Mary vs State Of Kerala
2021 Latest Caselaw 914 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE SUNIL THOMAS

     MONDAY, THE 11TH DAY OF JANUARY 2021 / 21TH POUSHA, 1942

                       WP(C).No.28034 OF 2020(D)


PETITIONER:

                MARY, AGED 58 YEARS
                D/O.LATE PUSHKARIYA YOHANNAN,
                KARUKAPARAMBIL HOUSE, PUNNAPRA P.O.,
                ALAPPUZHA 688 004

                BY ADV. SRI.K.K.SATHISH

RESPONDENT/S:

      1         STATE OF KERALA
                REP.BY THE SECRETARY TO GOVT. GENERAL ADMINISTRATION
                (FFP.B) DEPARTMENT, GOVT.SECRETARIAT,
                THIRUVANANTHAPURAM, PIN 695 001

      2         THE DISTRICT COLLECTOR
                ALAPPUZHA, PIN 688 001


OTHER PRESENT:

                SR.GP BIMAL K NATH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).28034/2020
                                       2




                                JUDGMENT

Petitioner herein is the unmarried daughter of Freedom Fighter

pensioner. Consequent to the his death, pension was sanctioned to his

widow. By Ext.P2 order, pension of the mother under the Kerala

Freedom Fighters' Pension (State Pension) Rules was ordered to be

paid. By Ext.P2, pension was sanctioned to her with effect from

26.09.2016. Contending that, she is entitled for the pension from

28.04.2015, the date of death of her mother, Ext.P3 representation was

submitted before the Secretary, General Administration department,

Thiruvananthapuram. Her grievance is that, Ext.P3 application is

pending consideration since 20.11.2020.

2. After hearing learned counsel for the petitioner and the

learned senior Government Pleader, I feel that, interest of justice will be

met by directing the first respondent to take up Ext.P3 and pass

appropriate orders on it in accordance with law, as expeditiously as

possible, at any rate, within a period of two months from the date of

receipt of a copy of this judgment.

Writ Petition is disposed of as above.

Sd/-

                                                 SUNIL THOMAS

Sbna                                                JUDGE
 W.P(C).28034/2020





                         APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1           TRUE COPY OF THE LETTER ISSUED       BY THE
                     ACCOUNTANT GENERAL (A AND E),        KERALA,

THIRUVANANTHAPURAM DATED 30.6.1994

EXHIBIT P2 TRUE COPY OF THE PROCEEDINGS NO.H2-6020/15 DATED 26.9.2016 ISSUED BY THE 2ND RESPONDENT

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER DATED 20.11.2020 TO THE 1ST RESPONDENT