BOINPALLY MADHAVA RAO Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner seeks a Writ of Mandamus commanding the respondents to release Samman Pension under Swatantrata Sainik Samman Pension Scheme, 1980 (formerly known as Freedom Fighters' Pension Scheme, 1972) (hereinafter `the Scheme' for short).

(2.) The petitioner is a resident of Andhra Pradesh. The Andhra Pradesh State has recommended the case of the petitioner for the release of the pension. However, the recommendation made by the State Government has been turned down by the Central Government after consideration.

(3.) The learned counsel for the petitioner has made available a copy of the Scheme for our perusal. The relevant parts thereof are extracted and reproduced hereunder :-