V C VASUMATHY Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner is the widow of late Shri P.K.Parameswaran and is an applicant for sanction of pension under the Swantrata Sainik Samman Scheme (SSS Scheme).

(2.) THIS is a case where, by Exhibit P9, the State Government informed the Central Government that the Convict Register shows the case number as C.C.No.2/1950 and it is not known whether the case is connected with the Punnapra-Vayalar struggle or not.

(3.) IT is pointed out that the petitioner's husband was a recipient of pension under the Kerala Freedom Fighter's Pension Scheme and a true copy of the order has been produced as Exhibit P2. The District Collector sanctioned pension as per proceedings dated 29.2.1972. Exhibit P14 is a copy of the report of the Tahsildar which was forwarded in connection with the application for State pension. Therein, Column No.7 shows that the application is recommended subject to the proof of imprisonment. There is a note made by the District Collector, which reads as follows: