LALITA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) AS per assertion of the petitioner the husband of the petitioner had applied for Swatantra Senani Samman Pension in the year 1972 and some sketchy papers in support of the claim has been filed in the present writ application, which came to be filed in the year 2004. In an affidavit filed on behalf of the respondent -State they categorically assert that there is no evidence or proof of any application of the petitioner 'shusband having been filed or available which can be processed or recommended to the Union of India. Even otherwise it is too belated and stale a claim based on which a direction can be issued now in the year 2008 to reopen a dead issue of grant of Swatantra Senani Samman Pension. There is no merit in the writ application, it is dismissed accordingly.