G RAMANUJAM Vs. UNION OF INDIA

JUDGEMENT

(1.) I RELIEFS: In W.P.No.393 of 1990, Mr.Justice G.Ramanujam, formerly a Judge of this Court and who was the Vice Chairman of the Central Administrative Tribunal has prayed for the issue of a writ of mandamus directing the respondents to sanction and grant his retirement benefits being

(2.) Writ Petition No.394 of 1990 is again by Mr.Justice G.Ramanujam for the issue of a writ of mandamus directing the respondents to sanction and grant the total amount of pension and Pension Equivalent of Gratuity deducted from the salary of the petitioner from 1.11.1985 till 31.5.1988 when the petitioner held office as the Vice Chairman of the Central Administrative Tribunal, Madras.

(3.) In W.P.No:4859 of 1990 the petitioner Thiru C.Venkataraman who was formerly member of the Indian Audit and Accounts Service and who held the post of Special Secretary in the Ministry of Finance and Ex-officio Secretary to the Government of India, Department of Railways and who came to be selected and appointed as Member of the Additional Bench of the Central Administrative Tribunal has prayed for the issue of a writ of declaration to declare that the proviso to Rule 3 of the CAT (Salaries and Allowances and Condition of Services of Chairman,Vice Chairman and Members) Rules 1985 as arbitrary, void, illegal and unconstitutional.