HARISH CHANDRA LAL Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The petitioner has challenged the order dated 15.03.2016 passed by the State Government refusing to accept the claim of the petitioner for grant of freedom fighter's pension on the ground that the petitioner has been unable to procure any evidence or produce any proof of probative value so as to make the government believe that the petitioner had suffered imprisonment during the Quit India Movement in 1942.

(3.) The matter had been assailed previously in two writ petitions being writ petition Nos. 1718 (MB) of 2005 and 2958 (MB) of 2011. The petitions were disposed of setting aside the previous order passed on 17.08.2002 for reconsideration in the light of the directions issued therein.