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Judgment
This Letters Patent Appeal is against the order dated 14 August, 2002 on C.W.J.C. No. 5919 of 2002: Ram Prasad Singh v. Union of India and Ors.
The appeal has been filed beyond limitation and there is an application seeking condonation of delay. But this aspect the Court is not going into and the delay may be treated as condoned.
The issue itself is about freedom fighter''s pension of which the Government of India and the State of Bihar have made inquiries and some of the persons who had initially been granted pensions, after verification and inquiries, saw these pensions stopped. The Petitioner was one such person. If the two governments, the Central Government and the State Government have verified the records and found that the Petitioner was one such person who was not entitled to receive political sufferer''s pension, the Court was of the opinion that it ought not to interfere. In fact, in the concluding part of the order the Court, recommended that in such cases the authorities concerned should launch a First Information Report of pensions which had been earned by misrepresentation. The Court has no reason to take another opinion. The order of the learned Judge is certified as correct.
Dismissed.