SARIKONDA PANDU RAJU Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) THIS Writ Petition, under Article 226 of the Constitution of India, calls in question the action of the respondents in not restoring Swatantra Sainik Samman Pension Scheme of the petitioner herein as illegal, arbitrary, unconstitutional and consequently seeks a direction to the respondents to pay the same to the petitioner with effect from 3.2.1998.

(2.) PENDING the Writ Petition, the sole petitioner passed away and this Court vide order dated 8.12.2008 in W.P.M.P.No.483 of 2008 permitted the wife of the petitioner Smt.Sarikonda Hanumayamma to come on record as legal representative of the deceased petitioner.

(3.) COUNTER affidavits have been filed by the respondents herein denying the averments made in the writ affidavit and in the direction of justifying the impugned action.