HIRDYA RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner Hirdya Ram claims himself to be a freedom fighter and, therefore, entitled to freedom fighters pension under the Swatantarta Sainik Samman Pension Scheme, 1980 (for short, the Pension Scheme).

(2.) The case of the petitioner is that he participated in the Praja Mandal movement in the then princely State of Sirmour. He was arrested and tried for the offence under Section 19 of the Sirmour Public Safety Act, 2004 (BK). He was convicted by the learned District Magistrate for the said offence on 16 Manghir, 2004 (BK) and sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs. 500/ -. In default of payment of fine the petitioner was sentenced to undergo rigorous imprisonment for a further period of six months.

(3.) The conviction and sentence imposed upon the petitioner by the learned District Magistrate was affirmed in appeal by the learned Sessions Judge, Nahan on 1st Magh, 2004 (BK).