2012 AIR SCW 1905 ::2012 Lab IC 1671 ::(2012) 1 CLR 619 (SC) ::(2012) 133 FacLR 202 ::(2012) 4 CivLJ 172 ::2012 (4) SCC 578 ::(2012) 3 Scale 124 ::AIR 2012 SC (Civil) 1118 ::(2012) 114 Cut LT 20 ::(2013) 1 JCR 250 (SC) ::(2012) 4 JCR 13 (SC) ::(2012) 3 KCCR 103 ::(2012) 1 Ker LT 127 ::(2012) 2 SCT 248 ::(2012) 3 ServLR 752 ::2012 (114) AIC (SOC) 26 (SC)

Supreme Court Of India

(From : Madhya Pradesh)*

Hon'ble Judge(s): R. M. Lodha , J

(A) Constitution of India , Art.221— High Court Judges (Salaries and Conditions of Service) Act (28 of 1954), Sch. 1, Ss. 14-16 - High Court Judge - Pension - Judge appointed as President, State Consumer Commission - His different service cannot be clubbed - Judge is entitled to pension as a High Court Judge only for period of service rendered by him in that capacity - Subsequent service rendered by him as President, State Consumer Commission cannot be charged to Consolidated Fund of India. (Para 21) (B) Consumer Protection Act (68 of 1986) , S.16, S.30— State Consumer Commission - Members - Condition of service - Words "as may be prescribed by State Govt." in S. 16 - Means prescribed if any under Rules. When the Parliament intended that salary or honorarium and other allowances and other terms and conditions of service of the President and Members of the State Commission have to be provided in the rules by the State Government in exercise of its powers under Section 30(2) and in no other manner. The expression 'as may be prescribed by the State Government' in Section 16(2) has to read the salary or honorarium and other allowances payable to, and the other terms and conditions of @page-SCW1906 service of the members of ....