A.B. MUNIAPPAN Vs. THE STATE OF TAMIL NADU, REP. BY ITS SECRETARY TO GOVERNMENT, PUBLIC (POLITICAL) DEPARTMENT, FORT ST. GEORGE, CHENNAI

JUDGEMENT

(1.) Mr. M.S.Palanisamy, learned Additional Government Pleader takes notice for the respondent.

(2.) The above writ petition has been filed praying to issue a writ of Certiorarified Mandamus to call for the records of the respondent in Letter No.33269/97, dated 02.03.1998 and Letter No.5698/P.P.2/98, dated 3.3.1998 and quash the same and consequently direct the respondent to grant the State Government Freedom Fighters Pension to the petitioner.

(3.) The case of the petitioner is that he is a freedom fighter and he applied for State Government Freedom Fighters Pension to the respondent on 22.7.1997, who rejected the same by the impugned orders dated 2.3.1998 and 3.3.1998 on ground that the co -prisoner certificate submitted by him is a general one.