JAI GOBIND SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) WHEN the petitioner had applied for grant of pension he had stated in the application submitted before the State Government the date when he was put into prison as well as the date when he was released. This information was not supplied by the petitioner in the application made to the Central Government for the self same purpose. The application as was submitted by the petitioner contained documents disclosing that the records pertaining to imprisonment of the petitioner at the Jaii Department as well as in the Court are not available and accordingly the petitioner submitted an affidavit affirmed by one of the co -prisoners. The State Government looked into the papers submitted by the petitioner and got the same verified through a Special Committee and thereupon made a recommendation. In terms thereof the petitioner was granted the pension. Subsequent thereto the pension payable to the petitioner was stopped.

(2.) THE petitioner thus approached this Court by filing a writ petition. The Court quashed by an order, the decision stopping pension to the petitioner. At the same time, the Court granted liberty to the Central Government as well as the State Government to look into the case of the petitioner. The District Magistrate, Bhojpur then looked into the case of the petitioner and held out that in the certificates submitted by the petitioner as to non -availability of the appropriate records pertaining to his imprisonment, the petitioner had not indicated the date of his imprisonment and the date of his release and on the basis of the said report, the State Government made a recommendation for stopping the pension to the petitioner, and on the basis thereof the Central Government stopped payment of pension to the petitioner.

(3.) THIS disposes of the writ petition. There shall be no order as to costs.