IN RE: REFIXATION OF PENSION CONSIDERING SERVICE PERIOD IN DISTRICT JUDICIARY AND HIGH COURT Vs. IN RE: REFIXATION OF PENSION CONSIDERING SERVICE PERIOD IN DISTRICT JUDICIARY AND HIGH COURT

JUDGEMENT

(1.) I. INTRODUCTION AND A BRIEF OVERVIEW OF THE ISSUES : This batch of matters concerns various issues with regard to pension payable to retired Judges of the High Courts including the payment of gratuity and other terminal benefits.

(2.) Various matters concern different issues. In some of the matters, more than one issue is involved. Therefore, for the sake of clarity, we propose to identify the various issues involved in different matters.

(3.) The first issue, that is involved in the following matters, pertains to non-grant of full pension to the petitioners who have retired as High Court Judges without taking into consideration the services rendered by them as District Judges: