KERALA RETIRED JUDGES ASSOCIATION Vs. STATE OF KERALA

JUDGEMENT

(1.) The 1st petitioner is stated to be an association of retired judges in the District Judiciary in the State of Kerala and petitioners 2 to 4 are its members. The petitioners have instituted the captioned writ petition, seeking to quash Ext.P8 Government Order to the extent the "commutation factor" has been fixed at 8.194 and the "restoration period" has been fixed at 15 years under clause (g) thereto.

(2.) Heard Sri.Jacob P.Alex, the learned counsel for the petitioners, Smt.Resmi G.Nair, the learned Special Government Pleader for respondents 1 to 4 and 6, as well as Sri.Sohail Mohammed Ansary, the learned counsel for the 5th respondent High Court of Kerala.

(3.) The dispute as noticed above in this writ petition is with respect to the stipulation contained in Ext.P8 Government Order as above.