UTTAMA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner applied for grant of distributorship in LPG in the Freedom Fighter 'scategory pursuant to Annexure -1. She has approached this court with a grievance that though she happens to be the widow of Freedom Fighter and eligible for appointment, her case was not considered. From Annexure -R -ll it appears that the case of the petitioner was considered but she was found ineligible on the ground that she is widow of Freedom Fighter and not freedom fighter.

(2.) SHRI H.S. Himkar, learned counsel for the petitioner with reference to Annexure -4 submitted that the petitioner is getting Freedom Fighter 'spension after the death of her husband and enjoying other benefits as Freedom Fighter and therefore, she was eligible for appointment as Distributor. The submission is totally misconceived. The petitioner has been allowed the benefit of Freedom Fighter 'spension under the Freedom Fighter 'sSamman Pension Scheme, 1980 which provides for payment of family pension upon the death of the freedom fighter pensioner. That does nor make her a Freedom Fighter herself nor makes her eligible for appointment as Distributor. From the advertisement it is clear that the applications were invited from the 'Freedom Fighters '. The legal heirs of freedom fighters cannot be called Freedom Fighters and considered for appointment as Distributor under the particular scheme.

(3.) THE writ petition stands dismissed.