E V NARAYANASAMY Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) THE petitioner has filed the present writ petition, seeking to challenge an Order dated 07.04.2010, and after setting aside the same seeks for a further direction to consider his representation dated 02.09.2009 in the light of the freedom fighter pension granted by the State Government and to grant Freedom Fighter's Pension provided under the Swatantrata Sainik Samman (S.S.S.) Pension scheme.

(2.) NOTICE was directed to be served on the respondents. Accordingly, respondents have filed a counter affidavit dated 09.03.2011 justifying the impugned Order.

(3.) ON behalf of the respondents, in the counter affidavit, it was pleaded that for S.S.S.Pension Scheme, one has to satisfy the conditions of the Scheme evolved by the Central Government. It requires an imprisonment/detention certificate from the concerned jail authority, the District Magistrate or the State Government indicating the period of sentence, date of admission etc.,. If only, these materials are not available, a Non-Availability of Records Certificate will be obtained from the concerned authority along with two Co-prisoner certificates who have proven jail sufferings of minimum one year and that he was detained along with co-prisoners in the jail at least for a minimum period of six months.