KALI KRISHNA BERA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners are the leagal heirs of the deceased Baneswar Bera and Debala Rani Bera. Initially the father of the petitioners had made a representation to the Govt of India for grant of Samman Pension under the Swantantra Sainik Samman Pensionn Scheme,1980 but vide letter dt. 27/3/1996 the Governmentn of India, Ministry of Home Affairs has rejected the calim of the father of the petitioners. The father of the petitioners expired on 8/12/2006 and after the death of the father, the mother of the petitioners had filed the instant writ petition challanging the order dt. 27/3/1996.

(2.) The instant writ petition was taken up for hearing on 25/1/2016 by this Court and the same was dismissed on the ground of delay. The mother of the petitioners had preferred an appeal against the order of dismissal being FMA No. 2067 of 2016 and the Hon'ble Division bench had set aside the order of the Ld. Single Judge and remanded the matter before this Court by passing following order :