CHINUBHAI CHANDULAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.S.H.Patel, learned Assistant Government Pleader waives service of rule on behalf of respondent. With the consent of the learned Advocates, the petition is finally heard today.

(2.) The petitioner who claims to be a Freedom Fighter has filed this petition to claim pension and other benefits as freedom fighter with effect from the date on which the Scheme being Freedom Fighters' Pension Scheme came into operation. The petitioner has averred in the petition that he has taken part in the Quit India Movement of 1942. He was arrested by the police and was kept in custody from 14/9/1942 to 28/9/1942. The petitioner has furnished particulars of two criminal cases filed against the petitioner being Criminal Case No.16/42-43/26-9-1942 for affixing posters and Criminal Case No.27/42-43/2-11-1942 for participation in strike. The petitioner has produced the extract of the register of the criminal cases of the Magistrate Court, at Mehsana. Perusing the same, it appears that an offence was registered against the petitioner as well as one Naranbhai on 2 5/10/1942 and the petitioner was arrested and produced before the Magistrate on the same day. The Magistrate has entered the case on 26/10/1942. Column No.14 of the said extract shows that the petitioner was released on bail. One more extract of the said register is produced by the petitioner wherein it appears that the petitioner was involved in the offence being criminal case No. 157/42-43. Normally, it is not possible for anybody to produce old records. However, in the instant case, the petitioner is in a position to produce the extracts of the criminal cases in which he was involved. The petitioner has produced the said documents before the Collector, Mehsana alongwith the application dated 13/8/1990 in the prescribed form including the certificate issued by Ex-M.L.A. of Baroda State - Mr. Bhogilal Nathalal Shah and Ex-M.L.A. - Mr. Purshottamdas Ranchhoddas Patel. It appears that the Collector, Mehsana arranged meetings on 8/8/1991, 30/9/1991, 20/1/1992, 10/2/1992, 7/3/1992, 9/3/1992 and 25/6/1992 for considering the applications of the petitioner and other freedom fighters for pension from the discretionary funds. According to the petitioner's say, no decision was taken by the Collector and therefore, he had no other remedy, but to file the present petition.

(3.) It is the case of the respondent in the affidavit in reply that the petitioner was already informed by the office letter dated 30/11/1992 that his claim to get the pension as a freedom fighter is rejected by the State Government. It is further contended that the Government vide its letter No. SNS/1092/4231-13/147/5.1 dated 9/11/1992 and another letter No. MAG/VASHI/9518 dated 30/11/1992, has rejected the claim of the petitioner to get the pension as a freedom fighter. Even though an averment is made that both the aforesaid letters are annexed as Annexure 'I' and 'II' to the affidavit, they are not annexed. Mr. Patel, learned AGP appearing for the respondent State has frankly stated that those letters are not annexed alongwith the affidavit and at present, he is not having the copies of the same. Mr. Pujara, learned advocate appearing for the petitioner has also stated that the petitioner has not been communicated with the said two letters till this date.