ERAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THOUGH this petition is posted in order list, with the consent of the learned Counsel appearing for the parties, this petition is taken up for final hearing and disposed of by this order.

(2.) THE petitioner in this petition is a freedom fighter and had taken part in the freedom movement as a revolutionary underground worker during the movement of Hyderabad-Nizam State in 1947. There is no dispute on this aspect of the matter.

(3.) IN this petition, the grievance of the petitioner is with regard to the order dated 3rd January, 2000, a copy of which has been produced as Annexure-J to the writ petition, passed by the 1st respondent, limiting freedom fighter's pension (hereinafter referred to as "pension") to the petitioner only from the date of the said order instead of from the date of the application made by the petitioner seeking grant of pension.