Telangana High Court
J.Lalitha Kumari,Guntur Dist, 2 vs Union Of India,Scy,Home,New Delhi, 2 on 12 December, 2018
THE HON'BLE SRI JUSTICE T.AMARNATH GOUD
WRIT PETITION NO.37973 OF 2013
ORDER:
The present writ petition is filed being aggrieved by the action of the action of the respondents in stopping the Freedom Fighters Family Pension to the petitioners from November, 2013.
According to the petitioners, their deceased father was freedom fighter and was granted pension by the first respondent vide P.P.O.No.4694/Pol/C, dated 04.04.1974. However, without assigning any reason, the respondents suddenly stopped the said pension from November, 2013 onwards.
This Court by order dated 03.03.2014 after going through the matter in detail, directed the respondents to pay the pension to the petitioners being the daughters of deceased freedom fighter. By virtue of the said order, the petitioners are being paid pension till date. Further even in the counter affidavit filed on behalf of first respondent, no valid reason is shown to vacate or modify the interim order dated 03.03.2014. Hence, the order dated 03.03.2014 is made absolute.
For the aforesaid reasons, the writ petition is disposed of in terms of interim direction granted by this Court dated 03.03.2014 and the respondents are directed to continue to pay the freedom fighters family pension to the petitioners as was made earlier. No costs. Consequently, pending miscellaneous applications stand closed.
____________________ T.AMARNATH GOUD, J 12th DECEMBER 2018 TSR 2