PREM LAL MAHTO Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has filed this writ petition for quashing the order dated 28.3.1994, annexure 1, whereby the petition of the petitioner for grant of freedom fighter pension has been rejected.

(2.) THE claim of the petitioner is that he was absconding during the freedom movement. He filed a petition for grant of freedom fighter pension annexing the relevant documents on 26.8.1992. An enquiry was made with regard to genuineness of the claim of the petitioner and after enquiry matter was placed before the Freedom Fighter Division under the Union of India. The said petition was rejected vide Annexure 1 on flimsy ground.

(3.) A counter affidavit has been filed stating therein that unless the authority is satisfied freedom fighter pension cannot be granted. The authority was not satisfied with regard to the claim of the petitioner and as such the petition of the petitioner has been rejected vide annexure 1.