STATE OF CHHATTISGARH Vs. DAU NIRANJAN LAL GUPTA

JUDGEMENT

(1.) The State of Chhattisgarh and another have filed this appeal against the judgment and order dated 1.05.2002 passed by the High Court of Chhattisgarh at Bilaspur allowing Writ Petition No. 450 of 1996 and directing the appellant to grant freedom fighters' pension to Dau Niranjan Lal Gupta, Respondent 1 herein. The High Court has further directed the appellants to forward a proposal for awarding "samman" to the respondent to the Central Government which in turn would take a requisite decision on the proposal within two months from the date of receipt of the proposal.

(2.) Brief facts giving rise to the filing of the present appeal are:

(3.) The Superintendent of Police, Durg sent his report dated 23.03.1989 to the Collector, Durg stating therein that there was no record available in Police Station, Durg to show that warrants of arrest had been issued against Respondent 1. The Deputy Commissioner forwarded his report to the Committee appointed for the purpose. The Committee after taking into consideration the reports submitted by the Superintendent of Police and the Deputy Commissioner held that Respondent 1 was not entitled to the grant of freedom fighters' pension. The respondent's case for grant of freedom fighters' pension (Rajya Samman Nidhi) was, accordingly, rejected. The order of rejection was duly communicated to the respondent.