TRIPTI NARAYAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the parlies.

(2.) BEING aggrieved by a communique dated 19.2.2002 contained in Annexure -5 the petitioner has come to this Court making a complaint that the freedom fighters pension allowed in his favour has been illegally, arbitrarily and without any notice to the petitioner has been cancelled/suspended and the orders for recovery have been made without hearing him, therefore, the order dated 19.2.2002 be quashed and the respondents -authorities be directed to restore and revive the order granting pension in favour of the petitioner.

(3.) FROM Annexure -R/1, a letter dated 18.1.2002 it appears that the Govt. of India provisionally decided that the pension sanctioned to these 27. persons, details of whom were given in Annexure -1 to the said letter, be cancelled from the date of sanction and the recovery should be effected of the payment already made to them as pension, and therefore, in paragraph 4 of the said letter observed that notice to show cause be issued to all such persons who be required to submit their show cause within 21 days and after receiving the show cause or in case the show cause is not received, the Govt. of India shall pass final orders.