GOVERNMENT OF INDIA Vs. K KESAVAN

JUDGEMENT

(1.) Writ Appeal No.2335/2000 arise out of the order in W.P.No.14743/1994 dated 23.3.1999 and Writ Appeal No.2337/2000 arise out of the order in W.P.No.14284/1994 dated 24.3.1999 whereby the learned single Judge directed the Appellant-Government of India to pay Swatantara Sainik Samman Pension (SSS Pension) from 15.08.1972 and 21.10.1980 respectively i.e. from the date of application and also to pay arrears of Swatantara Sainik Samman Pension to the 1st Respondent(s).

(2.) Since the issue involved in these Appeals are one and the same, both the Appeals were taken up together and disposed of by this common Judgment.

(3.) 1st Respondent applied for Freedom Fighters Pension/ Swatantara Sainik Samman Pension under Freedom Fighters Pension scheme. After local verification, State Government found that the claim of 1st Respondent(s) is genuine and by an order dated 23.4.1981 sanctioned Freedom Fighter Pension and 1st Respondent(s) are getting Swatantara Sainik Samman Pension from the State Government.