[Cites 1, Cited by 0]
Madras High Court
Unknown vs Union Of India on 19 January, 2026
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
2026:MHC:200
Review Appln.(Writ).No.180 of 2018
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IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 19.01.2026
CORAM:
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
AND
THE HONOURABLE MR.JUSTICE C.KUMARAPPAN
Review Appln. (Writ) No.180 of 2018
and
Justice A.K.Rajan ...Petitioner
Vs.
1.Union of India,
Rep. by The Secretary to Government of India,
Ministry of Law, Justice and Company Affairs,
South Block, Parliamentary House,
New Delhi.
2.The Registrar General,
High Court of Madras,
Chennai – 104.
3.The Government of Tamil Nadu,
Rep. by its Secretary,
Department of Law,
Fort St. George,
Chennai – 09.
[R3 is suo moto impleaded as per order dated 22.09.2016 in the Writ Petition]
4.The Secreatry,
Department of Home,
Government of Tamil Nadu,
Fort St. George, Chennai.
5.The Secretary,
Finance Department,
Government of Tamil Nadu,
Fort St. George, Chennai .
[R4 & R5 impleaded as per order dated 19.10.2016 in the Writ Petition]
...Respondents
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Review Appln.(Writ).No.180 of 2018
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PRAYER: This Review Application has been filed under Order 47 Rule 1 and 2
read with Section 114 of the Code of Civil Procedure, praying to review the order
dated 16.06.2017 made in W.P.No.33063 of 2016.
For Petitioner : Mr.A.Thiagaraj,
Senior Counsel
For Mr.S.Ramesh Kumar
For Respondents : R1-No appearance
Mr.E.K.Kumaresan for R2
Mr.U.M.Ravichandran,
Spl. Govt. Pleader for R3 to R5
*******
ORDER
(Order of the Court was made by S.M.SUBRAMANIAM, J.)
The present Review Application has been instituted to review the
order of this Court dated 16.06.2017 in W.P.No.33063 of 2016.
2. The present Review Application was not taken up for hearing on
earlier occasions due to pendency of Special Leave Petition before the
Hon’ble Supreme Court. It was adjourned time to time on the ground that
the issue was sub judicied before the Hon’ble Supreme Court of India.
Now, it is brought to the notice of this Court that the Hon’ble Apex Court
delivered a judgment in suo moto Writ Petition (Civil) No.4 of 2025 on
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Review Appln.(Writ).No.180 of 2018
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19.05.2025. The Hon’ble Supreme Court directed the Union of India to
follow the principle of One Rank One Pension to all the retired Judges of
the High Courts irrespective of their source of entry i.e., District Judiciary or
the Bar, and irrespective of number of years that they have served either
as a District Judge or a High Court Judge and all of them shall be paid full
pension as aforesaid. The “full pension” is described in paragraph No.75
and in earlier paragraphs of the judgment.
3. Since the issues raised are no longer res integra and the pension
eligibility has already been fixed by the Hon’ble Supreme Court in Writ
Petition (Civil) No.4 of 2025, no further adjudication on merits needs to be
undertaken.
4. Hence, the Review Application is disposed of in terms of the
judgment of the Hon’ble Supreme Court of India Writ Petition (Civil) No.4
of 2025. No costs.
(S.M.S., J.) (C.K., J.)
19.01.2026
dsa
Internet :Yes/No
Index :Yes/No
Neutral Citation :Yes/No
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Review Appln.(Writ).No.180 of 2018
---------------------------------------------
To:
1.The Secretary to Government of India,
Union of India,
Ministry of Law, Justice and Company Affairs,
South Block, Parliamentary House,
New Delhi.
2.The Registrar General,
High Court of Madras,
Chennai – 104.
3.The Government of Tamil Nadu,
Rep. by its Secretary,
Department of Law,
Fort St. George,
Chennai – 09.
4.The Secretary,
Department of Home,
Government of Tamil Nadu,
Fort St. George, Chennai.
5.The Secretary,
Finance Department,
Government of Tamil Nadu,
Fort St. George, Chennai .
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Review Appln.(Writ).No.180 of 2018
---------------------------------------------
S.M.SUBRAMANIAM, J.
and
C.KUMARAPPAN, J.
dsa
Review Appln. (Writ) No.180 of 2018
19.01.2026
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