IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

I.A. NO.5 IN

WRIT PETITION (C) NO.68 OF 1999

W.B. Freedom Fighters Organisation       ...Petitioner(s)

Versus Union of India & Ors.       ...Respondent(s)

O  R  D  E  R

Heard the learned counsel.

The grievance of the applicants in this application is that the respondent-

Union of India has not considered  the cases of the applicants for grant of pension

under Swatantrata Sainik Samman Pension Scheme, 1980.  In the additional affidavit

filed  on  behalf  of  the  State  of  West  Bengal,  it  has  been  stated  that,  out  of  156

applicants, cases of 76 persons have been forwarded to the Government of India.  Mr.

A. Sharan, learned Additional Solicitor General appearing on behalf of the Union of

India, stated that three months' time may be granted to take a decision upon the cases

of 76 persons forwarded by the State of West Bengal to it.  We find that prayer is

reasonable and must be granted.   

....2/-

– 2 -

Accordingly,  we  direct  the  Union  of  India  to  take  final  decision  in  the

matter  within  a  period  of  three  months  from  today  and  immediately  thereafter

communicate its decision to the 76 applicants whose cases have been forwarded to it.

I.A. No.5 is, accordingly, disposed of.

......................J.       [B.N. AGRAWAL]

......................J.       [G.S. SINGHVI]

New Delhi, August 29, 2008.