UNION OF INDIA Vs. PRABAHAKAR TALANGE

JUDGEMENT

(1.) We have heard the arguments of the learned counsel for the appellant and the respondents and we have carefully perused the orders passed by the learned Single Judge impugned in this intra Court appeal.

(2.) Brief factual matrix of the case emanate from the records are that:

(3.) Again, it appears another writ petition was filed in W.P.No.12249/2007 and by an order dated 24.03.2008, it was held that the said report was already sent during the pendency of the writ petition and a direction was issued to consider the application for grant of pension sought for. However, the appellant herein has rejected the plea of the first respondent for grant of pension. Being aggrieved by the said order, the first respondent has filed another writ petition in W.P.No.80203/2010 and vide order dated 13.04.2015 this Court has categorically held that the petitioner therein is entitled for pension under Swatantrata Sainik Samman Pension Scheme with effect from filing of the petition i.e., from 13.01.2010 and a direction was issued that the said order shall be complied within period of 12 weeks from the date of receipt of copy of the order. The said order is questioned before this Court by way of filing this writ appeal.