UNION OF INDIA Vs. BRIJ LAL

JUDGEMENT

(1.) THIS letters patent appeal has been preferred against the judgment of learned Single Judge rendered in CWP No. 263 of 1999 passed on 5.1.2004. The material facts necessary for the adjudication of this appeal are that respondent Shri Brij Lal has submitted an application for the grant of Freedom Fighters Pension. He was informed on 17.2.1998 by the appellant to apply for Freedom Fighters pension on the prescribed proforma. He submitted the application on 17.3.1998 along with the Certificates issued in his favour by the other Freedom Fighters, who had been granted Freedom Fighters Pension by the Union of India and who had also undergone two years imprisonment. Respondent Brij Lal approached this Court by way of CWP No. 263 of 1999 seeking a direction to the Union of India to grant him Freedom Fighters pension. The case was contested by the appellant -Union of India. It was primarily contended by the appellant that the petitioner has failed to substantiate that he had remained under ground

(2.) THE learned Single Judge allowed the writ petition on 5.1.2004

(3.) MS . Vandana Kuthiala, learned counsel for respondent No.1 has supported the judgment of the learned Single Judge dated 5.1.2004