V. MEENAMBAL AND OTHERS Vs. DEPUTY SECRETARY

JUDGEMENT

(1.) The writ petition has been filed for issuance of writ of Certiorarified Mandamus, to quash the impugned order, dated 12.02.2015, passed by the 1st respondent and consequently to issue a direction to the respondents to continue to pay the family pension under the Central Government Freedom Fighters Family Pension Scheme to the petitioners.

(2.) By way of the impugned order, dated 12.02.2015, the first respondent directed the officials to recover the excess payment of family pension disbursed to the petitioners.

(3.) Heard the learned counsel appearing for the petitioner, the learned Central Standing Counsel appearing for the respondents 1 and 2 and Mrs.J.Padmavathi Devi, learned Special Government Pleader appearing for the respondents 3 and 4.