MUNSHI RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner claiming himself to be a freedom fighter submitted an application to the respondents for the grant of pension under the 'Swatantarta Sainik Samman Pension Scheme, 1980' as amended from time to time on 20.9.1995. The case of the petitioner was rejected by the respondent No.1 on 21.4.1997. He filed a Civil Writ Petition bearing No. 531/1998 in this Court. The writ petition was disposed of by a Division Bench of this Court on 3rd May, 1999 with a direction to the respondents to reconsider the case of the petitioner within three months. The case of the 1 Whether the reporters of Local Papers may be allowed to see the judgment? yes. petitioner was again rejected on 30th June, 1999. The present petition has been preferred by the petitioner assailing the decision dated 30th June, 1999 and order dated 9.7.2007.

(2.) MR . Vandana Kuthiala, Advocate had strenuously argued that the case of the petitioner for the grant of pension is squarely covered under the scheme and he is entitled to get the pension with effect from 20.9.1995.

(3.) THE petitioner had submitted an application for the grant of pension on 20.9.1995. The case of the petitioner was rejected by the respondent No.1 on 21st April, 1997. He preferred a writ petition bearing No. 531/1998 assailing the order dated 21.4.1997. A Division Bench of this Court vide judgment dated 3.5.1999 in CWP No. 531/1998 directed respondent No.1 to re-consider the case of the petitioner afresh. His case was again rejected on 30.6.1999. The case of the petitioner was not considered strictly as per the judgment dated 3.5.1999 rendered in CWP No. 531/1998.