STATE OF MEGHALAYA Vs. REGISTRAR GENERAL, HIGH COURT OF MEGHALAYA

JUDGEMENT

(1.) Vide order impugned dated 05.12.2018 passed in WP (C) No.337 of 2018 titled "Registrar General, High Court of Meghalaya vs. State of Meghalaya" learned Single Judge after noticing that amended Rule 3 as notified vide Notification No.LJ(A) 11/1999/154 dated 27.11.2018 is confined to "retired Judges" has directed the respondents to revise it so as to include spouse and children, of the retired Chief Justice/Judges same has been done.

(2.) Learned Single Judge has also directed the respondents to issue a notification in respect of reimbursement of phone bills of retired Chief Justice/Judges of High Court which as per Full Court Resolution was resolved to be fixed at Rs.10,000.00 (Rupees ten thousand) per month for mobile, landline and internet bill etc.

(3.) It may be advantageous to state that in the judgment, dated 31.03.2014 rendered by the Honourable Apex Court in the case of "P. Ramakrishnam Raju Vs. Union of India & ors" in Civil Appeal Nos.4248- 4249 of 2014, regarding post-retiral benefits of the retired Judges of the High Courts' has referred to the resolution passed in the Conference of Chief Ministers and Chief Justices of High Courts held on 18.09.2004 as referred is reproduced hereunder:-