AI Structured Summary
Not yet generated for this judgment
Judgment
V. Kanagaraj, J.—Both the above writ petitions though filed by different petitioners, they have been filed against the same respondents
praying to issue in each petition a writ of certiorarified mandamus calling for the records on the file of the first respondent in the first writ petition
above in proceeding No.14369/2000-8, Public (political Pension-3) department dated 10.4.2001, in the second writ petition above in proceeding
No.20529/2000-7, Public (political pension-3) department dated 30.1.2001 respectively and quash the same further directing the first respondent
to grant freedom fighters pension to the petitioners pursuant to the recommendations of the second respondent made in Na.Ka.No.85548/2000/
/2 in the first writ petition above in Na.Ka.No.86630/2000/ /2 in the second writ petition above respectively, both dated 2.1.2001.
Though separate affidavits have been filed in support of the above writ petitions, they are on common averments in which the petitioners would
allege that they were the freedom fighters in Coimbatore District and having participated in the Quit India Movement, they were arrested and kept
at the Central prison, Coimbatore from 1.9.1942 to 16.4.1943 and the second petitioner from 19.10.1942 to 21.12.1942.
The petitioners would further submit that one of the essential conditions for applying for the freedom fighters pension, they have to enclose
copies of the certificate issued by the jail authorities certifying their confinement in the prison coupled with the FIR copies, judgment copies etc.,
that since as per the Rules of the Government and the jail manual, the records have been destroyed after the prescribed period and therefore, they
were not able to produce the certificates required by the respondents as proof of their confinement in the prison, (which comes to be known from
the reply given by the jail authorities) and therefore, alternatively they arranged for getting the co-prisoners'' authorisition to the effect that they were
in the prison along with the co-prisoners; that both the petitioners would state that they submitted such certificates in a valid manner, based on
which the District Collector recommended the cases of the petitioners, as per his letter to the Government dated 18.2.1999 and in spite of such
recommendations, since on the part of the Government, there had been no reply, the petitioners approached this court and filed the writ petitions in
W.P.Nos.18265 of 2000 and 18426 of 2000 and on these writ petitions this court as per its order both dated 1.11.2000 directed the appropriate
authorities to consider the entitlement of the petitioners'' such pension and to pass orders sanctioning the same, if it is found that they are entitled to
and it is only in adherence to this direction issued by this court, the Government have passed the orders impugned, dismissing both the petitioners''
cases for the sanction of the freedom fighters pension, aggrieved against which the petitioners have come forward to file these writ petitions praying
for the relief extracted supra.
During arguments, the learned counsel appearing on behalf of the petitioners besides having furnished the factual position of the cases of the
petitioners would further submit that the jail superintendent has reported regarding the confinement particulars of the petitioners that no records are
available that the District Collector having considered the entire facts and circumstances encircling the cases of the petitioners had ultimately sent in
his recommendations to the Government and in spite of the same, the Government without considering the cases of the petitioners positively, had
gone into raising unnecessary doubts and had ultimately arrived at the erroneous conclusion to reject the applications of the petitioners.
The learned counsel citing a recent judgment of this court dated 21.01.2000 delivered in W.P.No.19152 of 1996 would exhort that the
observations made therein squarely applies to the case of these petitioners, wherein it is held in paragraph 8 as follows:-
In the light of what is stated above, in view of the production of valid co-prisoners'' certificate by the petitioner from two respectable freedom
fighters and in the light of the recommendation of the District High Level Committee constituted for freedom fighters as well as the letter of the
District Collector, Coimbatore, dated 17.2.1999, both the impugned orders passed by the respondent are liable to be quashed; accordingly
quashed, and the matter is remitted to the respondent for considering the claim of the petitioner afresh. The respondent is directed to consider the
certificates issued by Thiruvalarcal T.G. Arunachalam and M. Duraikannu and pass appropriate orders on the application of the petitioner for State
Freedom Fighters Pension. The respondent is also directed to take note of the certificate issued by the Superintendent, Central Prison, Vellore
dated 23.7.1987 regarding non-availability of relevant records and the letter of Thiru G. Santhanam, IAS District Collector, Coimbatore-18 in
2/48591/97 dated 17.2.1999. The respondent is further directed to take note of the following decisions:
1) G. Gabriel v. Government of India 1991 WLR 49
2) R. Thangavelu v. Government of India (1994 WLR 137
3) Mukund Lal Bhandari and others Vs. Union of India and others,
and pass suitable orders within a period of two months from the date of receipt of a copy of this order. Writ petition is ordered accordingly.
The learned counsel would also cite yet another Government Order passed in G.O.Ms.No.13419 dated 11.4.2000 and would submit that this
Government Order has been passed pursuant to the order of the High Court, cited supra. The learned counsel would point out that this
Government order very well applies to the case of the petitioners and this score also the petitioners became entitled to be granted with the freedom
fighters pension. The learned counsel would also cite yet another judgment reported in 1992 1 MLJ.336, wherein it is held in paragraphs 2 and 3
as follows:-
2.The petitioner is a native of Poolathur village, Kodaikanal Taluk and he was imprisoned from 8.5.1941 to 23.6.1941. He has participated in the
freedom movement. When the Government of Tamilnadu relaxed the rules regarding the eligibility for the grant of pension from 3 months
imprisonment to three weeks imprisonment for getting freedom fighters pension, the petitioner thought it fit to apply for the same enclosing
therewith a co-prisoner''s certificate issued by one P.S. Celusamy, Ex. MLA and he got the pension also. When the petitioner herein applied for
certificate to the Superintendent of Madurai central prison, he was informed that the records were eaten by the white ants and it is not possible to
give the certificate as the records are also not in order. When such is the case, the petitioner has been given a show cause notice on 23.6.1989 for
the cancellation of the pension granted in the year 1980. The petitioner gave reply to the show cause notice on 13.7.1989 and on another occasion
which is not dated and they were produced before me. However, the second respondent considered the representation of the petitioner dated
13.7.1991 and has cancelled the grant of pension on the ground that the petitioner''s name is not found in the convict register kept in the Central
Jail, Madurai for the period from 8.5.1941 to 23.6.1941 and that the petitioner has given a false information. It is also stated in the impugned order
that since the petitioner has not proved the fact that he was imprisoned for the period from 8.5.1941 to 23.6.1941 the pension granted to him in
the year 1980 has been cancelled.
In this case, the respondent- State has not filed a counter affidavit, though it is a date fixed case.
The learned counsel would end up his arguments stating that the facts and circumstances in both the above writ petitions are similar and therefore,
these arguments apply to both.
In reply, the learned Government Advocate on the writ side would bring out certain passages from the impugned order stating that the
requirements for the purpose of issuance of the freedom fighters pension having been neither submitted nor the ones that the petitioners submitted
are genuine and unsupported by authenticated materials or information and therefore, the Government have reason to reject the case of the
petitioners.
In consideration of the pleadings by parties, having regard to the materials placed on record and upon hearing the learned counsel for both, what
comes to be known is that both the petitioners in the above writ petitions having sought for the freedom fighters pension, since ultimately their
request came to be rejected by the first respondent-Government, by the orders impugned herein, aggrieved, have come forward to file the above
writ petitions seeking not only to quash the orders impugned, but also to direct the first respondent to grant freedom fighters pension to the
petitioners, pursuant to the recommendations of the second respondent-The District Collector, Coimbatore District.
Though many a procedure is said to have been followed and many a document is said to have been filed on the part of the petitioners to satisfy
the Government towards their claim for the freedom fighters pension, the one authenticated document that is relied upon by the petitioners is the
recommendation of the District Collector made in Na.Ka.No.85548/2000/ /2 dated 2.1.2001 so far as it is concerned with the first writ petition
and in Na.Ka.No.86630/2000/ /2 dated 2.1.2001, which is concerned with the second writ petition.
The petitioners'' strong case is that the District Collector representing State and the Government in the District having gone into such facts and
figures necessary to the case in hand and having become satisfied himself to the requirement of the rules and procedures followed in this regard had
ultimately sent his recommendations along with the documents that he had collected which are requiring for the Government''s consideration and in
spite of such favourable conditions prevailing for an order being issued by the Government accepting them, on the contrary on untenable and
baseless arguments, the Government have rejected the applications of the petitioners requesting the freedom fighters pension and therefore, seeking
ultimate remedy they have come before this court.
Unless all the requirements are satisfied, the District Collector would not have arrived at the conclusion to recommend the cases of the
petitioners and therefore, the Government could have very easily decided the issue in favour of the petitioners granting them freedom fighters
pension and the reasons assigned in the impugned orders being untenable and evasive, in consideration of the totality of the circumstances, it has to
be decided that absolutely there is nothing to show on the part of the Government to take an adverse view than the one taken by the District
Collector and for rejecting the recommendations of the District Collector, no valid or tangible reason has been assigned on the part of the
Government, thereby proving that the orders impugned as passed by the first respondent herein could only be rejected as without merit and hence,
the following orders:-
(i)In result, both the writ petitions succeed and they are allowed.
(ii)The orders impugned in the first writ petition above in proceeding No.14369/2000-8, Public (political Pension-3) department dated 10.4.2001,
in the second writ petition above in proceeding No.20529/2000-7, Public (political pension-3) department dated 30.1.2001 respectively, passed
by the first respondent, Government are hereby quashed.
(iii)The first respondent Government is hereby directed to grant the freedom fighters pension to the petitioners, pursuant to the recommendations of
the District Collector, Coimbatore made in Na.Ka.No.85548/2000/ /2 in the first writ petition above and in Na.Ka.No. 86630/2000/ /2 in the
second writ petition above respectively, both dated 2.1.2001.
(iv)However in the circumstances of the case, there shall be no order as to costs.
(v) Consequently, no orders are necessary in W.M.Nos.22962 and 23127 of 2001 and the same are closed.