Supreme Court trashes plea against UP Government's Samajwadi Pension Scheme for poor

20 Feb 2017

Categories: Latest News

February,20,2017:

Petitioner objected to the 25 per cent reservation Scheme provides for minorities on the plea that is not permissible under the Constitution.

Today, the Apex Court refused to entertain a plea challenging the Akhilesh Yadav government's 'Samajwadi' pension scheme for poor.

A bench comprising CJI J S Khehar, Justice D Y Chandrachud and Justice S K Kaul said the scheme is meant for poor people & "it's a beautiful one".

The Apex Court was hearing the appeal filed by 'Hindu Front for Justice' against the Allahabad HC order which didn't find merit in the plea against the scheme.

It was alleged that it provides 25% reservation for minorities which isn't permissible under the Indian Constitution.

Samajwadi Pension Scheme

In the initiative the Scheme covers poor families of the state & gives them all-around protection. With this scheme, the Samajwadi Party Govt. is helping families which do not have source of income.

Under this initiative, every poor family is given ₹500 per month as cover money.

So far, more than 45,00,000 families have been benefited under the Samajwadi Pension Scheme.
It meets standards of education and health capacities.
The Samajwadi Pension Scheme is increased by ₹50 per year to meet the requirements.
The upper limit of the scheme has been fixed at ₹750.
₹3,327 crore have been sanctioned for the Samajwadi Pension Scheme in the budget.
The beneficiaries are given the amt. quarterly and till now, ₹5049.084 lakhs have been given to 33,66,056 people.

Tags : Samajeadi Pension Scheme Supreme Court

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