HIRA RAM Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) The petitioner has called in question an order dtd. 8/8/2022, passed by respondent no. 1, District Magistrate, Mau, rejecting the claim of the petitioner for sanction of 'Honour money' under the provisions of the U.P. Fighters of Democracy Honour Act, 2016 (for short, hereinafter referred to as 'the Act').

(2.) The object of the Act is to provide for Honour money, free transport facility and free medical facility to fighters of democracy who actively fought to protect the democracy during emergency period (25/6/1975 to 21/3/1977) and who were detained in jail under MISA/ DIR for participating in such activities and for matters connected therewith or incidental thereto.

(3.) Some of the relevant provisions of the Act are as follows: - Sec. 2 (a) "Fighters of Democracy" means such permanent residents of Uttar Pradesh who actively fought to protect the democracy during emergency period i.e. from 25/6/1975 to 21/3/1977 and who were detained at any time during this period, on political grounds in jail under MISA/DIR for participating in such activities.