KISHAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This matter relates to the grant of pension under the Special Pension Scheme for the ex-army personnel who revolted against the British Authorities. A copy of the said Scheme is filed as Annexure-A to the writ petition.

(2.) The petitioner was stated to be enrolled under the British Army on 12th May, 1942 and it is stated that he along with other Indian personnel revolted against the British Army at Egypt and the petitioner was stated to be imprisoned along with others as a consequence thereto.

(3.) Reading of the petition also indicates that the petitioner had contended that he was court marshalled both in Egypt and Italy.