ALL INDIA JUDGE ASSOCN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned amicus curiae and the learned counsel appearing for the States and Union Territories by reference to the order dated 8-4-2004 passed by this Court.

(2.) On behalf of the States of Madhya Pradesh, Bihar, Rajasthan and Orissa, affidavits have been filed on 6-7-2004, 17-7-2004, 18-6-2004 and 5-12-2003 respectively, stating that all the arrears with effect from 1-7-1996 have been paid to the Judicial Officers and the States have complied with their obligations consistently with the directions made by this Court.

(3.) On behalf of the States of Goa and Kerala it has been stated in the affidavit dated 12-7-2004 and affidavit dated 15-7-2004 respectively that compliance has been done. However, we find that the dearness allowance has been paid at the rates applicable in the respective States but not at the rates as recommended by Shetty Commission vide para 18.14 of the Report.