RAMNIKLAL B SHULKA Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Ms.P.J.Dawawala appears and waives service of rule on behalf of the respondent No.1 - Union of India and Mr.M.A.Bukhari,AGP appears and waives service of rule on behalf of the respondent No.2. In the facts and circumstances of the case, this matter is taken up for final hearing today.

(2.) This petition is filed by the petitioner for an appropriate writ, direction or order directing the respondents authorities to grant Freedom Fighters' Pension to the petitioner who had undergone jail sentence during the Freedom Fighters' Movement. It appears that, earlier, the petitioner filed a petition, being Special Civil Application No.5142 of 1994 which came up for final hearing before a Single Judge of this Court. It was allowed by a judgment and order dated March 12, 1998 and the following order was passed.

(3.) It appears that, in pursuance of the above order, again the application was considered, but again, it was rejected on July 27, 1998 (Annexure-`G' to the petition) against which the present petition is filed.