SATISH CHANDRA MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) BY way of this writ petition, the petitioner Sh. Satish Chandra Mishra seeks directions for setting aside rejection Order dated 2023.7.2001, denying the Swatantrata Sainik Pension to the petitioner, passed by the respondent No. 2. The petitioner has also sought directions against the respondents for grant of pension as per SSS Pension Scheme 1980.

(2.) THE facts as set out in the petition are as under:

(3.) PER contra counsel for respondent No. 1 submitted that to prove underground sufferings, the scheme itself mentions the primary and secondary evidences, which are relevant and should be adduced by the applicants. The counsel maintained that The claim of underground suffering is considered subject to furnishing of the following evidence:-