CHHEDI SINGH @ CHHEDI CHOUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD counsel for the petitioner and counsel for the Union of India and State of Bihar.

(2.) IN this writ application, the counsel for the petitioner has assailed the correctness of a decision dated 6th December, 1995 rejecting the claim of payment of pension under the Freedom Fighter Pension Scheme. Counsel for the petitioner with reference to the reasons indicated in the impugned order has submitted that all such reasons are based on an error of record and/or perverse and as such, this Court should re -examine the matter on merits and quash the impugned order. This Court on perusal of record would find that earlier the petitioner had moved this Court in CWJC No. 6999 of 1995 which was disposed of by an order dated 18.11.1995 with the following directions: -

(3.) PURSUANT to the aforementioned direction of this Court, the Government of India had re - considered the matter on the basis of all the materials available on record and had rejected the claim of the petitioner on all these five grounds.