ALL INDIA JUDGES ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) ALL these I.A.s. can be dealt with under a common order. In All India Judges' Association v. Union of India and others (1992) 1 SCC 119, when directions were sought from this Court for setting up an All India Judicial Service and for bringing about uniform conditions of service and perks for members of subordinate judiciary throughout the country, the following directions as mentioned in paragraph 63 of the said judgment were issued: