Ranganath Misra, J. - (1.) THIS application under Article 32 of the Constitution is by the All India Judges' Association and its working President for reliefs through directions 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.
(2.) RULE having been granted, notice was issued to the Union of India and all the States and Union Territories. Most of them have responded by making returns to the Rule. A few of the States have taken the stand that they would accept whatever this Court ultimately decides while others have placed their view points and yet some others have objected to the reliefs claimed. Mr. Swramula, Chairman of the All India Judges' Association personally appeared at the hearing. Mr. Raju Ramchandran on our request appeared to support the petition as amicus curiae. At the hearing the Standing Counsel for the Several States and Union Territories have also been heard.
(3.) THE plea for setting up of an All India Judicial Service was not seriously pressed and reliefs on the following needs were claimed: 1. Uniformity in the Judicial cadres in the different States and Union Territories; 2. An appropriate enhanced uniform age of retirement for the Judicial Officers throughout the country; 3. Uniform pay scales as far as possible to be fixed; 4. Residential accommodation to be provided to every(sic) Judicial Officer;;