Nitin Kumar Chaubey & Another vs State Of U.P. & Another
2015 Latest Caselaw 2461 ALL

Citation : 2015 Latest Caselaw 2461 ALL
Judgement Date : 18 September, 2015

Allahabad High Court

Nitin Kumar Chaubey & Another vs State Of U.P. & Another on 18 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 53774 of 2015
 

 
Petitioner :- Nitin Kumar Chaubey & Another
 
Respondent :- State Of U.P. & Another
 
Counsel for Petitioner :- S.K. Singh Vashisht
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties.

The petitioner's application for being provided benefit of dependent of freedom fighter under the scheme framed for the purpose has been rejected by the authority concerned on the ground that petitioner claiming to be the son of brother's son of Freedom Fighter is not covered within the definition of dependent.

Factual issues are involved as to whether petitioner is a dependent of Freedom Fighter or not, which may require leading of evidence and, therefore, proper remedy for the petitioner is to file a civil suit.

The writ petition is accordingly dismissed.

Order Date :- 18.9.2015

Ashish Pd.