KAILASHO DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) WE have heard counsel for the parties.

(2.) THIS appeal takes exception to the judgment of the learned Single Judge of this Court, dated 16th December, 2011, in CWP No.828 of 2008-D. By that judgment, the learned Single Judge was pleased to dismiss the writ petition preferred by the appellant seeking direction against the respondents to consider the claim of the appellant for grant of Swatantrata Sainik Samman Pension, as per the Scheme framed by the Central Government in that behalf, dated 15th August, 1981.

(3.) ON the other hand, the stand taken in the reply-affidavit filed by the State Government in response to paragraphs 9 and 10 of the writ petition clearly assert that the case of the appellant was forwarded by the Deputy Commissioner, Bilaspur to the State Government, after getting the verification, on 16th August, 2005 and reference was made to respondent No.1 alongwith all the relevant documents vide letter, dated 24th August, 2005. In other words, the said letter dated 24th August, 2005 sent by the State Authorities has not been received by respondent No.1.