LAWS(GAU)-1998-11-23

DHIRENDRA ROY Vs. UNION OF INDIA

Decided On November 27, 1998
AGARTALA BENCH DHIRENDRA CH.ROY Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Only last year we concluded celebration of the Golden Jubilee of indian Independence. Ibis writ petition takes us back to Tte Silver Jubilee year of our independence when to mark the occasion the Government of India introduced a scheme called Freedom Fighter's Pension Scheme, 1972 commencing on the 15th August, 1972 to grant pension to the freedom fighters as a token of honour from a grateful nation.

(2.) Under the above Scheme, the petitioner was granted freedom fighter's pension by the Central Government letter dated 11.3.75(Annexure-5), the relevant portion of which reads as under :-

(3.) The petitioner was drawing his monthly pension granted to him with effect from 15 th August, 1972 till he received the following letter dated 3.3.1976(Annexure-8) from the Government of Tripura: