All India Judges Assocn. And Others v. Union Of India And Others

We have heard Mr. F. S. Nariman, learned Senior who appears as amicus curiae as also Mr. Altaf Ahmad, learned Addl. Solicitor General, Justice Shetty Commission has made various recommendations, including recommendations to ameliorate service conditions of the subordinate judiciary. Certain suggestions have been made by Mr. Nariman in that behalf in the Court which have been taken note of by the learned Addl. Solicitor General. Post this matter for hearing on 27th March, 2001. In the first instance, we shall hear the parties on the question of ameliorating service conditions of subordinate judiciary. The learned Addl. Solicitor General shall inform the Court on the next date with regard to feasibility of making available funds, as suggested by Justice Shetty Commission and its distribution amongst various States for that purpose.

In so far as the assurance of the Union of India to issue a Notification regarding service conditions of staff are concerned, in view of the orders made by us earlier, that Notification is no longer necessary to be issued.

We expect all the States/Union Territories to respond to the suggestions made by Mr. Nariman in Court today with regard to matching grants to be given by the concerned States/Union Territories towards amelioration of service conditions of subordinate judiciary.