ALL INDIA JUDGES ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) AN application from the First National Judicial Pay Commission has been received in which it is stated that there is an apprehension that the services of the staff of the Commission may not be extended. It is also Submitted that the work is likely to be completed for Judicial Officers by-September 1999 and thereafter the work with regard to the courts' staff of all the States/Union Territories will be taken up.

(2.) IN view of the earlier orders passed by this court, we hereby direct the central government to continue the Commission with the existing staff till a report is made to this court regarding the service conditions of the courts' staff of all the States/Union Territories and the same is considered by this court. If for any valid reason, a member of the staff leaves the Commission, a substitute shall be provided by the central government.