SARUBAI Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard learned counsel for appearing parties fnally, by consent.

(2.) This is a petition under Article 226 of the Constitution of India for setting aside order dated 23-06-2000 passed by respondent no.1 whereunder claim for freedom fighters pension stands denied and for direction to respondents to award all the benefits to petitioner, applicable to the underground freedom fighters under the scheme 'Swatantrya Sainik Sanman Pension' (hereinafter referred to as the 'Scheme') from 14-08-1995, declaring entitlement to the same being widow of underground freedom fighter.

(3.) Facts giving rise to petition, in nutshell are as under :