UNION OF INDIA Vs. JANAKIDAS

JUDGEMENT

(1.) The Union of India appeals against the judgment of the learned Single Judge declaring that the Freedom Fighters' Pension in terms of the Swatantrata Sainik Samman Pension (SSSP) Scheme, 1980 was due to the late husband of the deceased 1st respondent from the date on which the application for such pension was filed before the State Government.

(2.) Having heard learned counsel for the parties, the delay in filing the appeal is condoned. C.M. Appl.No.1369 of 2009 is allowed, accordingly.

(3.) The Union of India, in fact, does not dispute the fact that the person in question had suffered detention for the prescribed period in terms of the Scheme. Therefore, it is a case where direct evidence regarding such detention and suffering in connection with the freedom struggle is proved.