A. SUDARSHAN REDDY Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition, under Article 226 of the Constitution of India, is filed assailing the proceedings No. 112/23/2006 -FF(HC), dated 16.01.2007 issued by the 1st respondent -Union of India as arbitrary and illegal, violative of Article 14 of the Constitution of India and Swatantra Sainik Samman Pension Scheme 1980 (for short the Scheme) and for a consequential direction to the respondents to reconsider the case of the petitioner for grant of pension under the said Scheme from the date of application.

(2.) THE pleaded case of the petitioner is as follows:

(3.) HEARD Sri Subba Rao Korrapati, learned counsel for the petitioner, Smt. K. Mani Deepika, learned Additional Standing Counsel for the 1st respondent -Union of India, and the learned Government Pleader for Revenue for the 2nd respondent apart from perusing the material available on record.