K SAROJA Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner prays for the issue of a writ of mandamus directing the respondent to implement G.O.Ms.No.1243 Political Pension Department-II, dated 8.10.1997 and pay Rs.1500 per month as Freedom Fighter's Pension as dependent of Krishnasamy Padayachi, Ex-Indian Army person, who was granted pension.

(2.) Heard Mr.M.V.Krishnan, learned counsel appearing for the petitioner and Mr.D.Malarvizhi, learned Government Advocate appearing for the respondents.

(3.) The petitioner, widow of late Krishnasamy Padayachi has approched this court seeking for a direction that the entire pension of Rs.1500/= per month has to be paid to her as the dependant of deceased Indian National Army pensioner. The petitioner's husband late Krishnasamy Padayachi was a soldier in the Indian National Army. The said Krishnasamy Padayachi during his life time receiving Freedom Fighters Pension as per the orders of the State Government. The pension sanction proceedings provides that pension will be paid to the freedom fighter and after his life time to the widow till death or remarriage or till the petitioner's income exceeds a particular sum.