DALBIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties through video conferencing.

(2.) According to the petitioner, his father Late Ganga Singh was a freedom fighter, who was recognized as "Freedom Fighter" by the appropriate Government.

(3.) According to the petitioner, dependents of freedom fighters, who are physically challenged, are entitled to certain amount, as pension. It is the case of the petitioner that he suffers from locomotor disability to the extent of 75%, which has been certified by the Medical Board, however, no pension is being paid to him despite policy of the Government.