EDADAN CHINDAN NAIR Vs. UNION OF INDIA

JUDGEMENT

(1.) As a token of samman (respect) for the great contributions and sacrifices of the freedom fighters, who had given the best part of their life for the Country, the Central Government had launched a pension scheme called 'Swathantra Sainik Samman Pension Scheme'.

(2.) We remember and honour the freedom fighters who fought for the independence of the Country. But, there are many unsung heroes of freedom struggle whose names and contributions we have not even heard of.

(3.) Ninety four year old Edadan Chindan Nair approached this Court in 2008 against Ext.P6 order passed by the Government of Kerala refusing to recommend his application to the Central Government for Swathantra Sainik Samman Pension (SSSP).