M MUTHUSWAMY KANDIAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Government's (respondent) declining to sanction State Freedom Fighter's pension to one M. Muthuswamy Kandiar, a resident of Palanjur village, Pattukkottai Taluk, Thanjavur District (petitioner) in its Letter No. 18283/84-1, Public (PP III) Department, dated 3-3-1984 is the subject-matter of challenge now praying for the issue of a Certiorarified Mandamus.

(2.) Learned Counsel appearing for the petitioner, in a bid to assail the impugned order would raise three contentions:

(3.) Learned Additional Government Pleader would however strike a discordant note to all these submissions.