Kerala High Court
Thiyancheri Gopalan Nambiar vs Union Of India
Author: K. Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
TUESDAY, THE 7TH DAY OF NOVEMBER 2017/16TH KARTHIKA, 1939
WP(C).No. 15671 of 2014 (H)
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PETITIONERS:-
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1. THIYANCHERI GOPALAN NAMBIAR, AGED 88 YEARS,
S/O.E.P.KELLAPPAN NAMBIAR, T.V.HOUSE,
KALAKKET VAYAL, P.O.ARIL, VIA PUTTUVAM,
TALIPARAMBA TALUK, KANNUR DISTRICT.
2. PARUKUTTY, AGED 73 YEARS,
W/O.N.T.DAMODARAN NAMBIAR, 'SREEDEEP',
P.O.CHOVVA, MUNDAYAD, ELAYAVOOR, KANNUR DISTRICT.
3. P.K.SUBHADRA AMMA,
W/O.K.SANKUNNI NAMBIAR,
'KADANKOT HOUSE' (POOJA NIVAS),
ATHIRAKAM, P.O.MUNDAYAD, KANNUR DISTRICT.
4. SARADA V., AGED 84 YEARS, W/O.C.P.KUMARAN,
KUMARA VILASAM, MAKRERI, BAVODE P.O.,
KANNUR DISTRICT.
5. A.K.PADMINI, AGED 79 YEARS,
W/O.LATE M.V.BALAKRISHNAN NAMBIAR,
'GEETHANJALI HOUSE', KUZHIKKILAYIL,
MAVILAYIL, PODUVACHERY POST, KADACHIRA,
KANNUR DISTRICT.
6. V.R.LEELA AMMA, AGED 76 YEARS,
W/O.LATE P.K.KARUNAKARANN NAMBIAR,
VELLUAVA RAYAROTH (KARUNA), VADAKKUMBAD,
MUNDALORE P.O., KANNUR DISTRICT.
7. C.LEELA BHASKARAN, AGED 82 YEARS,
W/O.LATE A.K.B.ADIYODI, BEENA SADANAM,
P.O.KARUVAMBRAM, MELAKKAM, MANJERI, MALAPPURAM.
8. E.N.KIDAVU, AGED 91 YEARS,
'SUMASREE', P.O.NALLALAM, KOZHIKODE DISTRICT.
9. T.NANI AMMA, AGED 82 YEARS,
W/O.N.K.GOPALAN NAMBIAR (LATE),
'VANAJALAYAM', P.O.CHOVVA, KANNUR DISTRICT.
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WP(C).No. 15671 of 2014 (H)
10. K.N.BALAKRISHNAN NAMBIAR, AGED 90 YEARS,
S/O.V.C.GOPALAN NAMBIAR, KOLLAMBETH HOUSE,
KOLLANCHIRA, EACHUR P.O., KANNUR DISTRICT.
11. E.SAROJINI, AGED 80 YEARS,
W/O.LATE K.KARUNAKARAN, 'THEJAS',
PAYYAMBALAM, KANNUR DISTRICT.
12. PADMA NARAYANAN, AGED 74 YEARS,
W/O.NARAYANAN, 'GURU VILAS', NETTOOR,
THALASSERY, NOW RESIDING AT BLUE DALE,
NEAR POST OFFICE, MAHE.
13. RUGMINI C., AGED 72 YEARS,
W/O.P.K.KUNHANANDAN NAMBIAR, 'KRIPA',
CHEKKIAT KAVU, MAYYIL P.O., KANNUR DISTRICT.
14. C.K.RAGHAVAN, AGED 97 YEARS,
S/O.KUNHAMBU, 'LOTUS HOUSE', P.O.THAZHECHOVVA,
KANNUR DISTRICT.
15. C.M.KARTHIYAYANI AMMA, AGED 80 YEARS,
W/O.LATE U.K.SANKARAN NAIR, KUNIYIL HOUSE,
PATTIYAM P.O., THALASSERY, KANNUR DISTRICT,
NOW RESIDING AT PUSHPA VIHAR, PANTHAKKAL P.O., MAHE.
BY ADVS.SRI.M.SASINDRAN
SRI.P.SASI
SRI.V.VENUGOPAL
RESPONDENT(S):
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1. UNION OF INDIA,
REPRESENTED BY ITS SECRETARY,
MINISTRY OF HOME AFFAIRS, FREEDOM FIGHTERS DIVISION,
NEW DELHI-110 003.
2. THE DEPUTY SECRETARY TO THE GOVERNMENT OF INDIA,
MINISTRY OF HOME AFFAIRS, FFR DIVISION, NEW DELHI-110 003.
3. STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,
GENERAL ADMINISTRATION, FREEDOM FIGHTERS PENSION (A)
DEPARTMENT, THIRUVANANTHAPURAM-695 001.
R1 & R2 BY SRI.N.NAGARESH,ASSISTANT SOLICITOR GENERAL OF INDIA
SRI.S.KRISHNAMOORTHY, CGC
R3 BY GOVERNMENT PLEADER SRI.B.VINOD
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 07-11-2017, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
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WP(C).No. 15671 of 2014 (H)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1. A TRUE COPY OF THE DISCHARGE CERTIFICATE ISSUED TO THE
1ST PETITIONER, DATED 16/5/95.
EXHIBIT P2. A TRUE COPY OF THE SANCTION OF PENSION BY THE DISTRICT
COLLECTOR, KANNUR DATED 07.07.1985.
EXHIBIT P3. A TRUE COPY OF THE DISCHARGE CERTIFICATE ISSUED TO THE 2ND
PETITIONER'S HUSBAND, DATED 9/3/84.
EXHIBIT P4. A TRUE COPY OF THE LEGAL HEIRSHIP CERTIFICATE ISSUED BY THE
TAHSILDAR, KANNUR. DATED 15/1/86
EXHIBIT P5. A TRUE COPY OF THE DISCHARGE CERTIFICATE ISSUED TO THE 3RD
PETITIONER'S HUSBAND. DATED 20/5/2007
EXHIBIT P6. A TRUE COPY OF THE DISCHARGE CERTIFICATE ISSUED TO THE 4TH
PETITIONER'S HUSBAND. DATED 27/8/92
EXHIBIT P7. A TRUE COPY OF THE DISCHARGE CERTIFICATE ISSUED TO THE 5TH
PETITIONER'S HUSBAND. DATED 8/6/11
EXHIBIT P8. A TRUE COPY OF THE DISCHARGE CERTIFICATE ISSUED TO THE 6TH
PETITIONER'S HUSBAND. DATED 2/2/11
EXHIBIT P9. A TRUE COPY OF THE DISCHARGE CERTIFICATE ISSUED TO THE 7TH
PETITIONER'S HUSBAND. DATED 28/7/11
EXHIBIT P10. A TRUE COPY OF THE DISCHARGE CERTIFICATE ISSUED TO THE 9TH
PETITIONER'S HUSBAND. DATED 20/2/04
EXHIBIT P11. A TRUE COPY OF THE DISCHARGE CERTIFICATE ISSUED TO THE 10TH
PETITIONER. DATED 18/8/05
EXHIBIT P12. A TRUE COPY OF THE DISCHARGE CERTIFICATE ISSUED TO THE 11TH
PETITIONER'S HUSBAND. DATED 5/3/04
EXHIBIT P13. A TRUE COPY OF THE DISCHARGE CERTIFICATE ISSUED TO THE 13TH
PETITIONER'S HUSBAND. DATED 10/4/87
EXHIBIT P14. A TRUE COPY OF THE DISCHARGE CERTIFICATE ISSUED TO THE 14TH
PETITIONER. DATED 24/4/92
EXHIBIT P15. A TRUE COPY OF THE JUDGMENT IN W.P.(C)NO.24684 OF 2004 DATED
21.12.2006.
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WP(C).No. 15671 of 2014 (H)
EXHIBIT P16. A TRUE COPY OF THE COMMUNICATION ISSUED BY THE 2ND
RESPONDENT DATED 30.01.2014.
EXHIBIT P16(A). ATRUE COPY OF THE COMMUNICATION DATED 10.02.2014 ISSUED
BY THE 2ND RESPONDENT TO THE RIN MUTINEERS ASSOCIATION.
EXHIBIT P17. A TRUE COPY OF THE JUDGMENT IN W.P.(C)NO.1551 OF 2010 DATED
07.12.2011.
EXHIBIT P18. A TRUE COPY OF THE JUDGMENT IN W.P.(C)NO.6598 OF 2007 DATED
29.05.2012.
RESPONDENT(S)' EXHIBITS: NIL
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/TRUE COPY/
P.A.TO JUDGE
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K. VINOD CHANDRAN, J.
===================== W.P.(C)No.15671 of 2014-H ========================== Dated this the 07th day of November, 2017 Judgment The petitioners are the claimants of pension under the Swantantrata Sainik Samman Pension Scheme (SSS Pension Scheme). The claim raised is on account of the petitioners 1, 8, 10 and 14 and the husbands of the other petitioners, having been employed in the Royal Indian Navy and discharged, for reason of participation in the Royal Indian Navy Mutiny. The petitioners submit that their claims are supported by Exts.P1 to P14 documents. The petitioners 1 to 7 and 9 to 14 submit that Exts.P1 to P14 established their claim for pension under the SSS Pension Scheme. The petitioners 8 and 15 have not produced any documents to substantiate their claim. 2 W.P.(C) No.15671/2014
2. In any event, the claim raised cannot be considered by this Court, since it would have to be verified with the actual records maintained by the Central Government. As of now, the petitioner's challenge is against Ext.P16, which rejected their claim, on account of the fact that naval ratings who were discharged under the clause "Excess to requirement as Class-A", and as a result of the general immobilisation of forces after World War-II have not been recognised for the purpose of grant of pension under the SSS Pension Scheme 1980. The petitioners rely on Exts.P17 and P18 judgments. By Ext.P18 judgment, a person, who was discharged as "Excess to requirement- Class-A"
was found to be eligible to claim pension under the SSS Pension Scheme.
3. A writ appeal filed was dismissed by judgment dated 06.06.2014 in W.A No.249 of 2014. Ext.P16 is hence set aside to the extent of the 15 petitioners herein. The 2nd 3 W.P.(C) No.15671/2014 respondent shall consider the matter afresh and verify the credentials of petitioners 1, 8, 10 and 14 as also the husbands of the other petitioners for grant of pension. If they are found to be persons, who have been discharged as "Excess to requirement Class-A", then they shall be eligible for the grant. The consideration shall be done, within a period of four months from today. The petitioners are entitled to file supporting documents if any available with them, before the 2nd respondent, within a period of one month from today.
The writ petition is disposed of. No costs.
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K. VINOD CHANDRAN, JUDGE SB/07/11/2017 // true copy // P.A to Judge