AIR 1993 SUPREME COURT 2493 ::1993 AIR SCW 3195 ::1993 LAB. I. C. 2321 ::1993 (2) CurLR 770 ::(1993) 67 FacLR 996 ::1993 (4) SCC 288 ::1994 SCC (L&S) 148 ::(1993) 2 LabLJ 776 ::1993 BB CJ 227 ::1994 (1) LabLN 337 ::1994 (1) MadLJ12 ::(1993) 2 Ker LT 581 ::1993 (2) Ker LJ 592 ::1993 (4) SCT 248 ::1993 (6) ServLR 37 ::1993 (3) SCJ 222 ::1993 (25) ATC 818 ::(1994) WritLR 110 ::(1993) 4 JT 618 (SC) ::1993 (4) JT 618

Supreme Court Of India

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

(A) Constitution of India , Art.137— Review - Pleas advanced in original petition and dealt with in judgment - Made grounds for review - Review petition stricto sensu not maintainable. (Para 4) (B) Constitution of India , Art.234, Art.236, Art.309— Judicial service - Service conditions - Determination - Judiciary is above administrative executive - There cannot be link between service conditions of Judges and those of members of other services. Judicial Service - Service conditions - Fixation of - Judiciary is above administrative executive. The judicial service is not service in the sense of 'employment'. The judges are not employees. As members of the judiciary, they exercise the sovereign judicial power of the State. They are holders of public offices in the same way as the members of the council of ministers and the members of the legislature. When it is said that in a democracy such as ours, the executive, the legislature and the judiciary constitute the three pillars of the State, what is intended to be conveyed is that the three essential functions of the State are @page-SC2494 entrusted to the three organs of the State and each one of them in turn represents the authority of the State. However, th....