A K GOPAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) BY consent of the learned counsel for the petitioner as well as the learend Government advocate, the writ petition is taken up for final disposal.

(2.) PETITIONER seeks a direction to the respondent to grant Freedom Fighters Pension under the State Scheme pursuant to his application dated 27. 1. 1982.

(3.) IN the affidavit in support of the writ petition petitioner states that he participated in several freedom movements against the British Government and he was imprisoned at Vellore Jail for one month. The Central and State Governments announced schemes for paying pension to the Freedom Fighters and as per the scheme issued by the Central Government, six months imprisonment is necessary to avail the said benefit and as per the State Scheme, three weeks imprisonment is sufficient. Petitioner having underwent one month imprisonment, applied for the sanction of Freedom Fighters Pension under the State scheme on 27. 1. 1982. Since the petitioner was not having the jail certificate, he enclosed co-prisoner's certificates obtained from one P. S. K. Lakshmipathi Raju, M. L. A. , and also from the members of the High Level Committee, empowered to certify the Freedom Fighters, i. e. , M. P. Sivagnanam, Chairman, State Advisory Committee and Tmt. Manjubashini, a member.