DARSHAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) List has been revised. None appears to assist the Court on part of respondent no.1, since this is not an isolated instance, where the respondents have not appeared, but rather the order sheet of the writ petition shows that the respondent no.1, had not put in appearance even earlier too on number of prior occasions due to which this Court was constrained to pass an order on 13/4/2022, to proceed ex-parte as against respondent no.1.

(2.) In view of the order of 13/4/2022 this writ petition is being heard ex-parte against respondent no.1. The petitioner in the present writ petition has put a challenge to the impugned order of 17/1/2014 and 30/1/2015 which has been passed by respondent no. 1 (Annexure No. 13 and 15) to the petition by virtue of which the respondent has denied to grant the freedom fighter pension to the petitioner under the Pension Scheme as floated and made applicable by the Government of India in addition to the benefit of freedom fighter scheme, envisaged by the State Government.

(3.) The brief facts, which the petitioner has contended in the writ petition, are that after the determination of the petitioner as to be a Swatantrata Sangram Samani, he under the requisite form as per the scheme had applied before the State for the grant of Freedom Fighter Pension and which was accordingly processed and sanctioned in his favour by the Directorate of Account and Pension, Uttarakhand vide it's order of 12/1/2005 and the petitioner had been paid with the Freedom Fighter Pension, at the rate of Rs.4,455.00 per month and accordingly after the due scrutiny made by the state agency the identity card has also been issued in favour of the petitioner on 6/11/2009. Thus there cannot be any controversy as of now with regards to the petitioner being a Freedom Fighter, who revolted against the Britishers, in the freedom movement.