B V PAVITHRAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner is a freedom fighter, who had actively participated in the Punnapra-Vayalar movement. He was an applicant for sanctioning of pension under the Swatantrata Sainik Samman Pension Scheme. Here this Court is concerned only with the claim for payment of arrears.

(2.) By Ext.P5, pension has been sanctioned from 31/03/2008 onwards. The said order has been passed in the light of the directions issued by this Court in Ext.P4 judgment dated 04/01/2008 in WP(C) No.29604/2003. Learned counsel for the petitioner submitted that the claim for arrears from the date of receipt of the application has not been considered in spite of the directions in Ext.P4 judgment.

(3.) In Ext.P4 judgment, it was directed by this Court that "if the pension is sanctioned, the 1st respondent will consider the question of grant of arrears also from the date of receipt of the application, Ext.P2". The petitioner has produced Ext.P7, a copy of the acknowledgment card, which shows that the application dated 20/04/1998 has been received on 24/09/1998.