PRATAPANI MUTHAIAH Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ petition the petitioner prays for grant of pension under the Swatantrata Sainik Sanman Pension Scheme.

(2.) A reference to the petition shows that the petitioner participated in Hyderabad Freedom Struggle against the Nizam Government which was supported by the British Rule. The petitioner, on 19.11.1987 applied for getting of the pension and gave the necessary papers alongwith the certificates of proof of freedom fighter. The petitioner thereafter kept on pursuing the respondent, but the respondent did not release the pension and hence the present petition.

(3.) The respondent has only filed a counter-affidavit. In this writ petition and in the said counter-affidavit, it is an undisputed position that the petitioner's case was recommended by the Hyderabad Special Screening Committee for grant of pension, but the order of the Hyderabad Special Screening Committee was subsequently stayed in a writ petition filed in the Andhra Pradesh High Court vide orders dated 24.9.1997 in W.P. No. 4420/1997.