ASHWANI KUMAR MISHRA Vs. UOI

JUDGEMENT

(1.) The Petitioner claims Pension under the Swatantrata Sainik Samman Pension Scheme on the grounds that he had undergone imprisonment for a cumulative period of at least six months, in the following manner : 15.8.1942- 18.9.1942 (35 days), 2.10.1942-3.1.1943 (94 days) and 20.2.1943-10.5.1943 (80 days).

(2.) In Gurdial Singh vs. Union of India, (2001) 8 SCC 8, in the context of veracity of evidence, it has been observed as follows:-

(3.) The Supreme Court had followed and reiterated the approach earlier recommended by it in Mukund Lal Bhandari vs. Union of India, 1993 Supp (3) SCC 2 in the following words :