V R JAYARAMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) PETITION filed seeking for a writ of Mandamus, directing the 1st respondent to consider the petitioner's application, dated 27.6.1985 (re-submitted on 10.11.1993) and pass orders granting Central Government Freedom Fighters Pension, namely, Swatrantrata Sainik Samman Pension to the petitioner from the date of the petitioner application, within a time-framed by this Honourable Court.) Heard Mr.R.Thamarai Selvan, the learned counsel appearing on behalf of the petitioner, Mr. A.S. Vijayaraghavan, the learned Assistant Central Government Standing Counsel for the first respondent and Mr. V. Viswanathan, the learned Additional Government Pleader for the second and third respondents.

(2.) THE learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the first respondent is directed to consider the petitioner's application, dated 27.6.1985 (resubmitted on 10.11.1993) for the granting of the Central Government Freedom Fighters Pension, namely, Swatrantra Sainik Samman Pension, and pass appropriate orders thereon, on merits, within a specified period.