Smt Sheshubai Yaligar W/O Narayan ... vs The State Of Karnataka on 24 March, 2008

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Karnataka High Court

Smt Sheshubai Yaligar W/O Narayan ... vs The State Of Karnataka on 24 March, 2008

Bench: Anand Byrareddy

IN TH3 HIGH COURT OF RhRNhEAKI.A! IAHGALORB
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alrlﬂ III-Pl' HUN HIl\I\l\JHld|uﬂ FIIVFHI HUlU'I:?'?__ZIlJlF.Vv --_' 

wnrr PETITION No.12o.w2oo7 (G1!-'- _i§'.--'!.lV' :f  T' '

EITUIIN:

EMT SH'E5'HUEHI 'MLIGAR
ITO NJIRAYJIN YALIGAR
REED ABOUT 79 YEARS
GEE: EIL

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'I111 f.'l,.'h"|l.lf:'l. L
mu ulavsiurtup

BILGADM DISTRICT

1 I la :75'! J:

(av $831'. 1;.  

1  1s"r:a-3'3' or 
pa? '1'_I'£3 gzcnmmg 
nnpxmmwr .03 'n;éA:=~;"
-;1=r;»a:I.r".r-1-r:.:n.:_.- 23:351..-11:4:

. -- JIU [aTII3.Tt3R.ITED  -B01 WING

am-as:-.:. age:

 

." *J;f' ... RISPONBINTS
3'?"-.3l*!T§".'f\¥1«*i"a0UPER PIJEBAII, HUG?!

 ?9IS WRIT PETITION IS FILED UNDER ISTICLIS

" 2T2*-'E. A!-JD 2-3? 1.3!' E ¢.1.EI!Lf§'1'L'1'1.i'!'I9_h! Q!' EILDIQ; !!.l.YI!~!I'5 '

  W'--f_J_.5QUA5H '3'!-II IMPUGNID ORIIIR HM'!!! 1.4.2000 PASSED
]B"'." R.'..*.5""'*"""'--'-1"' $9.1 I!'-.' £0.$9!BPP.PJ511.+'PF9.'99;

I' €§If$IU I

" fnmmnoan vznx amunsunn-r mo ALSO Q1133!-I -rm:

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ntuuunannnlux unuau Ln raau-uv l.Dl!Ul'.|l-I I-'I HHUFUIIUDHJ

190.1 1!! H0.C.P:P:ﬂUE/113/Pl"3-2005 VIBE ANNEIIURI-G
ilﬁﬁ ﬁ'I'.iiiIT'.I'T.' % iﬁiﬁﬁiiﬁﬁ Tﬁ ?i'\'Y' fﬁiﬁ ﬁﬁiﬁ
PENSION TO THE PETITIONS}! INCLUDING THE, JIRREHIIS
S'I'O1'PB1.'.1 111233 'PO '1'!-fl IMPUGNID ORJJIR.

5



THIS WRIT PETITION COHING ON FOR HEARING

"I-1.1.5 ﬁFt"l',. '.l"ti'§' ﬁﬁiii'-6'5' WE 'F'!-ii FGi'.:iaGI.I.iiGi 

ORDIR

Hoard tho counsel for 1:_l_m. »pot1--t1d':$41f.'ii1>a§'..i:i*aﬁ""

counsel for than xaspondantaf,

2. It is the petiti<;f§6i.§':f:"aIVV_vcIV"ai*   :aho is a
F1:-oedom Fiqhtgr.   :*z@§-'t:i.<_::l.:.vat'?.Ao:V-Alvv in the
quit India )§¢vomﬁAt..v:3-A'?  i _'."-.V'9II2. she was
arrested by  1°£a1im 7ais.§ 't€egx.t.:V.T'in cantul Jail.

at 1.1219  =g§--_ mg g Lg; maths,

Fonsi-an 'ﬁuieaw, i5i§'i§;.7 the petitioner had. an "G in

 "'a1..¢ng with nil nacussuy documents,

 :'Ieaki.:Af«-g.% 'yéngian. was second rupondant sitar

 'Ijﬁxdih-E".".ja:ji::'ﬁzquiry in this regard submitted a

r-;§qr*t  "ﬁre:-o the first roapondont and had

V.   x::mf_:oniﬁi§ndod tor grant: of Freedom Fighter':

'' "'._ paur:'Asian. Arte: xocaipt at the enquiry 1-apart.

.--?§1:ha rirat raapondant grant-Id Freedom rightu-'5

Pnnsian to tho petitioner on 20.5.1992, with



iii

per month. The same was extended Iron tyne to

enquiry in so for as ijae iireegioie' *-.1'*:'Lq'ii:'_'iV§e_e_;'e*.'s 9

pension and the .rec1p:!.m_a1:a «thereon 9' reoaﬁeoty

to Financial Veer 199991.:-jazz an'o.  9&9'1§a2k4§ao; with
retrospective   "ﬁe said
direction, the eecond  said to have
issued no§.i'oe :V1'to  9.:$et§I§t%i§;neef:j'oirectinq her to
produce    support: or her
entietlemejsée   "pension. The petitioner
hm: :'1..§9;;eaoed*1':-V.,§:;fgd.'v'4'Vgiefooooed she documents. The

9  Qgoieevex, without consideration

V aeﬁioulars, hat: §i..i'ﬁuu's"6iia'| a revert 'oeufare the

 ._ ':Z"i;i.,:?s'i;::"";:es::§:xio'ent recommending fox: cancellation of

the .p'e:ioion granted in favour of the petitioner.

 9 frhe. ﬂoat respondent had thereafter issued a show

x"V'--..V"«s=afI..'é:ee notice to the petitioner on 20.1.1999 to appear: on 28.8.1999 along with the relevant records 1.: any. in support. ox her case. It 1 admitted that the petitioner on account of her old age and 111.-health had failed to appear Q?» {H-

barore the authority on 23.8.1999. It "is in this herkgrnunei the rirrh reg9-n§nn§-9 hr- preceeded tr cancel the gensian granteé in ﬁgvrur ﬂ.

fr :3! Q 111 it matter. the petitioner ir hnﬁrrei this" ﬁngrh necking an appropriate uirecﬁinn or a grin tn theg raapandante to raauna £hn9yayman#9ﬁ§ hnneion on the bani: or the §agumnn£r9rhirh_ara eaﬁght to be produced along with the writ_n§ti:i¢n.

3. entered appearance h'""""5ii9ﬁxiéhntnnanriin£m~$bjactians to contend Itharaeinra tn; paririnnar has railed to appear on tr--r najri e;=._._.g9 _-:!.é.t.;.:"':_r:n.t! prnguge the :_=_ln:_:t.1_nI.:an1;r in 'K_énnuiry; ir is on the basis of the finding that there' nu material available in support of the 9"n petitioner's care that tha'panaion has haan with- 99r=heid and thererore, the impugned order rnnnot be Héfaultod. The Khrnateka state Freedom Fighter':

Pension Rules. 1969, and Ru1o~T in particular. invast the authority' with power to investigate hither to grant or otherwise. at the pension and

5.

. ft:'nc _V'1rga§'*~.vi9§5 without the esteilinifzian irriguiir. Tm': iﬁmittiﬁ iynsitinaa 1:. petitioner hlti feiieci to g;o6ucn""t3iiv » "a;ciginni~~ , document: would clinnh to the ' seek diaminal. or the g%1:_iti6n.,v_""*

4. 2.3: ww Q£'~..,r¢jV'.ﬂi:.ne petiﬁianer has new produced Innte.u:§'iai_uVs'i','v'_a:'V:¢':f'V en.i_l::V:iéAi';V._n!n1__:'1';iato nor can that thorn ;naudeA'ji§nni.nih_§g- I part in having availed ._tf;'§'gej"v.:>5.'.'i;u:-at instance. The Inuit not having agpaarod V A 28.B,1!_I!_I!:I, am: not disan*.:i£:.;.n., :V.9;':e4V'Ag§.~!::;*'.;n'!'.innei- tn the geneien which nitéie réaeivinﬁ after the xvii' ._ Vnhtséumenta in support of 'her: case. The éuhenqunnt default cannot: but held against the .. V9_ot:..ivt§.-anaur and hence suite 3 Iurthor '' ceinaiueration by the roepondente Ion resumption or the payment qr pension.

5. In the light: at the petitioner having produced documents along with rejoinder in 6 II Lu_!.:_l.;1;i.an to Annoazuzga-A to D produced along with are new praducou' in supportlof ,h§:: ue:a§g'.'--«. 4' ' '

6. Accordingly, _wx:itV. is' allow-ad.' Thu _ jinx; 'dirictod to ruconaidor the can; to: grant.

at pansiqm-- gndo1§__AVV' Rules and in acccrdanc3§":»_"----wf';i;¢::25;__ a period of tour mnthu; thn dnt:-5 at ucoipt at thia order.

Sd,/-5 _ judge mf-

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