M NALLATHAMBI Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) This writ petition is filed by one Nallathambi, aged about 94 years, seeking Central Government Freedom Fighters Pension with effect from his date of application i.e., on 23.08.1972.

(2.) The petitioner claiming himself to be the participant for Freedom Movement and claiming himself to be satisfied all the norms on Central and State Government Freedom Fighters Pension Scheme, applied for both Central and State Government Freedom Fighters Pension. While both the applications were pending, the petitioner approached this Court by way of a Writ Petition in W.P.No.34675 of 2003, for appropriate relief for getting State Government Freedom Fighter Pension and the same was, after due contest, allowed with a direction issued to the respondent State to grant State Freedom Fighters Pension to the petitioner with effect from 20.02.1997. In pursuance of the same, the petitioner was granted State Government Freedom Fighters Pension and had been continuously receiving the same. While so, the petitioner having no response from the Central Government for his representation made for similar pension from Central Government, approached this Court, by way of the present writ petition. Pending the writ petition, the petitioner died and his daughter, who is one of his legal heirs, has come on record to pursue the relief sought for in this writ petition.

(3.) The learned counsel for the petitioner would in the course of his argument submit that the writ petition is being contested by the petitioner for herself and on behalf of the other legal heirs, who consented for her appearance on their behalf in this writ petition.