RANJIT KAUR Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) The petitioners in these two cases have a common grievance. They complain that the respondents have arbitrarily declined their requests for the allotment of built up houses under the "Chandigarh Allotment of Built-up Houses/flats on Leasehold-Hire Purchase Basis to the Freedom Fighters Scheme, 1988." Reference has been made to the facts as averred in Civil Writ Petition No. 10782 of 2000. These may be briefly noticed.

(2.) The petitioner is the widow of Sh. Mehtab Singh. He had undergone imprisonment for a period of 2-1/2 years during the freedom struggle. He was awarded 'Tamar Patra' and pension. The petitioner is getting monthly pension after the demise of her husband.

(3.) In September 1998, the Deputy Commissioner, Chandigarh, issued an advertisement inviting the freedom fighters to apply for the allotment of built-up houses/flats. The petitioner submitted an application. She was interviewed by a Sub-Committee. However, her claim was allegedly rejected on the ground that she was living with her son, who owned a house. The petitioner represented. Even her representation was rejected vide order dated November 13, 1998. She persisted and made another representation. Vide order dated April 20, 2000 the petitioner was informed that her claim could not be accepted. Hence this petition.