- (1.) Heard learned Amicus Curiae and learned counsel for the parties.
(2.) We approve the recommendations made by Justice Padmanabhan Commmittee to continue with Justice Shetty Commission recommendations, as mentioned in Paragraphs 31(a), (d) and 36 of the Report.
(3.) We approve of the recommendation made by Justice Padmanabhan Committee in Paragraph 31(b) with respect to Recommendation No.4 in Part-V, which reads as under: "[31(b)] With respect to recommendation No.4 regarding cash payment of Rs. 1250/- p.m. as domestic help allowance to retired judicial officers, this deserves to be increased from Rs. 1250/- to Rs. 2500/- per month to retired judicial officers. It is for the Hon'ble Supreme Court to consider and give Domestic Help Allowance to Family Pensioners and it is reasonable to pay Rs. 1000/- to family pensioners.";