TULSHIRAM Vs. STATE OF MAHARASHTRA AND OTHERS

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of learned Counsels appearing for the parties.

(2.) The petitioner has filed this petition for the following substantive reliefs :

(3.) According to the petitioner during the year 1947-48 he had participated in the freedom movement called as Hyderabad Mukti Sangram and he had worked as underground freedom fighter. The Government of Maharashtra has framed a scheme, namely, 'Swatantrya Sainik Sanman Pension Scheme' whereby the persons who fought in the various freedom struggles and participated, were declared to be entitled and eligible for the benefits flowing from the said scheme. The main object of the said scheme is to provide monitory benefits to the persons who participated in the freedom movements.