R.SENBAGAM Vs. THE COLLECTOR OF NAGAPATTINAM DISTRICT

JUDGEMENT

(1.) The Appellant/Petitioner has preferred the present Writ Appeal as against the order dated 22.07.2015 in W.P.No.15901 of 2015 passed by the Learned Single Judge.

(2.) The Learned Single Judge, while passing the impugned order on 22.07.2015 in W.P.No.15901 of 2015, at paragraph 7 & 8, had observed the following:

(3.) According to the Learned Counsel for the Appellant, the Learned Single Judge had committed an error in not allowing the Writ Petition wherein she had sought for quashing of the order R.C.No. 2739/2005/A8 dated 24.04.2005 of the 2nd Respondent whereby and wherein it was, among other things, informed that the old age pension under the Indira Gandhi National Old Age Pension Scheme which was paid from 19.11.2007 was stopped from 01.10.2014 as perverse, arbitrary and an illegal one. Consequently, she has sought for passing of an order by this Court in directing the Respondents to continue to pay the Old Age Pension under the aforesaid Scheme throughout her life as ordered by this Court on 23.04.2010 in W.P.No.24745 of 2009 with costs.