ALL INDIA JUDGES ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) The learned senior counsel appearing for the State of Tamil Nadu states that the State has accepted the recommendation on principle and has taken steps in the direction of implementation. Part compliance has already been made. An affidavit in that regard will be filed within two weeks.

(2.) On behalf of State of Kerala, an affidavit is proposed to be filed during the course of the day. It is submitted that the State of Kerala is finding it difficult to implement the recommendation in view of the financial crunch.

(3.) We have already made it clear and we do it once again that financial crunch cannot be a ground for non-compliance. We hope that the compliance will be made on or before 30.06.2005, the time already allowed for the purpose.