V SUBRAMANIAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE writ petition has been filed praying for the issuance of a writ of certiorarified mandamus to call for the records of the first respondent in Letter No. 19513/AO3/2000-7, dated 1.3.2001, and quash the same and further direct the first respondent to grant freedom fighter pension to the petitioner pursuant to the recommendation given by the District Collector in Na. Ka. ou 240511, dated 22.2.1999.

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

(3.) THE petitioner had not been granted pension despite the District Collector's recommendation, dated 22.2.1999, after the District Committee meeting, nor was he informed about the decision made on his application. THErefore, the petitioner had come before this Court in W.P. No.18266 of 2000 and by an order, dated 1.11.2000, this Court had directed the appropriate authority to consider the petitioner for granting of the freedom fighters' pension, if the petitioner was found to be entitled for the same. THE petitioner had received the letter from the Deputy Secretary, Public Department, dated 1.3.2001, rejecting the claim of the petitioner stating that the persons who had given the certificates were not the persons authorised by the Government to issue the said certificates. Aggrieved by the said order, the present writ petition has been filed.