MEEMPAT SAVITHRI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner's late father was receiving pension under the Swatantratha Sainik Samman Pension Scheme. After his death, the petitioner's mother was receiving pension. On 24.8.2005, the petitioner's mother expired. According to the petitioner, as per the Scheme, the petitioner being an unwed and unemployed daughter of a freedom fighter, she is entitled to continued payment of pension under the SSS Pension Scheme, which was hitherto being paid to her father and later her mother, who are no more. The petitioner's grievance in this writ petition is that the same is not being paid to her.

(2.) THE learned Assistant Solicitor General has today placed before me copy of a letter written by the Deputy Secretary to the Government of India to the Manager, State Bank of Travancore, which reads thus: