UNION OF INDIA Vs. A. ALAGAM PERUMAL KONE

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is filed by the Union of India, aggrieved by the judgment and order dated 29.08.2018 passed in W.A.(MD) NO. 907 of 2018 by Madras High Court (Madurai Bench), whereby, the appeal of the appellant is dismissed confirming the order of the learned Single Judge, passed in W.P.(MD) NO. 17290 of 2017.

(3.) By Order dated 26.10.2017, passed in W.P.(MD) No.17290 of 2017, filed by the 1st Respondent herein, while disposing of the writ petition, directions were issued to the appellant herein, to grant Freedom Fighter's Pension to the 1st Respondent under Swatantrata Sainik Samman Pension Scheme and pass suitable orders within a period of four weeks from the date of receipt of the order.