UNION OF INDIA Vs. AVTAR SINGH

JUDGEMENT

(1.) Leave granted.

(2.) The Union of India calls in question legality of the judgment rendered by a Division Bench of the Punjab and Haryana High Court dismissing the Letters Patent Appeal filed by it. Learned Single Judge whose order was assailed before the Division Bench had held that the respondent was entitled to freedom fighters pension under the Swatantrata Sainik Samman Pension Scheme, 1980 (in short 'scheme').

(3.) Background facts in a nutshell are as follows:-