DUDHNATH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed under Art. 226 of the Constitution by Dudhnath for quashing of the order of the Central Government dated 6-9-1988 as well as of the State Government dated 6-8-1988, Annexures-9 and 10, respectively.

(2.) The petitioner has asserted in the writ petition that on account of his activities in the Army when he was employed at the relevant time, i.e. between 20-7-1943 to 22-9-1944, he was court-marshalled by his superiors and was convicted and dismissed from service.

(3.) The petitioner has claimed that on account of the amended definition of the "Freedom Fighter" given in the Pension Scheme Rules, J972 he was entitled to get pension and as the same had been unduly delayed by the two Government mentioned above, he was entitled to get a mandamus directing the Central Government for fix the amount of pension which may be considered appropriate.