BHOLA JHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition seeks a direction for payment to the petitioner of pension under the Swatantrata Sainik Samman Pension Scheme (SSS Pension), and as per which scheme a person who was an absconder for over six months is granted this pension.

(2.) The petitioner has pleaded that he was an absconder and ultimately the criminal case against him and 38 other persons (i.e a total of 39 persons) was withdrawn by the order of Mr. S.S. Prasad, Ist Class Magistrate, Madhubani, Bihar on 31.5.1946. The petitioner pleads that one Mr. Sukhai Thakur and whose name is found at serial No.29 of the very same GR No.834/1942 has by virtue of the order of a Division Bench of this Court in L.P.A. No.372/2012 been granted pension from the date of filing of the writ petition in the year 2012.

(3.) In my opinion, since the present petitioner is shown at serial No.13 in the very same GP No.834/1942, the present case is fully covered by the judgment in L.P.A. No.372/2012 titled as Sh. Sukhai Thakur Vs. Union of India and Ors. decided on 2.11.2012.