H MARIYAM BEEVI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner has filed the present writ petition, challenging an order dated 17.05.2010 passed by the 4th respondent Special Tahsildar, Social Security Scheme, Agastheeswaram Taluk Office, Nagercoil.

(2.) BY the impugned order, the petitioner was informed that her claim for pension for the old age will be taken up only if her name was included in the list of persons who are living Below Poverty Line (for short BPL).

(3.) THE petitioner filed a writ petition before this Court being W.P.No.7545 of 2010, praying sanction for old age pension. This Court by an order dated 15.04.2010 directed the 4th respondent to consider the representation of the petitioner dated 19.11.2009 keeping in mind the scheme of sanction of pension and to pass necessary orders.