- (1.) The petitioner claims freedom fighter pension, alleging himself to have taken part in freedom struggle.
(2.) The State of U.P. promulgated the Freedom Fighter Pension Scheme in the year 1975. The petitioner moved the application for the first time in the year 1993, though he was supposed to know the aforesaid scheme, the moment it was enforced.
(3.) On the application being moved by the petitioner, an enquiry was conducted to identify Shri Ram and to find out whether he is the same person, who was detained in jail under Section 26 of the Defense of India Rules or any other person was detained. An enquiry was conducted, wherein it was found that the petitioner Shri Ram is the son of Shambhoo Dutt Singh, whose name did not find place in the relevant registers, so as to establish his identity as a prisoner for the period he claimed to be in jail.;