AKHILESH NARAYAN SINGH @ AKHILESH NARAYAN SINHA, SON OF LATE RAM DAHIN SINGH, RESIDENT OF VILLAGE BHAISAMARA, P.S. TEKARI, DISTT. Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) (Oral) - Heard learned counsel for the appellant and the State.

(2.) The challenge in the present Letters Patent Appeal is to an order dated 27th Aug., 2011 passed in C.W.J.C. No. 16898 of 2011, whereby the claim of the appellant for grant of Swatantrata Sainik Samman Pension on account of his alleged participation in a freedom struggle from 15th of Aug., 1942 to 5th of Dec., 1943 by remaining underground was not interfered with in the writ petition.

(3.) As per the appellant, his death of birth is 1st of Feb., 1931 and as a child of 11 years he remained underground in the stated period. It has also come on record that he joined Government service disclosing his date of birth as 1st of Feb., 1934 and attained the age of superannuation after working for 36 years.