G PONNIYAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner's husband participated in the Tamil Area Merger Movement launched by the Tamil Leader Shri. M.P.Sivagnanam and other leaders for the merger of Tamil areas in the northern belt of Tamil Nadu like Thiruthani, Pallipattu. While he participated in the agitations, he was imprisoned in Central Prison, Madras from 29.09.1956 to 05.10.1956.

(2.) THE Government of Tamil Nadu enacted the Tamil Nadu Payment of Pensions to Tamil Scholars and Miscellaneous Provisions Act, 1983 (shortly "the Act") providing pension to those, who have exhibited courage or nobility in their zeal to preserve the growth of Tamil language or Tamil culture or exhibited conspicuous talents in Tamil language and to provide for sanction of pension or grant to the families of persons, who have evinced remarkable enthusiasm for Tamil language or Tamil culture, and while striving to uphold their enthusiasm for Tamil language or for the preservation of Tamil culture, lost their lives. Sections 3 and 4 of the Act are extracted hereunder:

(3.) WHILE so, the second respondent vide his letter dated 16.12.1999 directed the petitioner to produce the documents such as jail certificate, death certificate, legal-heir certificate, income certificate, residential certificate, photos etc. Accordingly, she submitted all the documents.