ALL INDIA JUDGES ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS Writ Petition pertains to the working conditions of the members of the Subordinate Judiciary throughout the country. THIS is the third round before this Court.

(2.) In a decision reported in 1992 (1) SCC 119 entitled All India Judges' Association v. Union of India and others, directions were given by this Court in regard to the working conditions and some benefits which should be given to the members of the Subordinate Judiciary. The directions were as follows: 1992 All LJ 185 (Para 60)

(3.) ON 21/03/1996, pursuant to the directions issued by this Court in the review judgment, the Government of India by a Resolution constituted the First National Judicial Pay Commission under the Chairmanship of Mr. Justice K. J. Shetty. As per the said Resolution, the following were the terms of reference :