- (1.) This Appeal arises out of a judgment dated 20th July, 2011 passed in W. P. No. 11645 (W) of 2011 whereby and where under the Writ Petition, in which the Appellant had questioned the decision of the Central Government passed on 11.3.1997, was rejected and her request for grant of pension to her deceased husband treating him to be a freedom fighter was not acceded to.
(2.) Let it be recorded that the Writ Petition being W. P. No. 11645 (W) of 2011 was filed by the widow of Sri Sudhir Chandra Khanra, namely, Smt. Lakshmi Bala Khanra and this Appeal was also filed by her. It is stated that, however, Smt. Lakshmi Bala Khanra subsequently died where after these Appellants were allowed to be brought on record vide C.A.N. 10334 of 2013, which came to be allowed by the learned Registrar (Administration) In-charge pursuant to the order passed by a Division Bench on 11.2.2014.
(3.) In the Writ Petition being W. P. No. 11645 (W) of 2011, the Petitioner, Smt. Lakshmi Bala Khanra prayed, inter alia, for quashing of an Order dated 17.05.2011 passed by the Assistant Secretary, Government of West Bengal, Home (Poll-PSP) Department and also made a prayer for issuance of a Writ of Mandamus directing the Respondents to release freedom fighter's pension to her.;