GULABBAI GOPALDAS GUJRATI Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE, heard forthwith.

(2.) THE petitioner is the widow of Gopaldas Kanhyalal Gujrati. The late gopaldas Kanhyalal Gujrati had participated in the Indian Independence movement and was sentenced for six months by Dharangaon Magistrate on 28-8-1942. He was released on 12-1-1943 unconditionally, as per the Government resolution bearing Hd No. 6528/4 (21156) dated 9-1-1943. The husband of the petitioner is receiving Freedom Fighters Pension from the Government of maharashtra.

(3.) IT is the petitioner's case that the Government of India also grants a pension. Accordingly, the petitioner's late husband had applied for Freedom fighters Pension from the Central Government. The same was rejected on 4-12-1974 on the ground that the actual imprisonment of the husband of the petitioner was less than six months. A fresh application was submitted on 31-12-1982 supported by required documents. In the meantime, the husband of the petitioner expired. After that, the petitioner pursuing the matter and has submitted all required documents on 27-7-2007. In spite of receiving of the application, the central Government has neither granted pension nor communicated anything to the petitioner. Under these circumstances, the present petition has been filed.