RAM PRAKASH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) BEING aggrieved by the order of the Central Government dated 11.9.1998 refusing to grant freedom fighter 'spension, the petitioner has moved this Court in this writ application.

(2.) A grievance has been made that when the State Government, after repeated queries recommended the case to the Central Government for grant of such pension the concerned Government has no jurisdiction to refuse the same.

(3.) IN this background it is alleged that even though on scrutiny the State Government was satisfied and sent its recommendations, the Central Government illegally refused the benefit available to the petitioner under the Scheme.