BALESARU DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The case of the petitioner is that the petitioner's husband, Late Shri Lobhi Ram, was in receipt of Swatantrata Sainik Samman Pension Scheme, 1980, formerly known as Freedom Fighter's Pension Scheme, 1972. However, when her husband died on 9/6/1994, the petitioner started receiving the pension, which was lastly in the sum of Rs.27,820.00. After 28/11/2018, however, respondent No. 4-Bank stopped making the payment of the said amount in her account.

(2.) The learned counsel for the petitioner submits that the respondents be directed to restore the payment of pension to the petitioner together with arrears. She is more than ninety years of age and is too old and infirm to approach the respondents for this purpose time and again.

(3.) Shri Arvind Sharma, learned counsel for respondent No. 4-Bank submits that as per the requirement of the Rules, the petitioner was required to produce Life Certificate every year and because the petitioner failed to produce the Life Certificate for more than a year, respondent No. 4-Bank stopped the payment of the pension in her account and eventually returned the Pension Payment Order back to the Ministry of Home Affairs, Government of India.