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The State of Tamil Nadu has been rebuked by the Madras High Court recently for denying pension to a freedom fighter under SwatantraSainikSamman Pension citing technical grounds. The Court opines that the reasons cited by the state were baseless in denying pension.
The Court said that the objective of the scheme was to recognise the freedom fighters and the court felt ashamed that the state had denied the pension to the pensioner. Mr. K Balakrishnan challenged the denial of the pension. He was an active freedom fighter and was also in Vellore Jail for a period of 8 months. To prove his eligibility he also submitted two certificates in that regard.
The court did not find validity in the state’s denial and directed the payment of the pension with dignity as fast as possible.
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