RAM NANDAN PRASAD Vs. UNION OF INDIA

JUDGEMENT

(1.) The relevant facts of the case are that the petitioner joined the Bihar Judicial Service as Munsif on 11-1-1955. Thereafter he became the District Judge in due course in the Bihar Superior Judicial Service and was ultimately elevated to the Bench of the Patna High Court on 18-11-1982.

(2.) On 23-10-1988 the petitioner retired as a Judge of the Patna High Court. The total span of service of the petitioner as a High Court Judge is five years eleven months and five days. The petitioner's grievance is that he is entitled to additional special pension in accordance with the pension regulations under which he is governed.

(3.) It is not in dispute that the petitioner's claim of pension is governed by the High Court Judges (Conditions of Service) Act, 1954 (Act No. 28 of 1954) (hereinafter to be called as the said 1954 Act). In accordance with Schedule I of the 1954 Act, the petitioner is a Part III Judge.