Supreme Court - Daily Orders
All India Judges Association vs Union Of India on 12 January, 2010
Author: Chief Justice
Bench: Chief Justice
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ITEM NO.1 COURT NO.1 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A.NO. 244 in WRIT PETITION (CIVIL) NO(s). 1022 OF 1989
ALL INDIA JUDGES ASSN. & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS Respondent(s)
(With appln(s) for directions for revision of pay of
Subordinate Judicial Officers filed by
Mr.A.T.M.Sampath,Advocate)
With I.A.No.3 IN I.A.NO.244 in W.P.(C)NO.1022/1989
(For extension of time filed by Mr.Naresh Kumar, Advocate on
behalf of State of H.P.)
With I.A.Nos.1&2 in I.A.NO.244 in W.P.(C)No.1022/1989
(For intervention on behalf of All India Retd. Judges
Association, Andhra Pradesh filed by Ms.Anjani Aiyagari,
Advocate)
With I.A.No.4 in I.A.No.244 (For intervention filed by
Mr.Rakesh Dahia, Advocate on behalf of Rajasthan Judicial
Officers’ Association)
WITH I.A.NO.... (for directions filed by Mr.Rakesh Dahia,
Advocate on behalf of Rajasthan Judicial Officers’ Association
I.A.No.5 in I.A.NO.244 (For directions) filed by Ms.Anjani
Aiyagari, Adv.
WITH I.A.NO.249 (For directions filed by Ms.A.Subhashini, Adv.
On behalf of R.G., High Court of Delhi)
OFFICE REPORT REGARDING COMPLIANCE OF DIRECTIONS WITH I.A.No.1
in 157, 193, 201 WITH I.A.NO.1, 208 WITH I.A.NO...., 227,219
WITH I.A.NO.233, 220 with I.A.No.232, I.A.NO.3 IN 152, 223, 228
WITH I.A.No.1 in 213 in W.P.(C)No.1022/1989
(for directions/modification of order dt.21.03.2002 and
impleadment and permission to file addl.documents and
permission to take on record addl. documents and for permission
to file intervention and directions, clarification and for
exemption from filing O.T. and taking on record addl.affidavit
containing subsequent events and annexures and directions and
stay and intervention and office report)
(for further directions)
AND I.A.No.239 in W.P.(C)No.1022/1989
(for impleadment on behalf of former Retd. Judges of U.P. Filed
2
by Mr.P.K.Jain, Adv.)
WITH I.A.No.260A (for directions)
AND I.A.No.240 with I.A.NO.255 in W.P.(C)No.1022/1989
(for impleadment and directions on behalf of Mr.Murali Mohan
Reddy etc. filed by Mr.A.Sumathi, Adv.)
WITH I.A.No.266 (for directions) filed by Mr.J.R.Das, Adv.
AND
WITH I.A.No.247 (for impleadment filed by Mr. T.L. Garg, on
behalf of Delhi Judicial Service Association)
WITH I.A.NO..... (for directions) filed by Mr.T.L.Sharma on
behalf of Delhi Judicial Service Association
WITH I.A.No.246 (for directions filed by Ms.Meera Mathur, on
behalf of Kerala Judicial Service Association)
WITH Conmt.Petc.(C)No.281/2008 in W.P.(C)No.1022/1989
WITH W.P.(C)No.339/2007 (with office report)
WITH I.A.NO.... (for directions filed by Ms.N.Shobha, on behalf
of Tamil Nadu Retd. Judges Welfare Asson.)
WITH I.A.No.262 in W.P.(C)No.1022/1989
(For impleadment filed by Mr.Abhijit Sengupta, Adv. On behalf
of Assam Retd. Judges Association).
WITH I.A.No.... in W.P.(C)No.1022/1989
(For directions filed by Mr.Abhijit Sengupta, Adv. On behalf of
Assam Retd. Judges Association).
WITH
I.A.No.263 in W.P.(C)No.1022/1989
(For impleadment filed by Mr.Prashant Kumar, Adv. On behalf of
Jagdish Lal Jat).
WITH
I.A.No.... in W.P.(C)No.1022/1989
(For directions filed by Mr.Prashant Kumar, Adv. On behalf of
Jagdish Lal Jat).
WITH
I.A.No.264 in W.P.(C)No.1022/1989
(For impleadment filed by Mr.Bharat Sangal, Adv. On behalf of
J.V.Vyarhare Etc.).
WITH I.A.NO.265 IN W.P.(C)NO.1022/1989
(For impleadment filed by Mr.Vinay Kr.Garg, Advocate on behalf
of U.P.Judicial Service Association)
WITH
I.A.No.... in W.P.(C)No.1022/1989
(For impleadment filed by Mr.Vinay Kumar Garg, Adv. On behalf
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of U.P.Judl.Service Assocn.).
WITH
I.A.No.... in W.P.(C)No.1022/1989
(For directions filed by Mr.P.K.Jain, Adv. On behalf of
U.P.Retd. Judges Association).
WITH I.A.No.272 in W.P.(C)NO.1022/1989
(for impleadment filed by Ms.Amita Gupta, Adv. On behalf of
applicant Dr.Rajneeesh, P.C.S.(judl.) working as Addl.Judge
(Jr.Division), Ist Class, Sangrur.
WITH I.A.No.... in W.P.(C)NO.1022/1989
(for directions filed by Ms.Amita Gupta, Adv. On behalf of
applicant Dr.Rajneeesh, P.C.S.(judl.) working as Addl.Judge
(Jr.Division), Ist Class, Sangrur.
WITH I.A.No.273 in W.P.(C)No.1022/1989
(For impleadment filed by Ms.Anjani Aiyagari, Adv., on behalf
of applicant T.Muthyamaiah, Retd.Jr.Civil Judge, A.P.& Ors.)
WITH I.A.NO..... in W.P.(C)No.1022/1989
(for directions filed by Ms.Anjani Aiyagari, Adv. On behalf of
applicant T.Muthyamaiah, Retd.Jr.Civil Judge, A.P.& Ors.)
I.A.No.... in W.P.(C)No.1022/1989
(for impleadment & directions filed by Mr.Abhijit Sengupta,
Adv. On behalf of applicant T.Jeevan Kumar, Jr.Civil Judge,
A.P.&Ors.)
Date: 12/01/2010 These Petitions/applns. were mentioned today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE DEEPAK VERMA
HON’BLE DR. JUSTICE B.S.CHAUHAN
Mr. F.S. Nariman, Sr.Adv. (A.C.)
For Petitioner(s) Mr. A.T.M. Sampath,Adv.
In Person
For Respondent/Applicant(s) : Mr. C.S. Rajan, Sr.Adv.
Mr.T.G.N.Nair, Adv.
I.A.No.213 Mr. K.N.Madhusoodanan, Adv.
-Mizoram Mr.K.N.Madhusoodhanan, Adv.
Mr.R.Sathish, Adv.
-Pondicherry: Mr.T.L.V.Iyer, Sr.Adv.
Mr. V.G. Pragasam, Adv.
Mr. S.J.Aristotle, Adv.
Mr. Prabhu Ramasubramanian, Adv.
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Mr.Vinay Kr.Garg, Adv.
I.A.No.240 Ms.A.Sumathi, Adv.
I.A.NO.262 Mr.V.Shekhar, Sr.Adv.
Mr.Sachin Das, Adv.
Mr.Azim H.Laskar, Adv.
Mr.Anand, Adv.
For Mr.Abhijit Sengupta, Adv.
Mr. M.N. Krishnamani, Sr.Adv.
Ms. M. Indrani, Adv.
Mr. D. Bharat Kumar, Adv.
Mr. Balasubramanyam Kamasu, Adv.
For Mr.Abhijit Sengupta, Adv.
-Kerala H.C. Mr.T.G.N.Nair, Adv.
-Gujarat Ms.Hemantika Wahi, Adv.
Ms. Jesal, Adv.
-Bihar: Mr. Manish Kumar, Adv.
for Mr. Gopal Singh, Adv.
-West Bengal: Mr. Bhaskar P. Gupta, Adv.
Mr. Tara Chandra Sharma, Adv.
Miss Neelam Sharma, Adv.
-Manipur Mr.Kh.Nobin Singh, Adv.
-Nagaland: Mr. K. Enatoli Sema, Adv.
Mr. Edward Belho, Adv.
Mr. rituraj Biswas, Adv.
-Guj.Retired JJ.Assn.:Mr. D.N. Ray, Adv.
Mr.Lokesh K.Choudhary, Adv.
For Mrs. Sumita Ray, Adv.
Mr. P.I. Jose, Adv.
Mr. B.K. Mishra, Adv.
Mr. Vivek Kandari, Adv.
-Orissa: Mr. Raj Kumar Mehta, Adv.
Mr.Antaryami Upadhyay, Adv.
-Haryana Mr. Manjit Singh, Adv.
Mr.Kamal Mohan Gupta, Adv.
-UOI: Mr. Parag P. Tripathi, ASG
Mr. S.W.A. Qadri, Adv.
Ms. Sunita Sharma, Adv.
Mr.Ron Bastian, Adv.
Ms. Varuna Bhadani Gugnani, Adv.
Ms.Saima Bakshi, Adv.
5
For D.S.Mahra, Adv.
For Mrs.Anil Katiyar, Adv.
For Mr. B.K. Prasad, Adv.
For Mr. P. Parmeswaran, Adv.
Mr. D.N. Goburdhan ,Adv
Mr.Prabal Bagachi, Adv.
-Assam: Mr. P.P. Rao, Sr. Adv.
Mr. K.N. Chaudhary, AAG
Mr.Manish Goswami, Adv.
Mr. Krishna Sarma, Adv.
Mr. Ng. J.R. Luwang, Adv.
for M/s. Corporate Law Group, Advs.
-Rajasthan Mr.Devanshu Kr.Devesh, Adv.
Mr.Milind Kumar, Adv.
-Mizoram Judl.Ser.Assn. | Mr. Pravir Chowdhary, Adv.
& Nagaland Judl.Off. |
Assn.,Assam Jdl.Serv.Assn.:
-H.C.of Orissa Mr. Janaranjan Das, Adv.
Mr. Swetaketu Mishra, Adv.
Mr.P.P.Nayak, Adv.
Ms. Anitha Shenoy, Adv.
-Madhya Pradesh: Ms. Vibha Datta Makhija, Adv.
-Arl.Pradesh: Mr.Anil Shrivastav, Adv.
-Haryana Civil Mr.Daya Krishan Sharma,Adv.
Judges Assn. Ms.Monica Sharma, Adv.
Ms. Mamta, Adv.
H.P.Judl.Officer Mr. P.R. Bahl, Adv.
Assn. Mr. M.A. Krishnamoorthy, Adv.
-Patna H.C. Mr.Ajay Kr.Jha, Adv.
For M/s.Parekh & Co.Advs.
-T.N. Mr. K. Ramamoorthy, Sr. Adv.
Mr.T.Harish Kumar, Adv.
-Rajasthan H.C. Mr.Sunil Kr.Jain, Adv.
-Meghalaya Mr.Ranjan Mukherjee, Adv.
-Uttara Khand Ms.Rachana Srivastava, Adv.
Mr.A.P.Sahay, Adv.
6
-Tripura Mr.B.Agrawala, Adv.
Mr.Rajiv Mehta, Adv.
Mr. A. Henry, Adv.
Jharkhand Judl.Ser. Mr.Manish Mohan, Adv.
For Mr.U.S.Prasad, Adv.
-Chhattisgarh Mr.Atul Jha, Adv.
Mr.D.K.Sinha, Adv.
-I.A.NO.246 Mr.C.S.Rajan, Sr.Adv.
Mr.S.Sukumaran, Adv.
Mr.Anand Sukumar, Adv.
For Ms.Meera Mathur, Adv.
-Punjab Mr.Ajay Pal, Adv.
-H.C.of Sikkim & Mr.Aruna Mathur,Adv.
State Mr. Vimal Dubey, Adv.
Mr. Amarjeet Singh Girsa, Adv.
State of Kerala Mr.P.V.Dinesh, Adv.
Ms. Sindhu T.P., Adv.
Mr. P.V. Vinod, Adv.
Mr. Rajesh, Adv.
-J&K Mr.S.Mehdi Imam, Adv.
Mr.Tabrez Ahmed, Adv.
For Mr.Anis Suhrawardy, Adv.
-Karnataka Mr.Sanjay R.Hegde, Adv.
Mr.Amit Kr.Chawla,Adv.
Mr.A.Rohen Singh, Adv.
Mr.Ramesh Mishra, Adv.
Ms.Asha Jain Madan, Adv.
Mr.Mukesh Jain, Adv.
Mr.Utpal Saha, Adv.
Mr.Sanjay Kharde, Adv.
Mrs.Asha G.Nair, Adv.
Allahabad H.C Mr.Ashok K.Srivastava, Adv.
Mr.Shaiwal Srivastava, Adv.
Mr. Saurabh Trivedi, Adv.
-U.P. Mr.Prashant Chaudhary, Adv.
Mr.Garvesh Kabra, Adv.
Mr.Shrish Kr.Mishra, Adv.
Mr.Bharat Sangal, Adv.
Mr. Gaurav Pachnanda, Adv.
Ms. Ranu Gupta, Adv.
Ms.Vernica Tomar, Adv.
7
Ms.Mrinalini Oinam, Adv.
Mr. S. Goyal, Adv.
-Delhi H.C.& Ms.A.Subhashini, Adv.
State of Goa
Mr.Mahabir Singh, Sr.Adv.
Mr.Rakesh Dahiya, Adv.
Mr.Nikhil Jain, Adv.
I.A.NO.258 Ms.Anjani Aiyagari, Adv.
Mr.Naresh Kumar, Adv.
Mr.T.T.Kunhikannan, Adv.
Mr.Anip Sachthey, Adv.
Ms.Bina Gupta, Adv.
Mr.Rakesh K.Sharma, Adv.
Mr.Ajit Pudussery, Adv.
Mr.L.K.Pandey, Adv.
Mr.B.B.SIngh, Adv.
Mr.S.K.Bhattacharya, Adv.
Mr.B.D.Sharma, Adv.
Mr.R.N.Keshwani, Adv.
Mr.Guntur Prabhakar, Adv.
Mrs.S.Janani, Adv.
Ms.K.Priyadarshni, Adv.
Mr.C.N.Sree Kumar, Adv.
Mr.Jitendra Mohan Sharma, Adv.
Mr.Radha Shyam Jena, Adv.
Mr.Aruneshwar Gupta, Adv.
Mr.S.R.Setia, Adv.
Mr.T.V.George, Adv.
Mr.Vishwajit Singh, Adv.
Mr.Ashok Mathur, Adv.
8
M/slawyers Knit & Co., Advs.
Mr.Anil Kr.Jha, Adv.
Mr.P.Narasimhan, Adv.
Mr.G.Prakash, Adv.
Mr.K.K.Rai, Adv.
Mr.V.K.Sidharthan, Adv.
Mr.Naresh Kr.Sharma, Adv.
Mr.Gopal B.Sathe, Adv.
Mr.Surya Kant, Adv.
Mr.Praveen Swarup,Adv.
M/s.Gagrat & Co., Advs.
Mr.Prashant Kumar, Adv.
Mr.Indra Makwana, Adv.
Mrs.V.D.Khanna, Adv.
Ms.Kamini Jaiswal, Adv.
Mr.A.P.Mayee, Adv.
Mr.Ravi Prakash Mehrotra, Adv.
Mr.Sanjay Jain, Adv.
Mrs.D.Bharathi Reddy, Adv.
Mr.Subramonium Prasad, Adv.
Mr.Chander Shekhar Ashri, Adv.
Mr.P.V.Yogeswaran, Adv.
Ms.Kavita Wadia, Adv.
Mr.D.N.Mishra, Adv.
Mr.V.N.Raghupathy, Adv.
Ms.N.Shobha, Adv.
Mr.Ravi Kumar Malhotra, Adv.
Dr. Indra Pratap Singh, Adv.
Ms.Rachna Gupta, Adv.
9
Ms.Sumita Hazarika, Adv.
Mr.Rajesh Srivastava, Adv.
Ms.N.Annapoorna, Adv.
Mr.K.R.Sasiprabhu, Adv.
Mr.H.A.Raichura, Adv.
M.Pravin Choudhury, Adv.
Mr.R.D.Upadhyay, Adv.
Mr.C.K.Sasi,Adv.
Ms.Sushmita Lal, Adv.
Dr.Kailash Chand, Adv.
Mr.Shankar Divate, Adv.
Mr.Ratan Kr.Choudhury, Adv.
Mr.Ashok Kr.Singh, Adv.
Mr.S.K.Sabharwal, Adv.
Mr.Atishi Dipankar, Adv.
Ms.Anagha S.Desai, Adv.
Mr.T.Mahipal, Adv.
Mr.B.V.Balram Das, Adv.
Mr.T.V.Ratnam, Adv.
Mr.P.K.Jain, Adv.
Mr.T.L.Garg, Adv.
Mr.B.S.Banthia, Adv.
Mr.Vikas Upadhyay, Adv.
Mr. S.R. Singh, Sr. Adv.
Mr. D.N. Dubey, Adv.
Ms. Sunita Pandit, Adv.
Mr. Shrish Kr. Mishra, Adv.
Mr. R.K. Gupta, Adv.
Mr. S.K. Gupta, Adv.
Mr. Mukesh Kumar Singh, Adv.
Mr. Shekhar Kumar, Adv.
10
Ms. Kamini Jaiswal, Adv.
Ms. Rani Mishra, Adv.
Mr. V.P. Singh, Adv.
Mr. Anil Kumar Jha, Adv.
Mr. V. Krishnamurthy, Adv.
Mr. Kishan Dutta, adv.
Mr. Romy Chacko, Adv
Mr. Amit Kumar, Adv.
Mr. T.V. George, Adv.
Mr. Pramod Swarup, Adv.
Mr. J.M. Sharma, Adv.
Ms. Sushmita Lal, adv.
Mr. D.B. Vohra, Adv.
UPON hearing counsel the Court made the following
O R D E R
I.A.No.263 Permitted to withdraw the application with liberty to pursue any other remedy. I.A.No.239 & 260A:
Reply, if any, may be filed within a week. I.A.No.,,,,(filed on behalf of Mr. T. Jeevan Kumar, applicant) The application is dismissed as withdrawn. I.A.No.272 in W.P.(C)NO.1022/1989 WITH I.A.No.... in W.P.(C)NO.1022/1989 The applications are dismissed as withdrawn.
In re: Recommendations of Justice Padmanabhan Committee:
Pursuant to the order passed by this Court, Mr.Justice E.Padmanabhan, a retired Judge of the Madras High Court was appointed as one man Committee to revise the pay- scales of the Members of the subordinate judiciary in the various States.
Justice E.Padmanabhan filed the Committee’s Report and by Order dated 7.10.2009, this Court requested the various States to file their objections, if any, to the Report. We are 11 told that the following States have accepted the Report:
Andhra Pradesh, Delhi, Gauhati, H.P., Kerala, M.P. Rajasthan, Orissa Madras, Uttrakhand.
The following States are raising their objections to the Report:
Bihar, Haryana, M.P. Manipur, Punjab, T.N., W.B. The following States have not filed their responses so far:
Arunachal Pradesh, Andhra Pradesh, Assam, Chhatisgarh, Delhi, Goa, Gujarat, J&K, Kerala, Maharashtra, Meghalaya, Mizoram, Nagaland, Tripura, U.P., Uttrakhand, Union of India.
Learned counsel appearing for the States of Karnataka and Gujarat have submitted that they have no objection to the recommendations made by Mr.Justice E.Padmanabhan Committee and they would take steps for implementation of the recommendations as recommended in the Report.
Four weeks time is granted as last chance for filing their objections, if any. List on 23.2.2010.
Rupees Seven lakhs only (Rs.7,00,000/-) is fixed as remuneration for Justice E.Padmanabhan plus secretariat allowances, if any.
(R.K. Dhawan) (Veera Verma)
Court Master Court Master