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Judgment
This Writ Petition is directed against the impugned order dated 22.1.2008 passed by the Respondent-State whereby the representation of the petitioner for freedom fighters'' pension was considered, in view of the order passed by this Court in Writ Petition No. 424/2007, and came to be rejected. Considered the contention canvassed by the respective counsel and perused the impugned order passed. Perusal of the impugned order shows that the petitioner did not submit any evidence on the following counts:
1) Applicant did not submit any evidence to show his involvement in independence movement.
(A) He has to remain outside by leaving his house;
(B) He has to leave the education;
(C) He was handicapped due to beating of police;
Two certificate from Freedom Fighters of the area who had suffered jail for at least 2 years or declared as absconder for two years, along with certificate of competent persons that they suffered jail or declared as absconded was not filed along with affidavit before Government;
No document about the petitioner being underground during relevant period was produced.
Not produced any news along with details of applicant being underground
The State for want of necessary evidence, rejected the application of the petitioner. In the above-referred circumstances, it is evident that the petitioner failed to produce any evidence to show that he had participated in the freedom movement and suffered on account of such freedom movement. Hence, no case is made out for showing indulgence. Writ Petition is dismissed.