R.SEERANGAM Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The order of rejection letter dated 14.07.2006 issued by the first respondent is sought to be quashed in the present writ petition.

(2.) The learned counsel appearing on behalf of the writ petitioner strenuously contended that the writ petitioner is entitled for the 'Freedom Fighter Pension' under the Scheme as the writ petitioner is the wife of late A.Ramalingam, a freedom fighter.

(3.) The writ petitioner states that her husband had served in the Indian National Army and in remembrance of the same, she had submitted All India INA Committee Certificate. The husband of the writ petitioner was imprisoned and he was lodged in Rangoon Central Jail during the period from May 1945 to April 1946. In proof of the same, the writ petitioner had produced two Certificates, one from the co- prisoner Mr.S.Pillai and the other from another co-prisoner Mr.S.V.Arumugam.