A S NARAYANAN PILLAI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is aggrieved by the impugned decision of the respondent Union Government to the extent to which it has been decided by that authority that the petitioner need be granted Freedom Fighters' Pension under the Central Swatantrata Sainik Samman (SSS) Pension Scheme, 1980, only from the date of this Court's judgment which issued directions in the matter and not from the date of the application submitted by the petitioner.

(2.) The prayers in this Writ Petition (Civil) filed on 09.12016 are as follows:

(3.) Heard Sri.N.Dharmadan, learned senior counsel instructed by Smt.D.P.Renu, learned counsel appearing for the petitioner and Smt.Premlatha K.Nair, learned Central Government Counsel (CGC) appearing for the respondent Union of India.