G GABRIEL Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) THE petitioner claims to be a freedom fig titer. According to him? he was arrested and imprisoned for various periods from 3.11.1939 to 10.3.1940 and again he was involved in the quit India Movement and was arrested and imprisoned from June, 1942 to December, 1942. On 29.5.1972 the Government of Tamil Nadu granted freedom fighter's pension to the petitioner under the Rules in force in the State of Tamil Nadu. On 15.8.1972 the petitioner was awarded Silver Medal on the occassion of the celebration of the Silver Jubilee of the Country's Independence. In the year 1973, the petitioner was awarded a ?Pattayam? which the petitioner claims to be Thamara Pattra. In 27.5.1979, the petitioner applied for the grant of the Central Government's pension for freedom fighters. On 4.1.1980, the Government of Tamil Nadu forwarded the application. On 14 9.1983 the petitioner applied to the Sub-Inspector of Police, Kuthithurai for getting a certificate of imprisonment. But he got a reply saying that the records had been destroyed. THE petitioner thereupon submitted the following documents in support of claim for payment of pension; ?I. Certificate issued by Tamil Nadu Congress Committee on 13-11-1943;

(2.) STATE Freedom Fighters Pension sanction order dated 29-5-1972.

(3.) CERTIFICATE from N. Gopalakrishna Pillai, Central Freedom Fighter Pensioner and co-prisoner dated 5-2-1985.