ALL INDIA JUDGES ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Sampath, learned Counsel has filed the status Report as on 5-4-1999. It appears from the same that most of the directions which were issued by this Court in the main judgment of All India Judges Associations Case, 1993 1 LLJ 723 and in the review judgment in 1993 (4) SCC 228, have been complied with. There are however certain areas in respect of which there is non-compliance. We shall deal with the same presently :

(2.) As regards the residential accommodation, the direction has been substantially complied with in all the States and where there is shortcoming, the States concerned have stated that some quarters/ accommodations are under construction. We direct that the shortcomings as regards the providing of residence to the Judicial Officers, should be made good and the residential accommodation provided to all the Judicial Officers latest by 31st July, 1999. We may at this stage point out that some Subordinate Judges in Goa and West Bengal, who have not been provided with sufficient accommodation, should be given the same by the said date.

(3.) Coming to the direction with regard to the providing of vehicles/staff cars to the District Judges, chief Judicial Magistrates, Additional District Judicial Magistrates and other Officers. The union Territory of Chandigarh and the States of Punjab and Haryana have not made adequate provisions. In view of increase in number of Judicial Officers, the Union Territory of chandigarh as well as the said States are directed to give sufficient number of vehicles/staff cars to the Judicial Officers in terms of the earlier orders passed by this Court, latest by 31st July, 1999.