R KANNAN Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) THE writ petition is filed, seeking an order in the nature of writ of certiorarified mandamus calling for the records relating to the proceedings of the first respondent dated 03.04.2003 in No. 52/CC/TN/280/2000-FF/SZ and quash the same and also to direct the first respondent to grant Swatantra Sainik Samman Pension (herein after referred to as SSS Pension) to the petitioner.

(2.) HEARD Mr.R.N.Amarnath, learned counsel appearing for the petitioner, Mr.K.Ravindranath, learned counsel appearing for the first respondent and Mrs.C.K.Vishnupriya, learned Additional Government Pleader appearing for the second respondent.

(3.) IT 1973, the petitioner was awarded Thamarapatra, recognising him a freedom fighter by Government of Tamil Nadu. On 17.11.1981, the office of the Superintendent, Central Prison, Madras in L.Dis.No.16483/R2/81 issued a jail memo which reads as follows: