AIR 1992 SUPREME COURT 165 ::1991 AIR SCW 2869 ::1992 ALL. L. J. 185 ::1993 ChandLR(Civ&Cri) 170 ::1992 (1) UJ (SC) 155 ::1992 UJ(SC) 1 155 ::1991 (2) CurLR 927 ::1992 (1) Civ LJ 479 ::1992 (1) SCC 119 ::1992 SCC (L&S) 9 ::(1993) 1 LabLJ 723 ::(1993) 1 APLJ 65 ::(1991) 2 Lab LN 1187 ::(2001) 3 Lab LN 729 ::1992 (1) Ker LT 103 ::(1992) 1 ServLR 60 ::(1991) 2 UPLBEC 1387 ::(1991) 4 JT 285 (SC)

Supreme Court Of India

Hon'ble Judge(s): Ranganath Misra, A. M. Ahmadi, P. B. Sawant , JJJ

Constitution of India , Art.32, Art.234, Art.235— Subordinate judiciary - Conditions of service - Directions issued by Supreme Court for setting up All India Judicial Service and for bringing uniform conditions of service for members of subordinate judiciary throughout country. @page-SC166Judicial service - Setting up All India Judicial Service - Direction issued. In the petition by All India Judges' Association and its working President following direction issued by the Supreme Court for setting up of an All India Judicial Service and for bringing about uniform conditions of service for members of the subordinate judiciary throughout the country. (i) An All India Judicial Service should be set up and the Union of India should take appropriate steps in this regard. (ii) Steps should be taken to bring about uniformity in designation of officers both in civil and the criminal sides by 31-3-1993. (iii) Retirement age of judicial officers be raised to 60 years and appropriate steps are to be taken by 31-12-1992. (iv) As and when the Pay Commissions/Committees are set up in the States and Union Territories, the question of appropriate pay scales of judicial officers be specifically referred and considered. (v) A working library at the residence of every judicial officer has ....