S.P.Talukdar, J - (1.) Alleging arbitrariness and illegality on the part of the authorities of both the Central Government as well as the State Government, the petitioner, Matilal Pradhan, approached this Court with the instant application under Article 226 of the Constitution.
(2.) Grievances of the petitioner, as ventilated in the instant application, may be encapsulated in a few sentences as follows :-
(3.) The petitioner claiming to be a freedom fighter applied for grant of Swatantrata Sainik Samman Pension asserting thereby that he had to go underground as far as back as in September, 1942 and remain as such till September, 1943. This was due to a warrant of proclamation and attachment pending against him in view of his involvement in the August Movement. While applying for such pension, he supported his claim with a certificate issued by a veteran freedom fighter, namely Hiralal Maity, as per form mentioned in the scheme. The District Magistrate intimated that the records relating to proclamation were not available as per the report received from the concerned police authority.;