STATE OF ASSAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr Justice S.N. Variava, former Judge of the Supreme Court of India, was appointed as the Chairman of the Local Commission vide order dated 25-9-2006. Mr Justice S.N. Variava expressed his personal difficulties in continuing with the Commission and a letter dated 26-12-2009 to this effect was sent. Mr Justice S.N. Variava is hereby relieved of the duty as Chairman of the Local Commission appointed by this Court.

(2.) As per this Court's order Mr Justice S.N. Variava was entitled to all facilities which are provided to a sitting Judge of this Court including secretariat allowances wherever required. We are told that Mr Justice S.N.Variava had not submitted any bill so far claiming remuneration or any other benefit.

(3.) A sum of rupees six lakhs only (Rs.6,00,000) is fixed as honorarium for Mr Justice S.N. Variava and the amount is to be paid by the Union of India to be reimbursed proportionately by both the States. So far as other members Mr Kamal Naidu, retired Principal Chief Conservator of Forests, Andhra Pradesh and Mr S.P. Goel, Additional Surveyor General of India, are also to be paid rupees three lakhs only (Rs.3,00,000) each for the work so far done.