Rajive Bhalla, J. - (1.) The petitioner, prays for the issuance of a writ in the nature of Certiorari for quashing of the order dated 14.7.2000 passed by the Under Secretary, Government of India (Annexure P -7), by which the petitioner's claim for grant of Swatantrata Sainik Samman Pension (hereinafter referred to 'SSS Pension') has been rejected and order dated 30.11.2006, passed by the Joint Secretary, Freedom Fighters, Punjab (Annexure P -11), by which the pension, which has been received by the petitioner has been stopped.
(2.) It is further prayed that a writ in the nature of Mandamus, directing the respondents to grant the SSS Pension to the petitioner, be issued.
(3.) The petitioner, who is aged 76 years was married to one Sh.Vidya Sagar in the year 1943. The petitioner alleges that her husband was a freedom fighter and actively participated in the 'Parja Mandal Freedom Movement', in the Princely State of Faridkot. Her husband was incarcerated in jail, for his activities. After independence, Sh.Vidya Sagar, applied for grant of a freedom fighter pension, but as he passed away on 22.12.1988, his claim could not be settled.;