TONGKHOLUN KUKI AND ORS. Vs. THE UNION OF INDIA AND ORS.

JUDGEMENT

(1.) HEARD Shri S.T. Kom, learned counsel appearing for the petitioners; Shri R.S. Reisang, learned Sr. Government Advocate for the State respondents and Mr. S. Rupachandra, learned ASG for the respondent Nos. 1 and 2.

(2.) BOTH the writ petitions have arisen out of the similar facts and circumstances and hence, are being disposed of by this common judgment and order.

(3.) THE expenditure involved will be debitable to the Major Head "288 -A -2 -Other Social Security and Welfare Programmes A -2(1) -Swatantrata Sainik Samman Pension Scheme in Demand No. 55 -Other Expenditure of the Ministry of Home Affairs for the financial year, 1984 - 85. Necessary funds will be provided in your circle of account by reappropriation in due course.