AIR 2004 SUPREME COURT 5143 ::2004 AIR SCW 5909 ::2005 CgLJ 149 ::(2004) 22 IndLD 343 ::2004 (7) SCC 716 ::(2004) 7 Scale 89 ::(2005) 1 AllMR 53 (SC) ::2005 (1) All MR 53 ::2004 (2) CalLJ 190 ::(2005) 1 BLJ 568 ::2005 (1) MadLW 141 ::2004 (4) SCT 143 ::2004 (6) ServLR 18 ::2004 (6) SLT 492 ::2004 (7) Supreme 287 ::(2005) 27 AllIndCas 347 (SC) ::2005 (27) AllIndCas 347 ::(2005) 1 Cg LJ 149 ::(2004) 7 JT 327 (SC) ::2004 (7) JT 327 ::2004 (8) SRJ 134

Supreme Court Of India

Hon'ble Judge(s): S. N. Variava, G. P. Mathur , JJ

Constitution of India , Art.32— Swatantrata Sainik Samman Pension Scheme (1980) , Para.1— Freedom fighter's pension - Entitlement to - State Advisory Committee opined that none of applicants were eligible for grant of pension under Scheme - Conclusion of Committee based on available material - Decision not perverse - Cannot be interfered with - However, as per recent policy decision of Central Govt. all applications of persons who claim to have been interned, in jails in territories which are now in Bangladesh directed to be forwarded to State Govt. for their consideration. (Para 17 18)