YELLADANDI VEERAIAH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Sri P.Shashidhar Reddy, learned Standing counsel appearing for respondent No.1 and the learned Government Pleader for Revenue appearing for respondent Nos.2 and 3.

(2.) This writ petition is filed to declare the impugned action of the respondents in imposing the condition in "Swatantrata Sainik Samman Scheme" for furnishing Personal Knowledge Certificate (PKC) from a prominent Freedom Fighter who has proven jail suffering of a minimum two years and who happened to be from the same administrative unit, as illegal and arbitrary and for a consequential direction to the respondents herein to consider the case of the petitioner for grant of pension under the scheme on par with similarly placed persons.

(3.) Petitioners are claiming that they are the Freedom Fighters. Though they have filed all the required documents as per the Swantantrata Sainik Samman Pension Scheme, 1980 before the respondents, they are not considering the case of the petitioners herein. Further, they are not in a position to submit Personal Knowledge Certificate (PKC) from a prominent Freedom Fighter who has proven jail suffering of a minimum two years and who happened to be from the same administrative unit. According to them, imposition of aforesaid condition, is illegal.