UNION OF INDIA Vs. PRAHLAD KUMAR ROY

JUDGEMENT

(1.) This Mandamus-Appeal is at the instance of the Union of India and the Under Secretary, Government of India, Ministry of Home Affairs, Freedom Fighters Division, and is directed against an order dated August 21, 2009 passed by a learned Single Judge of this Court by which His Lordship disposed of the writ-application filed by the respondents by setting aside the order dated 27th May, 1996 passed by the appellant No. 2 and directing him to grant freedom-fighters pension to the writ-petitioner under the provisions of Swatantrata Sainik Samman Pension Scheme, 1980 (hereinafter referred to as the SSS Scheme) with effect from the date of his application for obtaining pension i.e. 10th July, 1981

(2.) The learned Single Judge further directed that the arrears from the date of application should be paid within four weeks from the date of communication of the said order with interest @10% per annum till the arrears are actually paid. The learned Single Judge further awarded costs of Rs. 10,000/- to be paid within four weeks from the date of passing of the order in favour of the writ-petitioner.

(3.) Being dissatisfied, the appellants have come up with the present Mandamus-Appeal.