VIPIN KUNWAR @ BIPIN KUNWAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Union and the State.

(2.) Petitioner is aggrieved by the order dated 26.07.2011 (Annexure-5) passed by competent authority of the Ministry of Home Affairs, Government of India, addressed to the Deputy Secretary, Home (Special) Department, Government of Bihar, whereunder request of the petitioner for grant of Swatantrata Sainik Samman Pension (hereinafter referred to as "Pension") in terms of Swatantrata Sainik Samman Pension Scheme 1980 (hereinafter referred to as the "Scheme") has been rejected.

(3.) It is submitted on behalf of the petitioner that the aforesaid rejection order has been passed on 4 grounds i.e.