KUMARI GIRIJA Vs. THE UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who is a dependent unmarried daughter of a freedom fighter, is aggrieved by the delay in disbursal of the sanctioned freedom fighters dependent pension under the Central Swantantrata Sainik Samman (SSS) Pension Scheme, 1980.

(2.) The prayers in this writ petition (civil) are as follows:-

(3.) Heard Sri.J.Omprakash, learned counsel appearing for the petitioner, Sri.T.V.Vinu, learned Central Government Counsel (CGC) appearing for respondents 1 to 4 and Sri.K.K.Chandran Pillai, learned Senior Counsel instructed by Smt.S.Ambily, learned counsel appearing for respondent No.5 (State Bank of India).