STATE OF M P Vs. ANAND BIHARI

JUDGEMENT

(1.) FEELING aggrieved by the order passed by a learned Single Judge allowing the writ petition filed by the contesting respondent No. 1 and directing that he will be entitled to the pension awarded under the provisions of the Madhya Pradesh Swatantrata Sangram Sainik Samman Nidhi Niyam, 1972, from the date of the application, the State as well as the Collector, District Gwalior have come up in this Letters Patent Appeal seeking redress praying for the setting aside of the impugned order.

(2.) WE have heard the learned Govt. Advocate representing the State-appellants as well as the learned counsel representing the contesting respondent/petitioner, and have carefully perused the record.

(3.) THE facts in brief shorn of details and necessary for the disposal of this appeal lie in a narrow compass.