Kerala High Court
Nalini vs The Union Of India on 10 August, 2009
Author: V.Giri
Bench: V.Giri
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 22573 of 2009(N)
1. NALINI, W/O.VELU KARUNAKARAN, AGED 65,
... Petitioner
Vs
1. THE UNION OF INDIA, REPRESENTED BY
... Respondent
2. THE STATE OF KERALA, REPRESENTED BY
For Petitioner :SRI.J.OM PRAKASH
For Respondent :SRI.A.SUDHI VASUDEVAN, ADDL.CGSC
The Hon'ble MR. Justice V.GIRI
Dated :10/08/2009
O R D E R
V.GIRI, J.
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W.P.(C).No.22573 of 2009
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Dated this the 10th day of August, 2009.
JUDGMENT
The petitioner claims that her husband was a freedom fighter. She is a recipient of pension under the State Scheme.
2. The petitioner has filed Ext.P1 application before the 1st respondent through the State Government for pension under the Swathanthra Sainik Samman Pension Scheme. As per the said scheme, eligibility of the applicant should be first enquired into by the District Collector, who shall forward it to the State Government and the State Government, in turn, shall make recommendation to the Union Government. This writ petition has been filed alleging delay in the matter of disposal of Ext.P1.
3. I heard learned counsel for the petitioner and learned Government Pleader. W.P.(C).No.22573 of 2009
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4. If an enquiry has not been completed so far, the District Collector shall see that it is completed within three months from the date of receipt of a copy of this judgment. On receipt of the enquiry report from the District Collector, the State Government shall forward its recommendations to the Union Government, within two months from the date of receipt of the report. Thereupon, the 1st respondent shall take appropriate decision, within two months thereafter.
Writ petition is disposed of as above.
Sd/-
(V.GIRI) JUDGE sk/ //true copy// P.S. to Judge