Lisa Gill, J. - (1.) Mr. Kamal Sehgal, Additional Advocate General, Punjab has submitted a copy of the revised criterion dated 05.08.2016 issued by the State Government, Department of General Administration (Freedom Fighter Branch) for the purpose of grant of financial benefits to those who participated in the 'Punjabi Suba Movement' and who agitated against the proclamation of emergency from 26.06.1975 to 21.03.1977. The revised criterion is taken on record subject to just exceptions.
(2.) Heard learned counsel for the parties.
(3.) The petition has been filed seeking quashing of the Scheme granting pension and other financial benefits to those who participated in the 'Punjabi Suba Movement' and also to those who participated in the agitation against the proclamation of emergency during the period from 26.06.1975 to 21.03.1977.;