SAVAKKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court for certiorari to quash the order dated 09.01.2002 in No.DPAR 39 PFDW 2001 passed by respondent No.2 (Annexure-D) as also for mandamus directing the respondents to release the political pension from the date on which it was stopped, as also make payment of future political pension.

(2.) The petitioner claims to be the wife of one Bharamappa S/o. Fakkirappa Kanavi, who claimed to be a freedom fighter and had participated during freedom movement, more particularly in Quit India Movement in the year 1942.

(3.) The petitioner is before this Court by filing the present writ petition on 28.07.2017, re-agitating the claims of her late husband and claiming that the pension has to be granted to her along with backlog from the year 1999.