JAGGANATH PRASAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) I agree on the matters dealt with in the elaborate judgment recorded by my learned brother Dr. Maithli Sharan, J., which I have had the opportunity to read in draft which obviates the necessity of noticing or reviewing the case law referred to by him. I would, however, like to add a few observations of my own while concurring with the same.

(2.) In order to provide a help to Swatantrata Sangram Sainik, the State Government through its General Administration Department had framed the rules known as Madhya Pradeh Swatantrata Sangram Sainik Samman Nidhi Niyam, 1972, which were published in the Madhya Pradesh Gazette (Extraordinary) on 18-9-1972.2A. Rule 3 of the aforesaid rules provides that the State Government will stand authorised to grant for life a monthly Samman Nidhi to the persons of the categories specified in that rule which included a Swatantrata Sangram Sainik, providing further that the 'Samman Nidhi' could be payable only if the concerned person had been continuously residing from 1-11-1956 in the newly constituted State of Madhya Pradesh.

(3.) The provisions contained in R. 9 of the aforesaid Rules require that a person seeking payment of 'Samman Nidhi' had to move an application in the prescribed proforma setting out clearly the grounds on which his claim for payment of Samman Nidhi was based giving the full details which application will have to be presented in the office of the concerned Zila Adhyaksh (District Magistrate) from where after proper examination the said application will be transmitted to the State Government.