(1.) This order will dispose of Civil Writ Petition Nos. 792 and 5980 of 1996.
(2.) In Civil Writ Petition No. 792 of 1996 filed on 13.1.1996, prayer is for grant of Freedom Fighters' pension from the date of the Scheme i.e. 15.8.1972. It has been alleged that the petitioner joined Indian National Army (for short 'I.N.A.') in 1943 and remained under detention for nine months; the petitioner was awarded 'Tamra Patra' on 15.8.1972 and though he was entitled to monthly pension under "Swatantarta Sainik Samman Pension Scheme, 1980", he was not awarded the same. He made representations and vide letter dated 27.8.1993, he was awarded pension of Rs. 1,000/- per month w.e.f. 22.7.1993 but arrears were not paid. He made a representation (Annexure P-6) dated 23.6.1994 for grant of pension to which no reply has been received. This court in judgment dated 15.1.1972 has held that pension was payable w.e.f. 15.8.1972 with 12% interest.
(3.) Notice of motion was issued. Reply has been filed inter alia stating that several pensioners filed a writ petition in Delhi High Court for the same relief being Civil Writ Petition No. 7819 of 1992 wherein following order was passed :-