KAUSHLABAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties, heard finally.

(2.) We have heard Advocate R.M. Sharma for the petitioner, Advocate Shri Bagul for Union of India and Advocate P.K. Lakhotiya, advocate for respondent No. 2/State.

(3.) By this writ petition, the petitioner [wife of deceased Ranchoddas Vaishnav (Bairagi)] is praying for quashing of communications dtd. 22/3/1999 issued by Gaurav Samiti and 31/7/1999 issued by the Collector, Jalna and further communication dtd. 16/8/2000 of the Under Secretary to the Government of India, rejecting the freedom fighter's claim of the petitioner's deceased husband. She further prays for direction to the respondents to grant freedom fighter pension to the petitioner as the widow of a freedom fighter.