STATE OF CHHATTISGARH Vs. ARUN KUMAR SHARMA

JUDGEMENT

(1.) This batch of writ appeals are preferred against the order dtd. 26/5/2020, passed in WPC No.152 of 2020 and the order dtd. 4/12/2020 passed in Review Petition No.146 of 2020 and other connected cases.

(2.) In WPC Nos. 1580 of 2021, 2041 of 2021 and 4805 of 2021, challenge is mounted to the Notifications dtd. 23/1/2020 and 29/7/2020, whereas, in WPC Nos. 83 of 2021 and 2474 of 2021, challenge is made only to the Notification dtd. 29/7/2020.

(3.) The State Government had framed rules styled as "Loknayak Jaiprakash Narayan (MISA/D.I.R. Rajnaitik Ya Samajik Karno Se Nirudha Vyakti) Samman Nidhi Niyam, 2008" (for short, 'Niyam, 2008') under which monetary allowance is granted to the persons who had undergone detention during the emergency period of 1975 -1977.