NAZIR AHMAD GADDA Vs. UNION OF INDIA

JUDGEMENT

(1.) The genesis of the present controversy lies in the claim of the petitioner to a pension under the Swatantrata Sainik Samman Pension Scheme, 1980. The petitioner claims to have participated in some movement in Kashmir as an underground worker. The Deputy Secretary to the Government, State of J&K, vide its communication dtd. 2/7/2018 recommended the case of the petitioner for grant of such a pension. However, the case of the petitioner was rejected vide order dtd. 6/4/2018. Paragraph No. 3 and 4 of the order impugned which are the basis for rejection of petitioner's case are reproduced hereunder:-

(2.) Since the case of the petitioner was rejected, the petitioner was forced to file a writ petition which too was dismissed by the Writ Court vide order and judgment dtd. 10/10/2018. Hence the present Letters Patent Appeal.

(3.) We have heard the learned counsel for the parties.