SIRUMALLA VENKATASWAMY Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition raises the question of grant of pension to the petitioners on the scheme known as Swatantrata Sainik Sanman Pension Scheme. The petitioners have no-doubt been granted pension but their only grievance in this writ petition is that they should have been granted pension from the dates of their applications on the basis of the judgment of the Supreme Court as reported in Mukund Lal Bhandari and others v. Union of India and others AIR 1993 Supreme Court 2127.

(2.) The respondent has filed counter affidavit wherein the following plea is taken in para 7:

(3.) The matter is settled by the judgment of the Supreme Court on which reliance is placed by the respondent, which is filed as Annexure R-I to the writ petition. The said judgment reads as follows: