RAMJHARI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who is the widow of a political sufferer and who is entitled for Swatantrata Sainik Samman Pension (in short the S.S.S. Pension) , has challenged the order dtd. 5/1/2006, issued under the signature of the Under Secretary, Ministry of Home Affairs, Govt. of India, whereby the arrears of the Freedom Fighter Pension with effect from 1/8/1980 to 1/8/1996 as well as the Family Freedom Fighter Pension with effect from 24/8/1996 has been declined.

(2.) Without going into the evidence brought on behalf of the petitioner and the reasons for the rejection of her claim, this Court re-counts certain facts broadly.

(3.) The husband of the petitioner was granted S.S.S. Pension and was being paid Rs.200.00 per month. The time when such S.S.S. Pension was given to him, it was the requirement that the pensioner must not have more than 5,000/- rupees as his annual income. Later, it was discerned that the husband of the petitioner (pensioner) had more income than Rs.5,000.00 annually. Hence, the aforesaid pension was stopped and an order was passed for the recovery of the amount which was given to the pensioner.