JUSTICE Y VENKATACHALAM Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition has been filed against the impugned order of the Government of Pondicherry dated 21.8.2003. We have heard the learned counsel for the parties and perused the records.

(2.) THE petitioner was appointed as a Judge of the Andhra Pradesh High Court on 4.11.94 and thereafter was transferred to the Madras High Court, where he assumed office on 23.11.94, and continued as such till he attained the age of superannuation of 62 years on 16.12.2000.

(3.) THE petitioner filed W.P.No.36094 of 2002 for quashing the order dated 9.8.2002, by which he was informed that he will not be entitled for daily allowance and conveyance facilities upto Chennai and he prayed for restoration of these facilities. He also filed W.P.No.36144 of 2002 in which he prayed for a writ of mandamus directing that he should be allowed to function on full time basis for a period of 5 years or till he attained the age of 67 years, whichever is earlier.