UNION OF INDIA Vs. BABU RAO

JUDGEMENT

(1.) This writ appeal has been filed against the impugned judgment of learned Single Judge dated 5.5.2000. We have heard learned counsel for the parties and perused the record.

(2.) Petitioner No. 1 in the writ petition, Babu Rao alleged in paragraph 8 of the writ petition that he had filed an application dated 4.1.1982 vide Annexure P-7 to the writ petition claiming freedom fighters pension. However, by order dated 15.11.1988, the petitioner was informed by the Central Government that the Government of India regretted its inability to consider his case in view of the fact that it had not been recommended by the Special Screening Committee set up to scrutinize such cases vide Annexure P-2.

(3.) Thereafter it appears that petitioner filed an affidavit dated 9.12.1993 giving details about his alleged participation in the freedom struggle vide Annexure P-3 and he submitted a formal application dated 9.12.1993 vide Annexure P-5.