KUMUDINI NARHAR JOSHI Vs. COLLECTOR SATARA DISTRICT

JUDGEMENT

(1.) RULE . Respondents waive service. By consent, rule is made returnable forthwith.

(2.) THE Petitioner is the wife of late Narhar Trimbak Joshi. The said Narhar Joshi was active in freedom struggle and took part in Quit India Movement and was jailed twice. As per the policy and scheme for pension to freedom fighters framed by the State and the Central Government, late Narhar Joshi was sanctioned freedom fighter's pension by the State Government as well as the Central Government. It seems that although the petitioner was living separately from her husband since 1957 by virtue of a decree for judicial separation, divorce never took place between them. In 1993 Narhar Joshi nominated the petitioner to receive family pension payable after his life time by filing nomination form in accordance with the procedure prescribed by various Government resolutions. Narhar Joshi died on 15th December, 1994.

(3.) IT appears that the petitioner has already submitted the necessary affidavit to the disbursing authority, namely, the Collector, Satara. It is the grievance of the petitioner that her repeated letters and visits and her Advocate's letters have not resulted in any positive response. The inaction of the Collector, according to the petitioner, is callous and unjustifiable. According to the petitioner, she is entitled to the payment of pension as per the guidelines and circulars.