KOLLL SAL PRATHEEKA Vs. UNIT TRUST OF INDIA

JUDGEMENT

(1.) This batch of writ petitions may be disposed of by a common order since common questions of law and fact arise for consideration.

(2.) The petitioners seek a Writ of Mandamus declaring the action of the respondents in terminating the Rajlakshmi Unit Scheme - 1992 as illegal, arbitrary and violative of principles of natural justice. The petitioners pray for a consequential direction directing the respondents to continue the scheme.

(3.) The Unit Trust of India (UTI) launched a scheme known as Raj Lakshmi Unit Scheme - 1992 (RUS-1992) (for short 'the Scheme') as an exclusive scheme for the benefit of women. The scheme itself is proclaimed to be a tribute by the UTI to women. The Scheme is meant for all those who care for her future, when she would enter the most critical phase of her life, around the age of 21 and encounters challenges of marriage, entry and adjustment in a new household, motherhood and economic independence. This Scheme is intended to meet the critical financial needs of the women during the critical phase of her life. Indeed, a very laudable object.