JANAKIAMMAL Vs. SECRETARY TO GOVERNMENT TAMIL DEVELOPMENT CULTURE ENDOWMENTS AND INFORMATION DEPARTMENT

JUDGEMENT

(1.) THE prayer in the writ petition is to issue a writ of mandamus directing the first respondent to sanction Tamil Scholar Pension at the rate of Rs.2,000/- per month considering the status of the petitioner, who is the widow of Late M.Chidambaram, who participated in the merger of Tamil areas with the State of Tamil Nadu based on the petitioner's representation dated 2.3.2007 with arrears of pension and continue to pay till the petitioner's life time.

(2.) THE petitioner is a widow, aged 70 years. THE case of the petitioner is that petitioner's husband M.Chidambaram participated in the agitation launched by the late M.P.Sivagnanam and others during 1956, for the cause of merger of Tamil areas with the State of Tamil Nadu in particular for the merger of Tiruthani with the State of Tamil Nadu. Petitioner's husband was imprisoned in Central Prison, Chennai-3 from 24.9.1956 to 1.10.1956 and the jail extract to prove the petitioner's husband's jail suffering is filed in the typed set of papers. Petitioner's husband died on 5.12.1990 and death certificate is also issued by the competent authority to establish the petitioner's status as widow of the said M.Chidambaram. Petitioner has also filed the Identity Card issued by the Election Commission of India and the Family Card to prove her above status.

(3.) THE petitioner submitted another representation before the respondents on 1.10.2008 followed with Counsel notice dated 20.10.2008. On 7.11.2008 the first respondent sent a reply to the petitioner stating that action is being taken by the second respondent after getting report from the third respondent. As no action is taken till date, the above writ petition is filed by the petitioner with the above said prayer.