- (1.) These two Writ Petitions are filed by the petitioner in relation to the non-granting of Swatantrata Samman Pension and hence both the Writ Petitions are being disposed of by a common order.
(2.) It is stated that by virtue of an interim order made by this court in WPMP No. 11304 of 2006 in W.P. No. 8880 of 2006, an order was made and being aggrieved by the same, the second Writ Petition No. 22087 of 2006 had been filed and it is needless to say that in a way the first Writ Petition became infructuous since the order had been complied with and being aggrieved of such an order, the second Writ Petition had been filed.
(3.) Writ Petition No. 8880 of 2006 is filed praying for a Writ of Manamus to direct the firsts respondent to immediately act upon the letter Nos. PAO/P&M/MHA/FF 183/457/2165 dated 26.12.2005 and PAO/P&M/MHA/FF-457/2396 dated 27.1.2006 of the second respondent for payment of pension by declaring the action of the first respondent in not acting upon the same as illegal, unreasonable, unjust and illegal.;