CHELLAM ALIAS CHELLAMMAL Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) THE Writ Petition has been filed praying for the issuance of a Writ of Mandamus , to direct the respondents to grant Freedom Fighters Pension of my husband from 16.12.1982 (date of application) to 12.10.2000 (date of his death) and consequently direct the respondents to pay Freedom Fighters Family Pension to the petitioner with effect from 13.10.2000 onwards and to direct the respondents to pay the arrears of pension and family pension with interest and to pay the future family pension punctually.

(2.) HEARD the learned counsel for the petitioner as well as the respondents.