A K GOPAL Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) HEARD Ms.A.Karthika, learned counsel for the petitioner and Mrs.Malarvizhi Udhayakumar, learned Special Government Pleader for the respondent.

(2.) THIS writ petition is directed against the order of the respondent Government dated 25.4.2007, by which the respondent has rejected the claim of the petitioner for payment of freedom fighters pension payable under the State Government Scheme on the basis that there is no acceptable evidence and the petitioner has only enclosed old documents.

(3.) ON the other hand, it is the case of the learned Special Government Pleader that even though it is true that in this case, the consideration should be liberal, there should be some papers for the Government to pass orders in favour of the petitioner under the Freedom Fighters Scheme since the payment is made under the Scheme for the benefit of freedom fighters.