NAGESHWAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present appeal seeks to assail the order, dated 18.10.2012, passed, in CWJC No. 17036 of 2008, whereby a learned Single Judge of this Court has dismissed the writ petition filed by the appellant for grant of Samman Pension under the Swatantrata Sainik Samman Pension Scheme, 1980.

(2.) THE facts, leading to the rise of the writ application, which so stands dismissed, are that the appellant had participated, in the freedom movement in the year 1942, he had gone underground suffering for independence since 09.08.1942 and remained underground till 05.11.1943, i.e., for a period of about 15 months during the Quit India Movement of 1942.

(3.) THE appellant contends that he had addressed a memorandum to the Prime Minister, Government of India, on 06.09.2003, praying for grant of Samman Pension, which he was fully entitled to as per the Swatantrata Sainik Samman Pension Scheme, 1980. However, the appellant received no response to his representation addressed to the Prime Minister and, having waited for a considerably long period of time, he filed a writ petition, in this Court, which came to be registered as CWJC No. 17036 of 2008.