KASHINATH TRIMBAKSINGH PARDESHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) PERUSED our earlier order dated 13th June, 1997 and the two affidavits filed thereafter by the concerned Deputy Secretary Shri Shankar Vithalrao Nalavade. The first affidavit is dated 21st June, 1997 and the second affidavit is dated 16th July, 1997.

(2.) RULE. By consent, rule made returnable forthwith. Heard both the learned Counsel.

(3.) THIS petition presents the unfortunate plight of the persons who claim pension on the ground that they are freedom fighters. Unfortunately, in the 50th year of independence, we find that the treatment meted out to many persons like the present petitioner is far from happy. We have already indicated our displeasure at the response of the State Government to the orders passed by this Court form time to time commencing with the order dated 19th December, 1994 passed in Writ Petition No. 5242 of 1994 followed by the order dated 21st June, 1996 passed in Contempt Petition No. 27 of 1996.