A RAPHEAL Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) IN these two writ petitions, the issue involved relates to the payment of pension to the petitioners, who were involved in the Tamil Nadu Merger Movement launched by the Trivancore Congress and the petitioners were arrested and imprisoned.

(2.) IT is the case of the petitioner in W. P. No. 1533/2008 that he was arrested on 11. 08. 1954 at Pudukadai and imprisoned for 5 days in Kuzhithurai and 93 days in thucklay Lock up. He has also participated in the Quit India Movement and imprisoned for more than 6 months for which the Central and State Government sanctioned Freedom Fighter Pension.

(3.) IN respect of the petitioner in W. P. 6484 of 2008 is concerned, he was involved in the Tamil Area Merger Movement launched by the Trivancore Congress and participated in the said struggle and was arrested on 11. 08. 1954 at pudukadai and was imprisoned in Kuzhithurai Lock-up for 45 days.