Kerala High Court
Mr.E.Ikkanda Warrier vs State Of Kerala on 24 December, 1994
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
MONDAY, THE 22ND DAY OF JANUARY 2018 / 2ND MAGHA, 1939
WP(C).No. 34046 of 2006
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PETITIONER :
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MR.E.IKKANDA WARRIER,
GEETHA NIVAS, THRITHAMARASSERY WARIAM, VALLISSERY,
AVINISSERRY P.O., OLLUR, THRISSUR.
BY ADV.SMT.SREEKALA KRISHNADAS
RESPONDENTS :
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1. STATE OF KERALA, REPRESENTED BY
SECRETARY TO STATE, PUBLIC ADMINISTRATION,
DEPARTMENT.
2. PRINCIPAL SECRETARY, PUBLIC
ADMINISTRATION DEPARTMENT,
THIRUVANANTHAPURAM.
3. THE DISTRICT COLLECTOR, THRISSUR.
R1 TO R3 BY GOVERNMENT PLEADER SMT.A.C. VIDHYA
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 22-01-2018, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
bp
WP(C).No. 34046 of 2006
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APPENDIX
PETITIONER'S EXHIBITS :
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P1: COPY OF G.O. DATED 24/12/1994.
P2: APPLICATION & DOCUMENTS DATED 25/1/1995.
P3: ACKNOWLEDGEMENT DATED 10/3/1995.
P4: LETTER DATED 13/9/1996.
P5: LETTER DATED 30/10/1996.
P6: LETTER DATED 25/10/2004 BY THE TAHSILDAR TO THE VILLAGE
OFFICER, AVINISSERY.
P7: REPRESENTATION DATED 12/12/2004.
P8: REPRESENTATION DATED 26/12/2005.
P9: NEWS PUBLISHED IN MATHRUBHUMI DAILY DATED 11/1/2005.
P10: REPRESENTATION DATED 11/9/2006.
P11: ACKNOWLEDGEMENT DATED 25/8/2006.
P12: REPRESENTATION DATED 11/12/2006.
P13: LETTER DATED 6/12/2006.
P14: LETTER DATED 21/11/2006.
P15: COPY OF THE GOVERNMENT ORDER DATED 20/12/2004
BEARING NO.GO(P)NO. 359/2004/GAD.
RESPONDENT'S EXHIBITS : NIL.
//TRUE COPY//
P.A. TO JUDGE
bp
A. MUHAMED MUSTAQUE, J.
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W.P. (C) No.34046 of 2006
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Dated this the 22nd day of January, 2018
JUDGMENT
The petitioner challenging the rejection of application for granting Kerala Freedom Fighters' (Khadi-Hindi) Pension approached this Court.
2. The Government had decided to grant the above pension to the persons who have participated in the Khadi-Hindi movement. The petitioner submitted an application in the year 1995. Since the application submitted by the petitioner does not satisfy the requisite norms, the Government decided not to grant pension. The Government also decided not to grant pension to the Khadi-Hindi Pracharaks. This was a policy decision. The Government exercising their wisdom in extending pension to such group or category cannot be hold in possession under Article 226 of the Constitution of India. It is for the Government to decide whether pension to be given for such movement or not. W.P.(C) No.34046/2006 2
In the light of the above, I find no reason to interfere with the impugned order.
Accordingly, this writ petition is dismissed.
A. MUHAMED MUSTAQUE JUDGE smp