ALEYAMMA KUNJAPPAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved by the impugned decision of the 1st respondent-Union Government as per Ext.P-7 order dated 17.7.2017 to the limited extent it has refused to grant Freedom Fighter's Dependent Family Pension to the petitioner with effect from the date of her application (viz, 14.11.2012).

(2.) The main prayers in this Writ Petition (Civil) are as follows:

(3.) Heard Sri.K.K.Mohammed Ravuf, learned counsel for the petitioner, Sri.T.V.Vinu, learned Central Government Counsel appearing for the 1st respondent-Union of India and Smt.A.C.Vidhya, learned Government Pleader appearing for respondents 2 and 3 (State authorities).