PONNAMMA GEORGE Vs. UNION OF INDIA

JUDGEMENT

(1.) All the above Writ Petitions, except W.P.(C).No.5793/2014:- The grievances of the petitioners in the abovecaptioned 17 Writ Petitions (Civil) are in relation to the impugned orders passed by the respondent-Union Government rejecting the claim for freedom fighters pension under the Swatantratha Sainik Samman Pension Scheme. In some of the cases, the writ petitioners are the persons, who claimed to be freedom fighters and the other petitioners are the persons, who claim to be the widows/legal representatives of such deceased claimants. The respondent Union Government had formulated the abovesaid central scheme for regulating the matters relating to grant of freedom fighters pension under the said Central Scheme. The conditions of the said scheme which are relevant for the present purposes in these cases are enumerated as Anx- 2 to the said scheme which read as follows :

(2.) Documents to be furnished

(3.) Heard Sri.K.K.Sathish, learned counsel appearing for the petitioners in all these Writ Petitions, Sri.N.Nagaresh, learned Assistant Solicitor General, appearing for the respondent-Union of India in all the cases other than W.P.(C).No.14912/2013 and Sri.Jestin Mathew, learned Government Pleader appearing for the respondent-State Government.