Supreme Court - Daily Orders
Justice M. Vijayaraghavan vs Union Of India on 11 August, 2020
ITEM NO.102 Court No. 4 SECTION X
(Through Video Conferencing)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No. 993/2017
JUSTICE M. VIJAYARAGHAVAN Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
([ TO GO BEFORE THREE HON'BLE JUDGES]
[ REMAIN ON BOARD ]
(With IA No. 136171/2019 - INTERVENTION/IMPLEADMENT)
WITH
W.P.(C) No. 1048/2017 (X)
W.P.(C) No. 548/2018 (X)
W.P.(C) No. 911/2018 (X)
(FOR ADMISSION)
(With IA No. 18577/2020 - ADDITION / DELETION / MODIFICATION
PARTIES and IA No. 107836/2018 - APPROPRIATE ORDERS/DIRECTIONS and
IA No. 107837/2018 - EXEMPTION FROM FILING O.T.)
W.P.(C) No. 86/2019 (X)
(With IA No. 7729/2019 - EXEMPTION FROM FILING O.T.)
SLP(C) No. 7246/2019 (IV-B)
(I.A. NO. 163293 (APPLICATION FOR DETAGGING ) TO BE LISTED BEFORE
HON'BLE COURT.)
(IA No. 163293/2019 - APPLICATION FOR TAGGING/DETAGGING)
W.P.(C) No. 244/2019 (X)
(FOR ADMISSION)
W.P.(C) No. 1542/2019 (X)
(FOR ADMISSION)
Date : 11-08-2020 These matters were called on for hearing today.
CORAM :
Signature Not Verified
Digitally signed by
INDU MARWAH
Date: 2020.08.11
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
18:16:26 IST
Reason: HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MS. JUSTICE INDIRA BANERJEE
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W.P.(C) No. 993/2017 etc.
For Parties
Mr. S. B. Upadhyay, Sr. Adv.
Ms. Anisha Upadhyay, AOR
Mr. Nishant Kumar, Adv.
Mr. Ankur Yadav, AOR
Mr. Shuvodeep Roy, AOR
Mr. Naman Khamboj, Adv.
Mr. B. Balaji, AOR
Ms. Pritha Srikumar, AOR
Mr. Sulabh Rewari, Adv.
Mr. Manoj Goel, Adv.
Mr. R. S. Suri, ASG.
Ms. V. Mohana, Sr. Adv.
Mr. Arijit Prasad, Sr. Adv.
Ms. Gargi Khanna, Adv.
Mr. Anmol Chandan, Adv.
Mr. S. K. Singhania, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Mukesh Kumar Maroria, AOR
Mr. P. S. Patwalia, Sr. Adv.
Mr. Parikshit Ahuja, Adv.
Ms. Praveena Bisht, Adv.
Ms. Vindhya Mehra, Adv.
Mr. Madhur Jhavar, Adv.
Mr. Kartik Lahoti, Adv.
Mr. Rahul Maheshwari, Adv.
Mr. Divyakant Lahoti, AOR
Ms. K. Enatoli Sema, AOR
Mr. Abhinav Bajaj, Adv.
Mr. Balaji Srinivasan, AAG.
Mr. M. Yogesh Kanna, AOR
Mrs. Anil Katiyar, AOR
Mr. Anandh Kannan N., AOR
Mr. Aviral Saxena, AOR
UPON hearing the counsel the Court made the following
O R D E R
On 09.01.2019, the then Chief Justice’s Bench passed 2 W.P.(C) No. 993/2017 etc. the following order in these matters:
“These petitions highlight the perceived inequalities in the matter of payment of pension to Service Judges as compared to Bar Judges following the decision of this Court in P. Ramakrishnam Raju vs. Union of India and Others (2014) 12 SCC 1.
Before we examine the contentions advanced, we would like the Department of Justice, Government of India, to examine the matter and place its views before us.
The other connected aspect that may be considered by the Department of Justice is the difference in pension paid to Service Judges appointed to the High Court who come from two different streams i.e. direct recruit District Judges and promotee District Judges. All the above will be done within a period of six weeks when the matter will be listed for hearing again.” Thereafter, we find that in Writ Petition (C)No. 643 of 2015, which is the All India Judges Association case, a series of questions have been posed by the Court and the question relating to pay pension and allowances of judicial officers has come up before this Court and is awaiting decision. Mr. P. S. Narasimha, learned senior counsel, has also been assisting the P. Venkatarama Reddi’s commission and therefore, was appointed as Amicus Curiae to assist the Supreme Court as well by this Court.
In the fitness of things, therefore, this batch of matters may be tagged to Writ Petition (Civil) No. 643 of 2015.
(NIDHI AHUJA) (NISHA TRIPATHI)
AR-cum-PS BRANCH OFFICER
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