PRADEEP KANT,R.R.AWASTHI,J - (1.) HEARD the Counsel for the pe­titioner, Dr. Ashok Nigam, learned Senior Advocate, assisted by Sri Raj Kumar Singh for respondents No. 1 and 2, and Sri Anuj Kudesia for respondent No. 3.
(2.) THE petitioner had applied for grant of freedom fighter's pension as his dependant before the Central Government. She is already getting pension as dependant of freedom fighter from the State Government. The claim of the petitioner has been rejected by the Central Government vide order dated 24.7.2009, Annexure-1 to the writ petition.
(3.) SRI Ramesh Panaey appearing for the petitioner vehemently urged that the ground of rejection of the grant of dependant of freedom fighter pension by the Central Government is per se illegal and that the order suffers from manifest error and arbitrariness.;