CHANDI CHARAN GHOSH Vs. GOVT OF INDIA

JUDGEMENT

(1.) HEARD learned counsel appearing for the petitioner learned counsel appearing for the Union of India and also learned counsel for the State.

(2.) THE grievance of the petitioner is that his application for grant of freedom fighters pension is pending with the authority of the State Government since 1980 and for reasons best known to them they have been delaying the matter for the last so many years for no fault of the petitioner. Admittedly the petitioner had submitted all the relevant papers to the authority of the State Government and according to the stand of the State Government they had sent those particulars of the petitioner to the authority of the Central Government in the year 1993 but it does not appear to be convincing because according to the learned counsel for the Central Government no papers with regard to the case of the petitioner was ever received by the authority of the Central Government as is evident from their stand in annexure -2 a letter dated

(3.) RD , March, 1998. 3. This writ application was filed in July, 1998 and thereafter it appears that a letter dated 3.11.98 (Annexure -B) to the counter affidavit of respondent no.4 was issued by the concerned officials of the State Government again requesting the petitioner to submit his original documents in support of his claim.