SHESHUBAI YALIGAR Vs. ABDUL REHAMAN

JUDGEMENT

(1.) THIS contempt is by a person who had claimed freedom fighter's pension under the State Government Scheme and who had been so granted the pension, on the claim of the complainant being satisfied, by the Government and having been given such pension as per the order dated 20.05.1992. The pension, though was granted on 20.05.1992, was with effect from 22.11.1980 at the rates that prevailed at the relevant point of time.

(2.) IT appears that the State Government reviewed the entire scenario of granting freedom fighters pension and having found that there were some discrepancies in the claims made by the persons claiming as freedom fighters, the Government wanted to review the situation and had issued notices to all persons drawing freedom fighter's pension to again appear before the authority and to produce proof afresh of their claims or version.

(3.) IT is complaining of the non-compliance of the direction issued as per this order, the present contempt petition.