KOLLI INDIRA KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed by the petitioner with the following prayers:-

(2.) It is the case of the petitioner and so contended by Mr. Mahesh Kumar Tiwari, her counsel that in the year 1972 the respondent No.1-Government of India had, during 25th Anniversary of the Independence framed a central scheme for grant of pension to freedom fighters and their families from central revenue. The Scheme commenced from August 15, 1972 and provided for grant of pension to living freedom fighters and their families and if they are no more alive, to the families of martyrs. The benefit of the said Scheme was extended with effect from August 01, 1980 to all the freedom fighters as a token of 'SAMMAN' to them under the scheme namely "SWATANTRATA SAINIK SAMMAN PENSION SCHEME" ('Pension Scheme', for short).

(3.) The father of the petitioner was granted the benefits of the said Scheme. He died on November 01, 2019 leaving behind his widowed daughter, the petitioner herein, who is physically handicapped and mentally challenged and unemployed and also bed ridden. It is the case of the petitioner that the husband of the petitioner late Sh. Kolli Lakshmana Rao working in private sector had also died on October 26, 2000 and after her husband's demise, the petitioner was fully dependent upon her late father Sh.K.Appa Rao. It is contended by Mr. Tiwari that the petitioner being the daughter of K.Appa Rao, was given the benefit of CGHS.