Calcutta High Court (Appellete Side)
Kumari Rekha Rani Chakraborty vs Union Of India & Ors on 8 July, 2021
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
08.07.2021
Ct. No.13
Sl. No.73
pk/akd
W.P.A. 5959 of 2021 [via video conference]
[Kumari Rekha Rani Chakraborty -Vs- Union of India & Ors.]
Mr. Ramdulal Manna
Mr. Sayan Mukherjee
... ... for the petitioner
Despite two separate notices, the respondents are not
represented. Affidavit-of-service filed in court today be kept with the record.
Learned counsel appearing for the petitioner submits that his client's father was a freedom fighter. After her father's death, the petitioner's mother was allowed widow pension. After the death of the mother, the petitioner was regularly receiving pension till January, 2015. However, in view of a miscommunication, the said pension to the petitioner came to be stopped and again came to be revived by order dated 7th April, 2016 passed by the Section Officer of the Ministry of Home Affairs, Freedom Fighters' Division, New Delhi City Centre-II.
It is submitted by the learned counsel for the petitioner that despite the specific communication dated 7th April, 2016, her bank has not released any pension to her and it is also submitted that the bank may not have infact received pension in its account from the central government.
In that view of the matter, the respondent nos. 2 to 5 herein are hereby directed to ensure that the petitioner receives pension in terms of the order No. 113/06/2015-FF (EZ) dated 7th April, 2016 immediately upon receipt of a copy of this order but 2 not later than a period of one month thereof. The petitioner shall also be paid arrears of any pension within the same period.
Other claims of the petitioner as regards the date on which her pension ought to have been revived from and the interest on the delayed payment of pension are left open to be agitated by the petitioner.
With the aforesaid observations, the writ petition is disposed of.
There will be no order as to costs.
All parties are to act on a server copy of this order duly downloaded from the official website of this court.
(Rajasekhar Mantha, J.)