STATE OF TAMIL NADU REP BY ITS JOINT SECRETARY PUBLIC (POLITICAL PENSION) DEPARTMENT FORT ST GEORGE CHENNAI Vs. GOVINDARAJULU

JUDGEMENT

(1.) This writ appeal is directed against the order, dated 21.11.2017, made in W.P.(MD) No.10862 of 2017.

(2.) The appellants herein are the respondents and the respondent herein is the petitioner before the Writ Court. The writ petitioner, a freedom fighter, is now aged about 92 years. He filed the above writ petition for mandamus directing the appellants / respondents to provide freedom fighter pension. It is claimed by the writ petitioner that he had participated in the freedom struggle movements and was imprisoned at Palayamkottai Jail from 03.11.1942 to 05.09.1943. He applied for freedom fighter pension along with co- prisoners certificates. As the application was not considered by the appellants / respondents, he approached this Court by filing the writ petition as stated supra.

(3.) The learned Single Judge, after hearing both sides and following the decisions rendered by this Court in Karuppiah vs. The Secretary to Government, Public (Political Pension) Department, Secretariat, Chennai and another,2017 1 TLNJ 646 (Civil), order dated 03.06.2015 made in W.P.(MD) No.7758 of 2015 and order dated 30.06.2014, made in W.P.(MD) No.4936 of 2011, which were passed in similar line, disposed the writ petition by directing the appellants / respondents to grant freedom fighter pension to the writ petitioner from the date of his original application. Challenging the said order, the present writ appeal has been filed by the respondents.