THANKAMMA DIVAKARAN Vs. SREENARAYANAPURAM GRAMA PANCHAYATH

JUDGEMENT

(1.) THE petitioner is a Senior Citizen aged 85 years and is a widow and destitute. She was getting old age pension and presently, grievances are two fold. The petitioner wants to convert her ration card to the category of BPL from APL and also wants a proper arrangement for continuous payment of pension. The petitioner has filed various representations in the matter as evident from the body of the writ petition. Her only son is stated to be mentally retarded also.

(2.) LEARNED Government Pleader had submitted on 06/09/2012 that the District Collector and the Project Officer are necessary parties. Accordingly, I.A.No.12429/2012 was filed by the learned counsel for the petitioner to implead them as additional respondent Nos.3 and 4 in the writ petition. The above inter locutory application has been allowed also.

(3.) IT is submitted by the learned Government Pleader that the petitioner has to move the District Collector as well as the Project Officer to include her name in the BPL list and then move for change of category.