ANNEXURE-I

 

S.NO

Name of State/Union Territory

Number of freedom

Fighters/their eligible dependents who have

been sanctioned

pension (as on 30.11.2010)

1.      

Andhra Pradesh

15,001

2.      

Arunachal Pradesh

0

3.      

Assam

4,441

4.      

Bihar

24,879

5.      

Jharkhand

6.      

Goa

1,501

7.      

Gujarat

3,599

8.      

Haryana

1,688

9.      

Himachal Pradesh

626

10.                         

Jammu & Kashmir

1,807

11.                         

Karnataka

10,098

12.                         

Kerala

3,342

13.                         

Madhya Pradesh

3,478

14.                         

Chhattisgarh

15.                         

Maharashtra

17,945

16.                         

Manipur

62

17.                         

Meghalaya

86

18.                         

Mizoram

04

19.                         

Nagaland

03

20.                         

Orissa

4,193

21.                         

Punjab

7,022

22.                         

Rajasthan

814

23.                         

Sikkim

0

24.                         

Tamil Nadu

4,116

25.                         

Tripura

888

26.                         

Uttar Pradesh

17995

27.                         

Uttarakhand

28.                         

West Bengal

22,500

29.                         

Andaman & Nicobar Islands

03

30.                         

Chandigarh

91

31.                         

Dadra & Nagar Haveli

83

32.                         

Daman & Diu

33

33.                         

Lakshadweep

0

34.                         

NCT of Delhi

2,046

35.                         

Pondicherry

317

 

Indian National Army (INA)

22,468

 

Total

1,71,129

 

ANNEXURE-I

 

Facilities to Freedom Fighters by Government of India

 

Apart from pension, freedom fighters are also provided the following facilities by the Government of India:

 

(i)      Free railway pass in III AC in Rajdhani, Chair Car in Shatabdi/Jan Shatabdi and I Class/AC II Tier of all other trains for freedom       fighter, along with a companion for life;

 

(ii)     Free medical facilities in all Central Government hospitals and in           hospitals run by PSUs under the control of the Bureau of Public Enterprises.  C.G.H.S. facilities have also been extended to their         eligible dependents;

 

(iii)    Telephone connection, subject to feasibility, without installation           charges, and on payment of only half rental;

 

(iv)    General Pool residential accommodation (within the overall 5%    discretionary quota) to freedom fighters in Delhi.

 

(v)     Accommodation in the Freedom Fighters’ Home set up at New      Delhi for freedom fighters who have none to look after them.

 

(vi)    Ex-Andaman Freedom Fighters/widows along with a companion   are also entitled to Free Air Travel to Visit Andaman & Nicobar      Islands once a year.

 

          All major facilities provided to freedom fighters are also extended         to their widows/widowers.

 

 

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