Markandey Katju, J. - (1.) Leave granted.
(2.) This appeal has been filed against the judgment of the Himachal Pradesh High Court dated 5.1.2005 in Writ Petition No.143 of 2004.
(3.) Heard learned counsels for the parties and perused the record. The short question in this case is whether the Freedom Fighters Pension should be granted to the respondent from the date of the application or the date of the order granting the pension.;