Patna High Court - Orders
Panchanand Yadav vs The Union Of India & Ors ' on 27 April, 2012
Author: Samarendra Pratap Singh
Bench: Samarendra Pratap Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.4131 of 2009
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Panchanand Yadav son of late Jamun Yadav, resident of village- Goshpur,
P.O. Goriyari, P.S.- Salkhua and District- Saharsa.
.... .... Petitioner/s
Versus
1. The Union of India through the Secretary, Ministry of Home Affairs
(Spl). New Delhi-3.
2. The State of Bihar through the Chief Secretary, Government of Bihar,
Patna.
3. Additional Secretary, Home (Special), Department, Government of
Bihar, Patna.
4. Director and C.P.I.O. Ministry of Home Affairs, Lok Nayak Bhawan,
Khan Market, New Delhi-3.
5. Additional Secretary, Government of India, Ministry of Home Affairs,
Lok Nayak Bhawan, Khan Market, New Delhi-3.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Anil Kumar Mukund
For the Respondent/s : Mr. Gopesh Kumar, C.G.C.
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CORAM: HONOURABLE MR. JUSTICE SAMARENDRA
PRATAP SINGH
ORAL ORDER
3 27-04-2012Heard the learned counsel for the petitioner, State as well as Union of India.
2. In the instant writ application, the petitioner prays for direction to the respondents to decide the issue for grant of Freedom Fighters Samman pension, as it is pending since long.
3. The petitioner applied for grant of Freedom Fighters Samman pension in appropriate format before the State Government, which after due verification and examining the relevant documents made recommendation to the Central 2 Patna High Court CWJC No.4131 of 2009 (3) dt.27-04-2012 2/3 Government for grant of Freedom Fighters Samman pension vide Memo no.2085/C dated 13.08.1993, copy of the recommendation of the State Government is contained in Annexure-1 to the writ application.
4. On receipt of the recommendation, the Central Government sought certain further documents and informations from the State Government. The correspondence continued between the two governments for some time.
5. The State Government in its affidavit dated 07.12.2010 stated in paragraph 13 that the Government has sent the original copy of G.R. no.1748 of 1942 received from the petitioner vide letter no.312 dated 15.09.2008 to the Central Government. Copy of letter of Central Government bearing no. CZ/113/ MP / 85, dated 19.08.2005, letter dated 03.11.2003 and letter no. 312 dated 15.09.2008 of the State Government are annexed as Annexures-A, B and C to the counter affidavit.
6. As the State Government has already sent the required papers to the Central Government, the Central Government would decide the issue within a period of three months from the date of receipt of a copy of this order. It is expected that the learned counsel appearing on behalf of Union of India would communicate a copy of this order immediately to the 3 Patna High Court CWJC No.4131 of 2009 (3) dt.27-04-2012 3/3 Central Government.
7. With the aforesaid direction, this application is disposed of.
(Samarendra Pratap Singh, J) Uday/-