GOVERNMENT OF INDIA Vs. SITAKANT S. DUBHASHI

JUDGEMENT

(1.) This appeal has been filed against judgment of High Court of Bombay at Goa at Panaji dated 20.03.2017 allowing the writ petition filed by respondent No.1. The writ petition was filed by respondent No.1 challenging the notification dated 17.02.2003 issued by Government of India as well as orders dated 16.11.2009 and 13.11.2014 issued by the Government of India rejecting the claim of respondent No.1 for pension under Swatantrata Sainik Samman Pension Scheme, 1980.

(2.) Brief facts of this case for deciding this appeal are: -

(3.) We have heard Shri Vikramjit Banerjee, ASG for appellant, Mrs. Mugdha Pande has been heard for respondent No.1 and Shri Pratap Venugopal has appeared for State of Goa.