LAWS(BOM)-1991-10-75

JANBEE Vs. THE UNION OF INDIA

Decided On October 04, 1991
Janbee Appellant
V/S
THE UNION OF INDIA Respondents

JUDGEMENT

(1.) A widow, centenarian, poor and helpless, has approached this compelling the Navy to disburse the family pension due to her. She states that her deceased husband Shri Shaikh Bhikanalias Babu Banemiya served the Navy as a Naval driver during 1942-43.The petitioner was in receipt of family pension of Rs. 100.00 granted by the Collector of Nasik, as evidenced by his letter dated 19th Aug. 1989. What is given to her is much less than the family pension legitimately due, Rs. 300.00 per month. Her personal representations made to the Bombay Officer did not evoke any response. With frail limbs and failing health, she is unable to travel frequently from Nasik to Bombay.her grievances were voiced through a letter dated 1-1-1990 addressed to the Honourable Chief Justice.

(2.) This Courts treated this as suo-motu writ petition No. 581 of 1990.

(3.) Returns have now been filed on behalf of the District Social Welfare Officer of the State of Maharashtra and the Western Naval Command.