DEVENDRA KUMAR ARORA - (1.) Heard.
(2.) Feeling aggrieved by the order dated 31.12.2018 passed by the District Magistrate, Gonda contained in Annexure-1 to the writ petition whereby the representation of the petitioner for awarding Loktantra Senani Samman has been rejected on the ground that the petitioner is not the permanent resident of District Gonda.
(3.) It has been submitted that the petitioner was detained from 25.12.1975 to 24.02.1976 in District jail, Gorakhpur in connection with case crime no. 1186 of 1975 under Section 33(3)/36/43 Defence of India Rules. In this connection, the State Government had issued a certificate in favour of the petitioner and an identity card was also issued by the District Magistrate, Gorakhpur declaring the petitioner as 'Loktantra Rakshak Senani'.;