R GANDHI Vs. U O I

JUDGEMENT

(1.) Leave is granted.

(2.) This appeal, an off-shoot of the judgment of this court in Common Cause v. Union of India JT 1986 (2 SC 991, arises from the judgment and order of a division bench of the Madras High court in Writ Petition No. 12381 of 1996 dated 22/01/1998.

(3.) The appellant, who is a Sr. Adv. and a member of the Madras High court Bar, filed writ petition No. 12381 of 1996, a public interest litigation, in the High court of Madras challenging Memorandum No. 34/2/86-Pandpw (G) dated 22/08/1990 issued by Department of Pension and Pensioner's Welfare and also the letter dated 26/09/1990, applying the above said Memorandum to the Department of Justice, and seeking declaration that it does not apply to the Judges of the High courts and the Supreme court of India.