KAMALAMMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who is a divorced daughter of a freedom fighter, is aggrieved by the impugned decision at Ext.P-4 order dated 30.11.2016 issued by the 1st respondent - Union Government, whereby her claim for pension under the Central Swatantrata Sainik Samman Pension Scheme, 1980 (SSS Pension Scheme, 1980) has been rejected by that respondent. The prayers in this Writ Petition (Civil) filed on 14.12.2017 are as follows:

(2.) Heard Sri.J.Omprakash, learned counsel for the petitioner, Sri.Jaishankar V.Nair, learned Central Government Counsel (CGC) appearing for Union Government of India and Sri.Jestin Mathew, learned Government Pleader appearing for R-2 State.

(3.) The petitioner's father was an active participant of Punnapra-Vayalar movement on account of which he had suffered imprisonment for more than 6 months in a case instituted in connection with his participation in the movement. After the death of the petitioner's father, the 1st respondent-Union Government had granted pension and arrears thereon to the petitioner's mother, being the widow of the freedom fighter as per Ext.P-1 proceedings dated 19.7.2004. Petitioner's mother, Smt.Bhavani died on 3.5.2012. It appears that the petitioner's mother was also the beneficiary of freedom fighter's pension under the Kerala Freedom Fighter's Pension Scheme.