LAWS(MAD)-2007-12-297

V K RAMASAMY Vs. GOVERNMENT OF TAMILNADU

Decided On December 14, 2007
V.K.RAMASAMY Appellant
V/S
TAHSILDAR Respondents

JUDGEMENT

(1.) THIS Writ Petition has been focussed to direct the respondents to pass orders on the petitioner's application dated 17. 11. 2004 within a time to be fixed by this Court.

(2.) HEARD both sides.

(3.) A re'sume' of facts which are absolutely necessary and germane for the disposal of this Writ Petition would run thus: the Writ petitioner being a freedom fighter approached the Government for state Freedom Fighter Pension. Despite he having enclosed relevant particulars including co-prisoners bonafide certificate, yet the Government has not taken any serious steps to process his request.