Supreme Court - Daily Orders
Association Of Retired Judges Of ... vs Union Of India on 25 July, 2019
Bench: N.V. Ramana, Mohan M. Shantanagoudar, Ajay Rastogi
ITEM NO.1 COURT NO.3 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No.336/2017
ASSOCIATION OF RETIRED JUDGES OF SUPREME COURT Petitioner(s)
AND HIGH COURTS OF INDIA & ORS.
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 25-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mr. Parag Tripathi, Sr. Adv.
Mr. B.K. Sharma, Sr. Adv.
Mr. Pragyan P. Sharma, Adv.
Ms. Amita Singh Kalkal, AOR
Ms. Mandikini Sharma, Adv.
For Respondent(s)
Mr. Atmaram N.S. Nadkarni, ASG
Mr. Anmol Chandan, Adv.
Ms. Rukhmini Bobde, Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. P. I. Jose, AOR
Miss P.S. Chandralekha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. A.N.S. Nadkarni, learned Additional Solicitor General appearing for the respondents sought some more time to produce the orders to be passed by the Government of India in favour of the petitioners.
He is permitted to do so.
As far as Special Duty Allowance (SDA) and Special Compensatory Allowance (SCA) are concerned, we have been informed Signature Not Verified that the Government of India has already taken a positive decision Digitally signed by VISHAL ANAND Date: 2019.07.26 in favour of the petitioners on the same terms and date as the All 14:33:07 IST Reason:
India Service Officers getting that benefit.-2-
So far as relief No.3, i.e., Additional Monetary Incentive Allowance, is concerned, we are informed that the Government of India has not yet taken a decision and the learned Additional Solicitor General wants two weeks’ time to respond to the Court, which is granted.
List the matter after two weeks.
(VISHAL ANAND) (RAJ RANI NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR