- (1.)1. In this writ petition, the petitioner has challenged an order dated 30th July, 2001 passed by the Under Secretary to the Government of India, Ministry of Home Affairs rejecting the claim of the petitioner for pension under Swatantrata Sainik Samman Scheme, 1980.
(2.)To mark the completion of twenty five years of Indian Independence, the Government of India announced a scheme named the Freedom Fighters' Pension Scheme, 1972 to reward eligible freedom fighters for their contribution to the cause of the country's freedom.
(3.)The said scheme, which provides for pension to freedom fighters came into force with effect from 15.8.1972. The grant of pension under the aforesaid scheme was intended to be an honour conferred on freedom fighters for their immense personal sacrifice which won the country freedom from British Rule.
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