SARJUG SINGH Vs. UNION OF INDIA

JUDGEMENT

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

(2.) IN this writ application, the petitioner has sought a relief of quashing of the order dated 20.11.1998 (Annexure -8) and the order dated 13.10.99/2.11.99 (Annexure -13) rejecting his claim for grant of pension under the Freedon Fighter Pension Scheme, 1980. The petitioner has also by way of consequential relief sought a direction to the respondents for payment of such pension with effect from 1.8.1980. With reference to the aforementioned relief the respondents -Union of India has filed a detailed counter affidavit and in paragraph Nos. 8.1 and 8.2 of such counter affidavit reasons have been set out which only explain the impugned order.

(3.) PARAGRAPH Nos. 8.1 and 8.2 of the counter affidavit reads of follows: -