KRISHNAN NAIR Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) THE petitioner's grievance in this case is that the Swatantrata sainik Samman Pension (S. S. S. P. for short) is not granted to him.

(2.) THE brief facts of the case are that the petitioner is a trained aircraft Engineer. He joined Indian National Army ('ina' for short)under the inspiring leadership of Netaji Subhashchandra Bose in malaysia, in 1943. On the completion of his military training, he was sent to Burma-India border to fight the British. He was captured by the British and imprisoned in Nilganj in Zassore District of the present bangladesh. He was detained there for a period of eight months.

(3.) THE petitioner and his comrades were represented and successfully defended by the Advocates, Sriyuths Pandit Jawaharalal nehru and Bulabai Desai, in the historic Red Fort trial in 1945. On this trial culminating in his release, he returned to his hometown, Udupi. He sought S. S. S. P. His application, after due verification, was forwarded by the Kamataka Government to the Central Government with positive recommendations. The vital documents produced by the petitioner are: i. INA passbook; ii Movement order, dated 2 5th November, 1945.