TULSI RAM Vs. UNION OF INDIA AND ANR.

JUDGEMENT

(1.) PETITIONER , claiming himself to be the freedom fighter for participating in Praja Mandal Movement, submitted an application for the grant of freedom fighter pension under the Swatantrata Sainik Samman Pension Scheme, 1980 on 22.1.1982. According to him, he was externed by the Ex -Ruler of Bilaspur District with effect from 1946 to 12.10.1948. In support of his application, he filed certificates issued by Sh. Kartar Singh, Ex. Dy. S.P. Annexure P -3 and Annexures P -4 and P -5 issued by Sh. Munshi Ram Narotam Dutt Shastri, respectively. S/Sh. Munshi Ram and Narotam Dutt Shastri are getting pension under the Swatantrata Sainik Samman Pension Scheme, 1980. Sh. Kartar Singh was working as Dy. S.P. Bilaspur State. The case of the petitioner was rejected on 25.7.1996. He approached this Court by way of CWP No. 573 of 1992. It was decided on 30.12.1994. The operative portion of the judgment dated 30.12.1994 reads as under:

(2.) ACCORDINGLY , the writ petition is allowed. The respondents are directed to consider the case of the petitioner afresh on the basis of certificate issued vide Annexures P -3, P -4 and P -5 and in view of acquittal order passed by the trial court in case No. 5/2 of 1999 on 29.4.2009, within a period of eight weeks from today. Pending application(s), if any, also stands disposed of. There shall, however, be no order as to costs.