K S VARATHARASAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE writ petition is filed challenging the proceedings dated 14. 06. 2004 passed by the 1st respondent and for a direction to the 1st respondent to grant freedom fighter pension to the petitioner from the date of his application in pursuance to the recommendation given by the District Collector Na. Ka. O. 2/78468/97 dated 18. 02. 1999.

(2.) HEARD Mr. Su. Srinivasan, learned counsel for the petitioner and Mr. Mani bharathi, learned Government Advocate for the respondents.

(3.) IT is the case of the petitioner that during the Indian freedom struggle, there were several freedom fighters in and around Coimbatore District who had organised various kinds of protests and agitations against the then British government as part of the National struggle for independence led by the father of the nation Mahatma Gandhiji. The petitioner having been inspired by the speeches of Gandhiji had participated in the several anti-British activities as part of the freedom struggle.