LAWS(SC)-2025-5-112

ALL INDIA JUDGES ASSOCIATION Vs. UNION OF INDIA

Decided On May 20, 2025
ALL INDIA JUDGES ASSOCIATION Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) I. PREFACE : This batch of applications raises issues pertaining to the qualification, promotion and selection of candidates who are desirous of either entering the Judicial Services as Civil Judge (Junior Division) or Higher Judicial Service, and with regard to the promotions at different levels within the Judicial Services.

(2.) Before we consider the issues in light of the submissions made on behalf of the various stakeholders, we first set out below the prayers sought in the various applications.

(3.) This I.A. has been filed seeking the following reliefs: