BYOMKESH PAUL, SON OF LATE JANENDRA PAUL Vs. UNION OF INDIA (UOI), STATE OF TRIPURA, SECRETARY TO GOVERNMENT OF INDIA AND SECRETARY TO GOVERNMENT OF TRIPURA, POLITICAL DEPARTMENT

JUDGEMENT

(1.) By this writ petition, the petitioner, a freedom fighter approached this court for exercising its power of judicial review by issuing a writ in the nature of certiorari for quashing and setting aside the letter No.30/607/73-EZ-I dated 11.8.2000 (Annexure-I to the writ petition), issued on behalf of Under Secretary to the Govt. of India by which the learned counsel for the petitioner was informed that the case of the petitioner was placed before a non-official high level committee consisting leading lights of freedom fighters known as East India Committee which did not recommend the case of the petitioner and the said fact was conveyed to the petitioner vide letters dated 8.8.89, 20.11.89 and 30.8.1990 and ultimately the authority declined to grant Swatantrata Sainik Samman Pension (for short 'SSSP') to the petitioner. The petitioner also prayed for a direction to the respondents and each of them to allow him the Freedom Fighter's pension with retrospective effect from 1972 with all arrears.

(2.) Heard Mr. D.Chakraborty, learned counsel for the petitioner and Mr. TD Majumder, learned counsel appearing on behalf of respondents No.2 and 4. None appears on behalf of respondents No.1 and 3.

(3.) The pleaded case of the petitioner required to be discussed for disposal of this writ petition, in brief, is as follows: