GOVERNMENT OF INDIA, REPRESENTED BY ITS UNDER SECRETARY, MINISTRY OF HOME AFFAIRS(FFR DIVISION) Vs. P S PERIAIAH (DIED)

JUDGEMENT

(1.) Here is the story of a Freedom Fighter, who fought for freedom of this country, succeeded, sought for pension before the respondents, failed, approached this Court at the age of 91 years and died during the pendency of the writ petition, unfortunately before seeing the success of his fight against the present Government too.

(2.) This Writ Appeal is directed against the order of the learned Single Judge, dated 28.04.2018 made in W.P(MD)No.4609 of 2014.

(3.) The Writ Petition was filed challenging the order of the District Collector, Madurai District, dated 24.12.2013 and consequently for a direction to the respondents therein to pay Swathandra Sainik Samman Pension to the Writ Petitioner. During the pendency of the Writ Petition, the Writ Petitioner died and his legal heirs were impleaded as legal representatives of the deceased Writ Petitioner. The District Collector, Madurai District, through the impugned order, rejected the request of the Writ Petitioner for grant of Freedom Fighter Pension under a scheme framed by the Central Government.