KAMLA BAI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS appeal is directed against the judgment of the learned single Judge dated April 23, 1998 passed in Writ Petition No. 14 of 1996.

(2.) SHORTLY stated, this appeal arises in the following circumstances : Sharda Prasad Lohar claimed freedom fighter pension for having participated in the freedom movement particularly 'quit INDIA MOVEMENT'. He suffered imprisonment for 11 months under Section 332 of the Indian Penal Code. He applied for grant of freedom fighter pension from the Central Government and the State Government. It was sanctioned on 15-8-1972 by both the Governments. However, it was stopped on June 30, 1976. Before he could protest the action, he expired on 9-11-1979.

(3.) ACCORDING to learned counsel, the petitioner applied for grant of freedom fighter pension as widow of Late Shri Sharda Prasad Lohar in January, 1980. It was allowed on 7-6-1988 but it was cancelled on 27-10-1988 without assigning any reason. Petitioner filed numerous representations for restoration of pension but was driven to file Writ Petition No. 2476 of 1995 in this Court. By decision dated 21st September, 1995, direction was issued to the respondents to consider and decide the case of the petitioner within a period of four weeks. Unfortunately, the case was rejected on November 3, 1995.