ALL INDIA JUDGES ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) After the submission of the First National Judicial Pay Commission's report, this court on 14/12/1999, directed learned counsel appearing for various States/u. Ts. to impress upon respective States/union Territories to send their response to the Union of India so that the Union of India is in a position to indicate to us, after co-relating the responses from the States/union Territories, its own stand. None of the States/u. Ts. have so far sent their response to the Union of India, despite the directions dated 14/12/1999.

(2.) Learned counsel appearing for the States and the Union Territories pray for some more time to send the response to the Union of India. Six weeks' time as prayed for by the learned counsel is granted for the purpose but we make it clear that in case response is not sent by any State or Union Territory to the Union of India within the stipulated period of six weeks, it shall be presumed that the State or the Union Territory has nothing to say against the Pay Commission report and that State/u. T. shall not be permitted to make any submission to the contrary before us.

(3.) On 24/08/1998, the learned Additional Solicitor General, Shri Altaf Ahmed had submitted that he would file a copy of the Notification whereby the Terms of Reference of the Shetty Commission are enlarged to cover the cases of the staff of the subordinate courts. That Notification has not been filed till date. The learned Attorney General submits that he shall look into the matter and have the needful done expeditiously. We record his submission.