SONALI HATUA GIRI Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge presently under consideration is to the vires of Clause 5.2.5 of the Guidelines for Disbursement of Central Samman Pensions to be followed by Authorized Public Sector Banks issued by the Ministry of Home Affairs, FFR division. The said Scheme is for disbursement of pension to freedom fighters under the Central Samman Pension Scheme.

(2.) The guidelines-in-question provide the modalities of such disbursement.

(3.) The petitioner is the daughter of a deceased freedom fighter, who had been getting pension under the said Scheme for the Swantrata Sainik Samman Pension till his demise on December 4, 2012. The petitioner was married but subsequently got a decree of divorce on March 19, 1999 and has since been residing at her paternal house along with her son and was dependent on her father since she had foregone her right of alimony from her husband.