ALL INDIA JUDGES ASSON. Vs. UNION OF INDIA

JUDGEMENT

(1.) I.A. NO.339 and 336 These applications, in our considered opinion, are practically superfluous, inasmuch the very grievance expressed in these applications was already addressed, considered and dealt with in IA No.5 of 2009 in I.A. No.244 in WP(c) No.1022/1989 in the order dated 8.10.2012. In the said application, the prayer of the applicant was as under: -

(2.) While considering the prayer in the said application, the following order came to be issued: -

(3.) After noting the above said order already passed by this Court on 8.10.2012 and also a G.O. issued by the State of Andhra Pradesh vide G.O. No.86 dated 19.7.2013 complying with the directions contained in the order dated 8.10.2012, we issued notice to all the State Governments as well as the High Courts in our order dated 28.4.2016 and called for their response. Only three states have responded by filing reply affidavit, namely, Orissa, Himachal Pradesh and Tamil Nadu. While on behalf of State of Orissa, time of two weeks was sought for to file the Status Report, the State of Tamil Nadu after referring to the manner in which the pension is being dispensed to the retirees prior to 1.1.2006 ultimately submitted that the State will abide by the orders/directions to be issued by this Court. So far as the State of Himachal Pradesh is concerned, a peculiar stand is being taken to the effect that in the State of Himachal Pradesh a different pattern of pension is being adopted with reference to other State Government employees, which is being applied to Judicial Officers as well. Mr. Suryanarayana Singh, learned Additional Advocate General appearing for the State of Himachal Pradesh drew our attention to the said stand taken in the reply filed before us and sought for affirmation of the said position being followed by the State of Himachal Pradesh.