T MAHADEVAN Vs. STATE OF TAMIL NADU; DIRECTOR, DEPARTMENT FOR TAMIL DEVELOPMENT AND CULTURE; DISTRICT COLLECTOR OF DINDIGUL; TAHSILDAR (REVENUE)

JUDGEMENT

(1.) Heard both sides and perused the records.

(2.) The prayer of the petitioner is to grant pension under the Scheme for Pension for "Mozhipor Thyagi" which literally means Martyr in Tamil Language Agitation.

(3.) The writ petition was admitted on 23.04.2005. The petitioner s prayer for an interim direction was not granted by this Court. On notice from this Court, the first respondent filed a counter affidavit dated 20.11.2005 and to which, a reply affidavit dated 07.02.2006 has been filed by the petitioner.