(1.) , J.
(2.) THE matter relates to grant of pension to the Freedom Fighters under the Scheme known as Swatantrara Sainik Sanman Pension Scheme. THE Petitioner has been granted pension on the basis of the Communication dated June 22.1992 with effect from December 13,1991, which is filed as annexure A to the writ petition. THE petitioner has two fold grievances, firstly that he has not been granted pension on the basis of the rates applicable from time to time which is presently filed at the rate of Rs. 1500.00 per month and secondly, the pension has to be disbursed from the date of application on the basis of the judgment as reported in Mukund Lal Bhandari and others v. Union of India and others AIR 1993 Supreme Court 2127. THE petitioner has made the averment in paragraph 5 and 6 of the writ petition that he duly applied for the grant of pension in the year 1985. THE learned counsel, however, concedes that no further proof has been furnished by the petitioner in this regard.