NARSINGH PRASAD ROY Vs. UOI AND ORS.

JUDGEMENT

(1.) INSTANT petition has been filed against the impugned letter dated 25.02.1994 whereby the application of the petitioner filed under SSS Pension Scheme, 1980 has been rejected. The case of the petitioner is that he had participated in Quit India Movement, 1942 on the call of Gandhiji, Rajendra Babu, Janaki Babu and other senior leaders. For this purpose, the petitioner had quit his school and participated in the said movement in 1942.

(2.) FURTHER the case of the petitioner is that he and his colleagues Hira Singh and Others had captured Railway Station, Post Office and Police Station and disconnected the communication of the British Government from Jusidih.

(3.) ON being the said case registered, the petitioner had absconded due to apprehension of his arrest along with other co -accused as he was generating the movement. Therefore, the Court had issued NBWs on 20.09.1942, however, the petitioner had never been arrested.