M. SORNAM Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition has been filed in the nature of a Certiorarified Mandamus seeking interference with an order of the first respondent/Under Secretary (INA) of the Union of India, Ministry of Home Affairs, Freedom Fighters Revenue Division (FFR), New Delhi, dtd. 21/8/2006 in No.29/9/2006-FF(INA) and to direct sanction of Family Freedom Fighters Monthly pension to the petitioner recognising the status of her husband, M.Muthaiya, a member of the Indian National Army, as a freedom fighter.

(2.) In the affidavit filed in support of the Writ Petition, the Writ Petitioner, M.Sornam, wife of M.Muthaiya and resident of Anna Nagar in Thanjavur District, stated that her late husband had served in the Indian National Army Sec. at Head Quarters Azad Hind Workers League (Burma), Rangoon and actively participated in the Indian Freedom struggle through the Azad Hind Street Workers League, Head Quarters (Burma), which was led by late lamented Nethaji Subhas Chandrabose. He was also issued a certificate. He was arrested while retreating with members of Indian National Army from Myikyina Front in Burma at Pegu, Burma and kept under detention in Pegu Detention Camp from May 1945 to end of July 1945 and thereafter, transferred to Rangoon Central Jail and incarcerated from August 1945 to till April 1946.

(3.) The petitioner stated that her husband was given Indian National Army registration No.92062 and his rank was Civilian/Sepoy. One of the co-prisoners, S.Raju, who was also a member of Indian National Army had suffered imprisonment from August 1945 to December 1945 had issued a certificate certifying to the detention of the husband of the petitioner.