K.R.KUPPUSAMY Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) Since the issue involved in both the writ petitions is one and the same, they are taken up together and decided by a common order.

(2.) The petitioners seek for age old pension. They made an application to the first respondent on 16.10.2015 seeking for such pension.

(3.) The grievance of the petitioners is that till date, their request is not considered by the respondents.