M KANNIAMMAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner has approached this Court, with a prayer for issuance of a writ, in the nature of mandamus, to consider the application moved by the petitioner, for payment of Freedom Fighters pension to the wife of Ex-Indian National Army, Sepoy, Thiru.P. Muthaiyan, S/o. Palanisamy.

(2.) The Petitioner is wife of late P,Muthaiyan. Four female and one male child, were born out of wedlock of the Petitioner with Late P. Mathiayan.

(3.) It is pleaded by the Petitioner that her husband had joined as a Sepoy in the Indian National Army of Netaji Subash Chandra Bose. He served in the force as a Sepoy, in the 4th Guerrilla Regiment, Nehru Brigade, Platoon No. 3 under CompanySha Nawaz Khan, Col. Khillon and Capt. Santha Singh.B. On occupation of Burmah, the husband of the Petitioner was arrested along-with other INA volunteers and detained in jail from May 1945 to December 1945. After the release from the jail, he settled at Thanjavur District. The husband of the Petitioner was sanctioned State Government pension with effect from 29th March 1967, vide, sanction letter, dated 26th February 1968, vide order E.F.P.O. No. 1562/68, but the Petitioner was not granted pension.