ALL INDIA JUDGES ASSON. Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. M.I. Qadri, learned Advocate General appearing for the State of Jammu & Kashmir, states that despite the order passed by this Court on May 04, 2010, the State Government has so far not implemented the recommendations of Justice E. Padmanabhan Committee as its petition (IA No. 11 of 2010) remains pending before this Court.

(2.) Taken on Board.

(3.) Heard Mr. M.I. Quadri, learned Advocate General for the State of Jammu & Kashmir on this petition.