ALL INDIA JUDGES ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) I.A. No.244 in Writ Petition (C) No.1022 of 1989:

(1.) As record in the Order of this Court dated 4th May, 2010, most of the States have accepted the recommendations made by Justice Padmanabhan Committee regarding pay-scales. However, on the question of allowances incidental to the revised pay scales, some States have still not intimated their approval. We are required to examine this aspect. For this purpose, place the matter on 19th July, 2010 at 2.00 p.m. separately.

(2.) In the meantime, each of the States, if so advised, will submit a short statement to Mr. A.T.M. Sampath, who is assisting learned amicus curiae, as to the reasons why they are opposing payment of allowances, particularly when the States have agreed to the recommendations of Justice Padmanabhan Committee on pay scales.