. This is a pension payable to a dependant family member of a freedom fighter, who was drawing such freedom fighters pension under the Karnataka State Freedom Fighters Welfare Rules, 1969.

(2.) UNDER the impugned order dated 25-10-2000, copy at Annexure-H, such family pension in favour of the petitioner has been discontinued with immediate effect and the petitioner being aggrieved by this, has approached this Court, invoking writ jurisdiction.

(3.) PETITIONERS husband late Mugatasab was a person who had been granted freedom fighters pension under the Rules from the year 1980 as per an order dated 27-8-1992. Petitioners husband had produced relevant documents in support of his claim for drawing freedom fighter pension at the time, when he had made his application on 13-12-1980.