JAI KISHUN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS Letters Patent Appeal is directed against the order dated 3rd January, 2006 passed by a learned Single Judge of this Court in C.W.J.C. No. 2344 of 2003 dismissing the writ application of the appellant with a cost of Rs. 5000/ -(five thousand).

(3.) THE application filed by the appellant was processed by the State Government and the State Government vide its recommendation dated 30.11.1992 recommended to the Central Government for grant of SSS Pension to the appellant with effect from 1st August, 1980. The claim of the appellant for grant of pension was examined and ultimately vide letter dated 18th June, 1995 his claim was rejected by the Central Government. The appellant thereafter, again, pursued the matter before the State Government for grant of pension which was again forwarded to the Central Government and the Central Government vide its letter dated 26.12.1997 sanctioned SSS Pension to the appellant with effect from 31.3.1982. The appellant thereafter started drawing the amount of pension.