MOST.BADHAN DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the respondent -Union of India as well as the State of Bihar.

(2.) LEARNED counsel appearing for the petitioner submits that the petitioner is the legally weded second wife of the -original claimant for Freedom Fighter Pension namely, Shankar Prasad, and accordingly, the petitioner made an application for the same as per her application dated 10.8.1997, as contained in Annexure -9 to the writ application, but no action has been taken as yet on her said application. Learned counsel for the Union of India has filed a counter affidavit and has submitted that the petitioner did not fulfil all the requirements for considering her application for sanction of the Freedom Fighter Pension, as mentioned in the notification dated 15th September, 1993 as contained in Annexure -A to the petitioner 'sreply to the counter affidavit.

(3.) LEARNED counsel appearing for the petitioner in view of the above, submits that he may be permitted to file the necessary requirements, if any, including the affidavit as per the aforesaid notification before the Ministry of Home, Government of India, respondent no. 3.