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Judgment
Raju, J.—The writ petitioner has sought for the relief of a writ of mandamus directing the respondent to grant Freedom Fighter''s Pension to
the petitioner from 1972 with interest, cost and adequate damages and fair compensation.
The ground on which the freedom fighter''s pension under the Central Government Scheme has been denied to the petitioner is that the petitioner
has not shown to have undergone the required period of imprisonment. The learned Counsel for the petitioner would contend that the petitioner
was convicted on more than one court and sentences were imposed on such offences under more than one count, but to run concurrently and
therefore, the period of different sentences for different offences have to be clubbed together to compute the required and eligible period of
imprisonment for granting pension. We are afraid we can countenance such a claim. The fact that the sentence have been ordered to run
concurrently would mean that only the sentence actually undergone under the concurrent period alone will be taken into account and not the totality
of the periods taken together which have been imposed on various counts. We see no infirmity whatsoever in the order of the Central Government
rejecting the claim of the petitioner. The writ petition, therefore, fails and shall stand dismissed. There will be no order as to costs. Consequently,
W.M.P. No. 17622 of 1994 is dismissed.