NANU GOPI (EX.INA) Vs. UNION OF INDIA

JUDGEMENT

(1.) The application for Swatantrata Sainik Samman Pension submitted by the petitioner was rejected under Ext.P8 on two grounds.

(2.) Heard learned Counsel Sri.M.Balagovindan on behalf of the petitioner, Smt.Mini Gopinath the learned CGSC and Smt.Resmi K.M the learned Senior Government Pleader.

(3.) As is evident from Ext.P5 Government Order, the petitioner was sanctioned the State pension, taking note of the fact that he was a freedom fighter and that he had undergone imprisonment for the prescribed period as stipulated. Exts.P1 and P4 certificates issued by Captain Lakshmy G and Captain Francis Decruze certifying that the petitioner was a soldier in the freedom movement, were taken into consideration. Ext.P5 G.O. further took note of ExtP3 affidavit filed by freedom fighter and co-prisoner Sri. Lekshmanan Sivadasan, who is now no more. The genuineness of Exts.P1 and P4 are not in dispute. Pertinently, Exts.P1 and P4 certificates and Ext.P3 affidavit were taken due consideration of by the State Government while forwarding the application.