PUDUCHERRY RETIRED JUDICIAL OFFICERS ASSOCIATION, REP BY ITS SECRETARY Vs. GOVERNMENT OF INDIA REP BY ITS DIRECTOR

JUDGEMENT

(1.) This writ petition is instituted by Puducherry Retired Judicial Officers Association seeking quashing of the proceedings dated 20.5.2016 issued by the Ministry of Law and Justice, Department of Justice, Government of India. They also sought for a direction to the first respondent to grant necessary permission to the second respondent - the Union Territory of Puducherry to disburse all the benefits accrued to the Retired Judicial Officers of the Union Territory of Puducherry by making payment of domestic help allowance at Rs.2,500/- per month and medical allowance at Rs.1,500/- per month to such of those Retired Judicial Officers of the Union Territory of Puducherry for the period in between 01.1.2006 and 31.8.2008 within a time frame limit to be fixed by this Court.

(2.) After Honourable Justice Shetty's Commission made an exhaustive study of the conditions of service of the Judicial Officers serving in the country in Subordinate Courts, the Supreme Court, by its order dated 28.4.2009, constituted Justice Padmanabhan's Commission to determine the scales of pay, allowances and perquisites, etc., payable to the Judicial Officers of Subordinate Courts having regard to and in continuation of the recommendations made by Honourable Justice Shetty's Commission. Accordingly, Justice Padmanabhan's Commission studied the matter fairly comprehensively and submitted its Report on 17.7.2009.

(3.) Part III of Justice Padmanabhan Commission's Report dealt with determination of revised pay scales while Part IV dealt with determination of dearness allowance, city compensatory allowance, other allowances, perquisites, etc. Section 10 of Part IV dealt with medical allowance. The Commission recommended a sum of Rs.1,000/- to be paid per month to all Judicial Officers towards medical allowance.