SANTOSH DWIVEDI Vs. STATE OF M P

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India the petitioner is seeking following reliefs :-

(2.) This petition was submitted by Justice Shachindra Dwivedi (Retired) who had died during the pendency of this petition and his wife Smt. Santosh Dwivedi has been brought on record.

(3.) According to petitioner, Rule 4 of the said Rules is as clear like a noon day that the Chairman shall be entitled to rent-free and furnished accommodation with water and electricity facilities as permissible to the High Court Judges under the provisions of the Act of 1954. Sub-Rule (2) of Rule 4 of the said Rules contains the provision to the effect that if Chairman is not provided with or does not avail himself of the use of official residence and resides in his own house, he may be paid house rent allowance as admissible to a High Court Judge.