SADANAND PODDAR Vs. UNION OF INDIA

JUDGEMENT

(1.) I. A. No. 5364 of 2018 For the reasons stated in the interlocutory application, let the delay of 66 days in filing this review application be condoned. I. A. No. 5364 of 2018 stands allowed.

(2.) Heard learned counsel for the parties on merit. This application seeking review of the judgment dated 12.04.2018 passed in L.P.A. No. 631 of 2012 has been preferred by the original writ petitioner who was respondent no. 1 in the Letters Patent Appeal.

(3.) By the judgment under review, the Hon'ble Division Bench of this Court has been pleased to set aside the judgment of the learned Writ Court passed in C.W.J.C. No. 1112 of 2010 and dismissed the writ application of the original petitioner. It appears that the writ petition was preferred seeking quashing of the communication dated 18th September, 2009 as contained in Annexure '10' to the writ application by which the Central Government came to a conclusion that the claim of the petitioner for the pension under the Swatantrata Sainik Samman Pension Scheme 1980 does not meet the eligibility criteria and evidentiary requirements of the said Scheme, hence, the claim is liable to be rejected.