Report No. 58
Pension of Judges
10.32. Fourthly, in regard to pensionary benefits, we recommend as a broad rule that High Court Judges who have rendered ten years of service or more should, on retirement by superannuation, get by way of pension half their monthly salary. If a High Court Judge retires otherwise than by superannuation, after completing ten years of service or more, he should be entitled to a pension of Rs. 1,000 per month. Similarly, if a High Court Judge retires (otherwise than by superannuation) after completing less than ten years of service, he should be entitled to a proportionate pension not to exceed Rs. 500 per month (the amount will be determined proportionately according to the length of service, subject to the maximum of Rs. 500 per month).
Back
