RAMANAND SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition was filed by late Sh. Ramanand Singh claiming freedom fighter's pension. Sh. Ramanand Singh has expired during the pendency of this case and his legal heirs being his widow and his sons have been substituted in his place.

(2.) As per the Swatantrata Sainik Samman Pension Scheme, a person has to file his application supported by the necessary documents to the Central Government. The Central Government then sends this application to the State Government for verification and recommendation. After the State Government's report on the verification of the documents and giving its recommendation, Central Government thereafter decides as to whether or not pension has to be paid.

(3.) In the present case, the Central Government by its order dated 25/27.1.2010 has given the following reasons for rejecting the claim of late Sh. Ramanand Singh:-