KESIREDDY RAMACHANDRA REDDY Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India, is filed seeking the following relief:

(2.) Briefly stated, the case of the petitioners, as per the pleadings in the affidavit filed in support of the Writ Petition, is as under:

(3.) Petitioners are the freedom fighters participated in anti-Nizam movement for the merger of Hyderabad State into Indian Union and they were in various border camps under the leadership of various well known freedom fighters. The then Nizam Government issued warrants of arrest against the petitioners 1 and 2 and to evade the same, they went underground for more than six months. As per Swatantra Sainik Samman Pension Scheme, 1980, petitioners 1 and 2 submitted applications to the respondent in the year 1992 and the 3rd petitioner submitted his application in the year 1997. The Hyderabad Special Screening Committee, constituted under the leadership of Sri Ch.Rajeshwar Rao, verified and recommended the cases of the petitioners in the year 1997 for the grant of freedom fighters' pension. In spite of the recommendations of the State Government, when there was inaction on the part of the respondent in considering the applications filed by the petitioners 1 and 2, they filed Writ Petitions earlier before this Court and in pursuance of the directions issued in the said Writ Petitions, respondent herein granted pension to the petitioners 1 & 2 herein with effect from 3.9.2004 and 6.6.2000 respectively. 3rd petitioner was granted with effect from 20.1.2004.