PADUR MEGAMMA Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) This Court issued Rule Nisi on 25-03-2005. Counter affidavit was filed on 11-09-2007.

(2.) Heard Sri P. Gangarami Reddy, learned counsel representing the petitioner and learned Assistant Solicitor General representing the respondent.

(3.) The writ petition is filed for a Writ of Mandamus or any other appropriate Writ or direction declaring the action of the respondent in not granting the pension from the date of the Scheme, 1980 to the petitioner as illegal, arbitrary and contrary to the judgments of the Hon'ble Supreme Court and consequently direct the respondent to grant pension with effect from the date of the Scheme or at least from the date of filing of Writ Petition No. 1740 of 1995 and pay the arrears from the date of grant and pass such other or further orders.