(1.) The petitioner, who claims to be the Freedom Fighter, has filed this writ petition seeking to quash the proceedings dated 22.08.2014 passed in Na.Ka.32324/2012/J4 by the second respondent herein, and to direct the respondents to grant him Freedom Fighter's Pension.
(2.) The case of the petitioner is that he participated in the freedom movement and he was arrested and suffered imprisonment at the Bellary Jail from 15.10.1942 to 14.01.1943. He was taking part in various social activities thereafter. Though he was struggling to eke out his livelihood, he did not want to apply for pension, as, according to him, it was a sacred duty to the nation. But the poverty had driven him to apply for pension. However, the second respondent sent the impugned proceedings to the first respondent to negative his request. The subsequent applications submitted by the petitioner were also rejected by the first respondent. Hence, the present writ petition.
(3.) Heard the learned counsel appearing on behalf of the petitioner and the learned Additional Government Pleader appearing on behalf of the respondents.