SUPREME COURT OF INDIA

Before:- B.N. Kirpal, CJI., G.B. Pattanaik and V.N. Khare, JJ.

IA Nos. 99-101 & 1 in IA 99 in W.P(C)No. 1022 OF 1989 with I.A. 102-108 in Writ Petition(Civil) No.1022/1989. D/d. 9.8.2002.

All India Judges Asson. & Ors - Petitioner

Versus

Union Of India & Ors - Respondent

For the Petitioner :- A.T.M. Sampath, V. Balaji, Advocates.

For the Respondent No. :- P.S. Narasimha & Ananga Bhattacharya, Ashok K. Srivastava, Advocaetes.

Judicial Services - Pay Scales - Parity between Judicial service and Executive service - Notice accepted - Time granted.

[Para ]

JUDGMENT

B.N. Kirpal, CJI., G.B. Pattanaik and V.N. Khare, JJ. - IA Nos. 99 and 1

1. Dismissed as withdrawn.

IA No. 100, 107 & 108

2. Dismissed.

IA No. 101, 102, 104

3. Time is extended by a period of three months from today. Applications are disposed of.

IA No. 103

4. Issue notice regarding prayers (ii), (iii) and (v). Mr. A.T.M. Sampath accepts notice. Further affidavit be filed by the applicant within ten days. Response to the same be filed within two weeks thereafter. To come up on 2nd September, 2002.

IA No. 105

5. Adjourned to 2nd September, 2002.

IA NO. 106

6. Dismissed as withdrawn with liberty to file a fresh application.

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