DEVI SHARAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the State.

(2.) I .A. No. 5135 of 2005 has been filed for substituting the legal heirs of the petitioner. The legal heirs have been described to be two grandsons whose names are furnished in paragraph no. 2 of the substitution petition.

(3.) THE writ in question has been filed by the original petitioner when the Ministry of Home, Union of India (Freedom Fighter Division), rejected his claim for grant of freedom fighter pension vide communication dated 3.7.1991 contained in Annexure -12. It is this rejection which is being challenged now in the present writ application, which was filed in the year 1994.