M. INDIRA Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD both sides.

(2.) ACCORDING to the Petitioner, his father was a soldier of INA which was organized by Nethaji Subash Chandrabose. His father died on 14.05.2002. Till his death, he was in receipt of Thiyagi Pension under the 'Swatanatrata Sainik Samman Pension Scheme(SSSP)'. After her father's death, her mother M.Valliyammal was receiving the said pension. Subsequently on 9.4.2013 her mother Valliyammal had also died. Her two brothers and one sister also got married and they are residing separately with their families. She is also AN unemployed person. Also she is not having any other source of income. At present she is living with the help of her relatives.

(3.) IT appears that the Petitioner made a representation on 26.6.2014 to the Respondents seeking her mother's pension to her under the scheme 'Swatanatrata Sainik Samman Pension Scheme(SSSP)'. She also enclosed the Application Form, Death Certificates of her parents, Legal Heir Certificate, Martyr Legal Heir Certificate, her mother's Pensioner Pass -book. However the First Respondent had not taken any action in the matter.