SUPREME COURT OF INDIA

Before:- Dr. A.S. Anand, CJI., S.P. Bharucha and B.N. Kirpal, JJ.

W.P(C) No. 1022 of 1989 WITH W.P.(C) No. 61 of 2000. D/d. 15.10.2001.

All India Judges Association & Ors. - Petitioners

Versus

Union of India & Ors. - Respondents

For the Petitioners :- Mr. F.S. Nariman, Sr. Advocate Mr. C. Sriramulu, Sr. Advocate Mr. V. Balaji, Mr. Subhash Sharma, Mr. A.T.M. Sampath in WP(C) 61/2000, Ms. Kamakshi S. Mehlwal in WP(C) 1022/89, Advocates.

For the Respondents :- Mr. S.K. Agnihotri, Mr. Anil K. Pandey, Mr. D.K. Sinha, Mr. J.R. Das, Mr. Debashish Mohanty, Mr. B.K. Sinha, Mr. G. Biswal, Mr. S. Mishra, M/s. Sinha, Das, Mr. Tara Chand Sharma, Mr. V. Krishna Murthy, Mr. T.T. Kunhikannan, Mr. M. Veerappa, Mr. Prakash Reddy, Advocate General, Mr. T.V. Ratnam, Mr. K. Subba Rao, Mr. Ratna Singh, Advocate General, Mr. John Mathew, Mr. K.R. Sasiprabhu, Ms. Sumita Hazarika, Ms. Hemantika Wahi, Ms. T. Shanthi, Mr. P.N. Ramalingham, Ms. Hemantika Wahi, Ms. S. Hazarika, Mr. Gopal Singh, Mr. Prakash Reddy, AAG Mr. K. Subba Rao, Mr. T.V. Ratnam, Mr. Anip Sachthey, Ms. Bina Gupta, Mr. Rakesh K. Sharma, Ms. Anupama Grover, Mr. Ajit Pudussery, Mr. T.L. Garg, Mr. L.K. Pandey, Mr. S.K. Bhattacharya, Mr. B.D. Sharma, Mr. R.N. Keshwani, Mr. Guntur Prabhakar, Mr. R. Sathish, Mr. S. Sukumaran, Mr. Raghu M., Ms. Divya Nair, M/s. J.B. Dadachanji and Co., Advocates Mr. N. Sudhakaran, Ms. S. Janani, Mr. Ranjan Mukherjee, Mr. C.N. Sree Kumar, Mr. Jitendra Mohan Sharma, Mr. Ravindra Kumar, Mr. Sobesh Roy, Sr. Advocate (Advocate General) Mr. Radhey Shyam Jena, Mr. D.N. Goburdhan, Ms. Pinky Anand, Ms. Geeta Luthra, Mr. Harish N. Salve, SG Mr. A. Subba Rao, Mr. P. Parmeswaran, Mr. K. R. Nagaraja, Mr. Aruneshwar Gupta, Mr. S.R. Setia, Mr. J.S. Attri, Mr. A. Mariarputham, Ms. Aruna Mathur, Mr. Anurag D. Mathur, for M/s. Arputham, Aruna and Co., Advocates Mr. Anis Suharawardi, Mr. Vimal Chandra S. Dave, y Mr. V.G. Pragasam, Mr. Sanjay Parikh, Mr. R.R. Chandrachud, Mr. K.H. Nobin Singh, Mr. B.B. Singh, (NP) Mr. K. Ram Kumar, Mr. Mukul Rohtagi, ASG Ms. Rachana Srivastava, Mr. M.M. Banerjee, Sr. (Advocate General) Mr. Ashok Mathur, Mr. G. Prakash, Mr. K.K. Rai, Mr. Ashok K. Srivastava, Ms. Krishna Sarma, Ms. Asha G. Nair, Mr. Ngangom Junior Luwang, Mr. V.K. Sidharthan, Ms. Meghalee Barthakur, for Corporate Law Group, Advocates Mr. Sanjay Karol, Advocate General Mr. Naresh K. Sharma, Mr. Gopal B. Sathe, Ms. Sunita Sharma, Ms. Varuna Bhandari Gugnani, Mr. D.S. Mahra, Mr. Ashok Bhan, Ms. Sunita Sharma, Mr. D.S. Mahra, Mr. V.N. Ganpule, Sr. Advocate, Mr. S.V. Deshpande, Mr. Rakesh K. Khanna, Mr. Surya Kant, Mr. Praveen Swarup, Mr. S. Ganesh, Sr. Mr. U.A. Rana, Ms. Shalini Mittal, M/s. Gagrat and Co., Advocates Mr. Joseph Pookatt, Mr. Prasenjit Keswani, Mr. Prashant Kumar, Mr. Subramonium Prasad, Mr. Prashant Bhushan, Mr. Mahendra Anand, Sr. Advocate, Mr. Rajan Narain, Mr. Dipak Bhattacharya, Ms. Seema Sharma, Mr. Prabir Choudhary, Mr. Rajesh K. Sharma, Ms. Shalu Sharma, Mr. Goodwill Indeevar, Dr. K.S. Chauhan, Dr. KPS Dalal, Mr. Shri Chand Kiran, Mr. A.N. Jayaram, Advocate General, Mr. Sanjay R. Hegde, Mr. Satya Mitra Garg, Mr. Surya Kant, Sr. Advocate (Advocate General), Mrs. Raj Rani Dhanda, Mr. Anil Hooda, Mr. J.P. Dhanda, Mr. Ranji Thomas, Mr. Javed M. Rao, Ms. Kamini Jaiswal, Ms. Shomila Bakshi, Ms. Aishwarya Rao, Mr. H.S. Mattewal, Advocate General Mrs. Jayshree Anand, AAG Mr. Rajeev Sharma, Advocates.

Constitution of India, Articles 233 and 234 - Subordinate Judiciary - Justice Shetty Commission Report - State of Manipur may file affidavit within four weeks.

[Para 1]

JUDGMENT

Dr. A.S. Anand, CJI. - Affidavits have been filed by all the States and Union Territories except the State of Manipur. Affidavit on behalf of the State of Manipur may be filed within four weeks. The matter shall be listed for directions to fix a date of hearing on 11.12.2001 before the Ist Court.

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