M.V. SRINIVASA GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner by filing this writ petition has prayed to issue appropriate writ or order by granting the following reliefs:

(2.) The facts narrated by the petitioner in his petition in nutshell are as under:

(3.) It is stated that, one M.V.Venkatappa was the co-prisoner along with him and he issued a certificate stating that the petitioner was in the sub-jail as a freedom fighter. The said certificate is produced at Annexure-V. Accordingly, he was granted freedom fighters pension/honorarium and Government has sanctioned Rs.100.00 per month after detailed examination. He is getting the said honorarium from 26/12/1990.