MUVVA VENKAIAH Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) THIS writ petition is filed praying for issuance of a writ, order or direction, particularly one in the nature of writ of Mandamus declaring the impugned proceedings No. 52/cc/104/06-FF (HC) dt. 08. 05. 2007 of the second respondent in rejecting the petitioner's case for grant of Central Samman pension on the flimsy and unwarranted grounds, as illegal, arbitrary, and violative of Articles 14, 19 and 21 of the Constitution of India and consequently set aside the same with a further direction to the respondents to pay the Pension to the petitioner along with arrears forthwith and pass such other suitable orders.

(2.) THE prayer was amended as per the directions of this Court dated 18. 07. 2007 in W. P. M. P. No. 16827 of 2007.

(3.) MUVVA Venkaiah, the writ petitioner filed the present writ petition and the fifth respondent is Muvva Venkataiah.