JUSTICE P VENUGOPAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner is a former Judge of this Court. He was appointed as a Judge of this Court on 25.01.1979. After serving for two years, 10 months and 14 days he retired on 07.12.1981.

(2.) On 29.07.1981, prior to retirement, he was requested by the President to function as a One Man Commission under the Commission of Enquiries Act, 1952 to enquire into the incidents that took place in Coimbatore town on 23.07.1981 involving the officials and premises of two Tamil newspapers 'Dinakaran' and 'Malai Murasu'. That order of 29.07.1981 issued by the Department of Justice, Government of India provided, inter alia, that,

(3.) Part D of the Second Schedule to the Constitution of India is titled "Provisions as to the Judges of the Supreme Court and of the High Courts". Paragraph 11 therein defines certain expressions used in that part: