ABDUL JALEEL Vs. CABINET PRINCIPAL SECRETARY

JUDGEMENT

(1.) Petitioner - party-in-person, has filed the instant writ petition for the following reliefs:

(2.) Short facts leading to the filing of the writ petition are as hereunder:

(3.) According to the petitioner, the Government should make the retirement age of judicial officers at 75 years, if necessary by amending the Constitution; an order should be passed to the effect that judicial officers shall not accept any post under the government or otherwise after their retirement from the service and also an order may be passed by this Court to that effect; besides, that order should be in force till a statutory provision is made in this regard; a Division Bench of the Supreme Court should be established in all the High Courts in the country for the poor people.