Section 25(2) in The High Court Judges (Salaries And Conditions Of Service) Act, 1954
(2)Nothing contained in this Act, as amended by the High Court Judges (Conditions of Service) Amendment Act, 1958 (46 of 1958), shall have effect so as to give to a Chief Justice or a Judge of a former High Court in a Part B State less favourable terms in respect of his allowances) or his rights in respect of leave of absence (including the leave allowances) or pension than those to which he would be entitled under the High Court Judges (Part B States) Order, 1953, or any other order or rule then applicable to him, if he had continued as a Judge of that High Court, his service as a Judge on or after the 1st day of November, 1956, being treated as service in that High Court.
