RADHA KRISHAN Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) This is a writ petition whereby, in effect, the petitioner seeks quashing of order dated 21.10.2013. The petitioner, who is 97 years old, has been running from pillar to post, at least, since 1989, to get pension under the Swatantrata Sainik Samman Pension Scheme, 1980 (in short Scheme).

(2.) The respondents, however, vide the impugned order have rejected the petitioner's application for grant of pension under the aforementioned scheme.

(3.) In my view, none of the grounds incorporated in the impugned order are tenable. The reason for the same is that in so far as the petitioner is concerned, he has furnished to the respondents, the relevant documents which are available with him. As a matter of fact, the petitioner claims that he not only suffered incarceration, between 11.08.1942 to 15.02.1943, but was also subjected to phatkas. These are physical sufferings, which the petitioner claims that he endured during the period of his incarceration. These are physical injuries suffered on account of incarceration, which could have been verified by the respondents.