S RAJAMANI Vs. UNION OF INDIA

JUDGEMENT

(1.) The above writ petition has been filed for the issue of a writ of mandamus directing the 1st and 2nd respondents to grant the petitioner freedom fighters' pension, permissible under the State Government Scheme and also 'Swatantrata Sainik Samman Pension Scheme' of the Central. Government, introduced in the year 1980.

(2.) Along with his application, the petitioner was stated to have produced the certificate issued by the General Secretary of All India I.N.A. Committee and though it was initially rejected on the ground of delay, the petitioner has submitted another application and the petitioner was also restlessly continuing his representations and the last of such representations was said to have been made on 24-6-1993. Apart from the I.N.A, certificate, referred to supra, a copy of the "Thamira Patra" as also co-prisoner's certificate obtained from Mr. Gnanadurai and Mr. Ooikattan; who were also I.N.A. personnel and recipients of Central Freedom Fighters' Pension, were stated to have been enclosed. Since, according to the petitioner, no proper order effectively dealing with or rejecting the claim of the petitioner, has been passed by the respondents, the petitioner was constrained to file this writ petition.

(3.) No counter-affidavit has been filed by the 2nd respondent, State Government, in so far as the claim as against it is concerned.