GOPALAN NAIR A Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petition is filed aggrieved by the alleged inaction on the part of the respondent to consider the petitioner's application for grant of pension under the Swatantrata Sainik Samman Scheme, 1980.

(2.) Going by the counter affidavit filed on behalf of the 4th respondent, it appears that the application submitted by the petitioner is incomplete and hence the application was not considered. It is undertaken that if the application is resubmitted giving the necessary particulars as are required, the same shall be considered. The relevant portion of the counter affidavit reads thus:-

(3.) In view of the above, the writ petition is disposed of with a direction that in the event of the petitioner re-submitting his application for pension under the Swatantrata Sainik Samman Scheme, 1980 with all the necessary details as is required thereunder, the same shall be considered and orders passed without delay. I am sure that the authorities will take note of the fact that the petitioner is aged 85 years and expeditious orders will be passed.