MRIDULA DEVI Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) CM No. 1677/2015

(2.) Unfortunately for the appellant who is the wife of late Sh. Raman and Singh, neither she nor her late husband, who had applied for a freedom fighter pension were told that the document in question required to be submitted to the State Government for its authentication to be verified.

(3.) The late husband of the appellant remained under the belief that a Personal Knowledge Certificate issued by a Member of Parliament was good and for said reason he obtained one from Mr. Sheetal Prasad Singh and another from Sh. Yamuna Singh.