PURSHOTTAM ALIAS FAKIRBHAI BHIKHABHAI PATEL Vs. UNDER SECRETARY

JUDGEMENT

(1.) Rule. Service of rule is waived by Shri J.S.Yadav, learned Addl.Standing Counsel for the respondent No.1 and Mr.H.C.Patel, learned AGP for the respondent No.2.

(2.) Purshottam @ Fakirbhai Bhikabhai Patel, petitioner - freedom fighter, a senior citizen, has filed this petition before this Court under Articles 226/227 of the Constitution of India, challenging the order dated 30th March, 2001, passed by Under Secretary, Freedom Fighters Division, Ministry of Home Affairs, Government of India, respondent No.1. It has been contended in the petition that, by the aforesaid order dated 30th March, 2001, the respondent No.1 has rejected the claim of the petitioner for Swatantra Sainik Samman Pension Scheme, 1980 (hereinafter referred to as `S.S.S. Pension Scheme').

(3.) The facts giving rise to this petition are as under: