LAWS(MAD)-2002-12-25

D JAYALAKSHMI Vs. GOVT OF TAMIL NADU

Decided On December 05, 2002
D.JAYALAKSHMI Appellant
V/S
GOVT. OF TAMIL NADU Respondents

JUDGEMENT

(1.) The writ petitioner has prayed for the issue of a writ of certiorarified mandamus calling for the records relating to the Pension sanction order of the first respondent in No.13361, dated 28.7.1999 and quash the same in so far as the first respondent has not granted pension payable to the petitioner's husband from 21.7.1992 to 4.4.1999 and family pension payable to the petitioner from 5.4.1999 to 27.7.1999 is concerned and to direct the respondents to sanction arrears of freedom fighter pension payable to the petitioner's husband from 21.7.1992 to 4.4.1999 and Family Pension payable to the petitioner from 5.4.1999 to 27.7.1999.

(2.) Heard Mr.R.Gandhi, learned Senior Counsel for Mr. R.G.Narendhiran, for the petitioner and Ms.V.Velumani learned Additional Government Pleader appearing for the respondents. The writ petitioner being a senior citizen the writ petition was directed to be listed for final disposal.

(3.) According to the petitioner, late T.M.Dhanapal, her husband was a freedom fighter who took part in the Quit India Movement during 1942-43. It is stated that the petitioner's husband was suspended from service and subsequently underwent imprisonment during Quit India Movement. The deceased held a number of honorary posts during his life time and served the Society. The deceased applied for payment of State Freedom Fighter's Pension in prescribed form on 21.7.1992 enclosing required certificates to prove that he has suffered for the cause of freedom. The Revenue Divisional Officer, Saidapet verified the claims of the deceased and submitted a report. The District Collector in turn forwarded the papers recommending for sanction of state freedom fighters pension.