SHEEL CHAND JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE Division Bench has made the reference to the Larger Bench opining that R.3(6) of M. P. Swatantrata Sangram Sainik Samman Nidhi Niyam, 1972 (hereinafter referred to as "the Rules") requires to be read down so as to make it a valid piece of legislation.

(2.) R .3(6) of the Rules provides as under :

(3.) ON the basis of aforesaid reference, following questions have been framed for determination : -