Calcutta High Court (Appellete Side)
Shri Gokul Chandra Panja vs The Union Of India & Ors on 25 July, 2013
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 1 25.07.2013
W.P. 10713 (W) of 2000 gd Shri Gokul Chandra Panja Vs. The Union of India & Ors.
Mr. Ram Dulal Manna Mr. Milan Kumar Maity ..for the Petitioner Ms. Anwari Quraishi ..for Union of India It is submitted both on behalf of the petitioner and on behalf of the Union of India that by virtue of orders subsisting on the petition, the petitioner's freedom fighter pension has been restored.
In such view of the matter, W.P. 10713 (W) of 2000 is disposed of by directing the Union of India to continue paying the pension to the petitioner as long as the petitioner leaves.
However, if the Union of India has good reasons to suspect that the petitioner may not have been entitled to the pension at all, the Union of India may stop the pension by a reasoned order after affording the petitioner an opportunity of hearing and after indicating the material on the basis of which the pension is proposed to be stopped. 2 The order of suspension of the pension challenged in the petition is set aside.
There will be no order as to costs. Urgent certified photocopies of this order, if applied for, be given to the parties upon compliance of the requisite formalities.
(Sanjib Banerjee, J.) 3