DODDA KRISHNA MURTHY Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Heard learned counsel for petitioner Sri K.Ratangapani Reddy, Sri Namavarapu Rajeswara Rao, learned Central Government Standing Counsel for respondents 1 and 2 and learned Government Pleader for respondent no.3.

(2.) Petitioner claims that he participated in the freedom struggle against Nizam Regime in the year 1947-48 for the merger of erstwhile Hyderabad State into the Indian union. His request to grant pension was rejected, decision of which was communicated vide proceedings dated 28.9.2005, impugned in this writ petition.

(3.) According to learned counsel for petitioner, application of petitioner was processed and recommended by Hyderabad Special Screening Committee (for short HSSC) vide their Agenda No. 7491 in File No. 112/8420/97 dated 23.12.1997 (Extract of which is filed as Ex.P2). He would also submit that Kondapally Satyanarayana Reddy who participated in National Freedom Struggle and recipient of pension also certified that petitioner participated with him in the freedom struggle and petitioner remained underground for six months for the period from Sept., 1947 to 17.9.1948 and declared petitioner as a bonafide freedom fighter. Learned counsel would further submit that Revalle Janakiramaiah, Camp Incharge of Vasthavai Camp appointed by Sharab Committee certified that petitioner was also in the Camp during the period from 1947 to 1948 (Ex.P-4). By placing reliance on the above documents he would submit that rejection was illegal.