WPMS/100/2021
2021 Latest Caselaw 194 UK

WPMS No.100 of 2021
Hon'ble Sharad Kumar Sharma, J.

Mr. D.S. Mehta, Advocate for the petitioner.

Mr. T.S. Phartiyal, Additional Chief Standing Counsel for the State of Uttarakhand.

The petitioner had preferred this writ petition praying for grant of certificate of dependents of freedom fighter on the pretext that the grand maternal mother Chandra Devi, she was the daughter of the freedom fighter, who is shown to have been arrested while participating in the freedom fighting movement and had served her sentence as detailed in the writ petition.

The petitioner contends that for the grant of the said certificate, he has already approached to the competent authority by filing an application; but the same is not being considered and hence, he has prayed that respondent no.2, may be directed to take a decision, on the application thus submitted by him before respondent no.2.

Without venturing into the merits of the matter, the writ petition is being disposed of with a direction to respondent no.2 to take a decision on the representation of the petitioner dated 09.11.2020 within six weeks from the date of presentation of certified copy of this judgment.

Subject to the above, the writ petition is disposed of.

(Sharad Kumar Sharma, J.) 14.01.2021 Arti