T FENN WALTER Vs. UNION OF INDIA

JUDGEMENT

(1.) Application for permission to place additional documents on record is granted.

(2.) Since the decision of the High Court, the Hon'ble Judge concerned has resigned from the post of the President of the State commission constituted by the Government of Pondicherry and in that view of the matter no relief can be granted in this petition. However, as the question is of some importance, namely, where a sitting Judge is appointed to a permanent post and he assumes office of that post whether he should continue to discharge the judicial functions at w. P. No. 7842 of 2000, D/- 12-1-2001 (Mad). the same time, requires consideration.

(3.) Issue notice.