NARAYANAN PADMANABHAN Vs. THE UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who claims to have suffered jail imprisonment for the prescribed minimum period of six months on account of his involvement in a criminal case registered in connection with his participation in the Punnapra-Vayalar Movement, is aggrieved by the impugned Ext.P12 proceedings dated 22.3.2013 issued by the 1st respondent-Union Government, whereby his claim for grant of freedom fighters pension under the Central Swatantra Sainik Samman (SSS) Pension Scheme, 1980 has been rejected.

(2.) The prayers in this writ petition (civil)are as hereunder:- "i)Call for the records leading to Ext.P11 and quash the same by a writ of certiorari or any other appropriate writ, direction or order; i(a) Call for the records leading to Ext.P12 and quash Exhibit P12 by a writ of certiorari or any other appropriate writ order or direction. ii) Issue a writ of mandamus or any other appropriate writ, direction or order directing the respondents to grant freedom fighters pension to the petitioner under the Swathantratha Sainik Samman Pension Scheme; iii) Issue a writ of mandamus or any other appropriate writ, direction or order directing the respondents to issue Non-availability of records certificate to the petitioner; Additional Prayer iii(a) (As per an order dated 13/1/2014 in L.A.No.370/2014) iii(a) Issue a writ of mandamus or any other appropriate order or direction directing the 3rd respondent to forward Ext.P1 application along with a recommendation to the first respondent. iv)Issue an interim direction restraining the 2nd respondent from the proceeding further with and passing any orders on Ext.P1 application based on Ext.P11 order, until the disposal of this Writ Petition; v) Award costs and vi) Any other reliefs this Hon'ble Court deems fit.

(3.) Heard Sri.B.Krishna Mani, learned counsel appearing for the petitioner, Sri.N.Nagaresh, learned Assistant Solicitor General appearing for respondents 1 and 2 (Union Government Authorities) and Sri.Jestin Mathew, learned Government Pleader appearing for respondent No.3 and 4 (State Authorities).