BADAMO DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner is the wife of late Shri Sobha Ram. She is a resident of Village Katoh, Post Office Samella, Tehsil Sarkaghat, District Mandi, Himachal Pradesh. Present writ petition has been filed by her seeking directions against respondent No. 1 to allow Freedom Fighter Pension to her under the schemes of 1972 and 1980 framed by the Union of India; and also for a direction to respondent No. 2 to provide Financial Assistance available to freedom fighters of Himachal Pradesh in terms of the scheme framed by it.

(2.) According to petitioner, her late husband Shri Sobha Ram was a freedom fighter who had remained underground during the freedom struggle movement. With a view to support her case, she has placed on record copies of certificates issued by other 2 freedom fighters, namely Shri Munshi Ram, son of Shri Hari Singh, resident of village Alsogi, Tehsil Sarkaghat, District Mandi, Himachal Pradesh and Sunder Singh, son of Shri Govind Ram, Village Kotoh, P.O. Samella, Tehsil Sarkaghat, District Mandi, Himachal Pradesh. They have issued Annextires P -l and P -2 respectively. Petitioners husband had remained in jail. This fact is also corroborated from Annexure P -3, extract from the jail register. Per certificate Annexure -2, Sunder Singh and Sobha Ram participated in the freedom struggle movement.

(3.) Alongwith rejoinder petitioner has appended affidavit of Shri Narottam Dutt Shastri, Ex. M.L.A. and a freedom fighter of Bilaspur. This is Annexure P -14. It reads as under : - "Affidavit Stamp Value Rs. 5. Affidavit of Shri Narottam Dutt Shastri son of Shri Dihru Ram, aged 82 years, R/o New Bilaspur Town, District Bilaspur, Himachal Pradesh. I Narottam Dutt Shastri make an oath and State: -