S.S.SATHEESA CHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is a former Judge of the High Court of Kerala, is forced to file this writ petition consequent to non-sanctioning of due amount towards Transfer TA.

(2.) After his retirement on superannuation as Judge of High Court, the Government of Kerala appointed the petitioner as President of the Kerala Consumer Disputes Redressal Commission, on 11.07.2017, as per Ext.P1 Government Order. The petitioner assumed office on 26.07.2017 and vacated the post on 02.03.2019. On vacating the office, a transfer bill towards the expenses for travel and for the transportation of his personal effects, was sent to the Government and the Government, as per Ext.P3 order dated 21.05.2019, sanctioned Rs.2,01,375/-.

(3.) The amount was sanctioned as per Rule 7C of the High Court Judges Travelling Allowance Rules, 1956. After about eight months, Ext.P5 order dated 31.01.2020 was served on the petitioner whereby the petitioner s Transfer TA was limited to 80% of the basic pay last drawn. The petitioner has approached this Court, aggrieved by Ext.P5 order.