ARUMUGAM Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE present writ petition has been filed by M.Armugam, seeking issuance of writ of certiorarified mandamus by calling for the records from the second respondent herein vide proceedings Na.Ka.No.Tamil.2/3916/02 dated 23.09.2003, quash the same and consequently direct the respondents to pay the monthly pension at the rate of Rs.3,000/- per month along with the medical allowances at the rate of Rs.15/- per month and free bus pass to the petitioner.

(2.) THE petitioner being a member of the socialist party took part in Civil Disobedient Movement for making the respective regional language of the respective States as the official language of the respective States. In this connection, the Social Party conducted civil disobedient Movement in the month of August. 1957 and again in the month of June, 1960, by placing 18 demands for which the Civil Disobedience was observed by the Socialist Party. Demands were made to make Tamil as the official language of Tamilnadu and to use Tamil as the language of the Court and also make Tamil as the medium of instructions in the schools and colleges and change the name of Madras State as Tamil Nadu and use of Tamil at all levels and also to name Fort St, George at Madras as Kattabomman Fort. When the Civil Disobedient Movement was conducted on various dates in various Districts in Tamilnadu, including Salem and Coimbatore, a lot of peaceful agitators, including the petitioner, participated in the Civil Disobedient Movement held on 09.06.1960, and unfortunately, the petitioner was imprisoned from 10.06.1960 to 09.07.1960. Subsequently, in view of the economic backwardness of the petitioners family, the petitioner was constrained to apply for pension and, accordingly, he applied for the same on 25.10.1999. In pursuant to the representation made by the petitioner, a report was received from the District Collector, Erode in his letter No.42546/2005/K4 dated 19.07.2005, wherein it was stated that the documents of one A.M.Arumugam, who was also getting pension, has been verified, because he was also imprisoned from 09.09.1957 to 08.10.1957, and a jail certificate was issued to him on 09.11.1994, and on that basis, he was getting pension based on the order of the Accountant-General in P.P.O.No.9078/SSPL from 01.07.1998, and on the basis of G.O.(Ms)No.277, Tamil Development, Culture and Religious Endowment Department, dated 06.06.1998.

(3.) THE learned counsel appearing for the petitioner submits that the respondent having accepted the fact that the petitioner was imprisoned from 10.06.1960 to 09.07.1960 and a jail certificate was also issued to that effect on 26.07.1999, while considering the request of the petitioner for payment of pension, the respondents having paid Rs.3,000/- as monthly pension to M.Arumugam, who also underwent the term of imprisonment from 09.09.1957 to 08.10.1957 i.e., also for a period of one month, should not discriminate the petitioner from M.Arumugm and further prayed for issuance of a direction to the respondents to consider the case of the petitioner on par with the case of M.Arumugum.