The appellant, a retired High Court Judge, was entitled to a pension under the High Court Judges (Conditions of Service) Act, 1954. After retiring, the appellant's pension was calculated at ... Rs.17,300 per annum, which included an ordinary pension and a special additional pension. However, in 1987, the Government of India issued a memorandum rationalizing the pension structure for various categories of pensioners, excluding retired High Court Judges.