- (1.) Special leave granted.
(2.) We have heard counsel for the contesting parties as well as the intervenors. This Court by the judgment rendered in Writ Petition No. 1022 of 1989 on November 13, 1991 in All India Judges' Assn. v. Union of india, gave certain directions in para 63, one of which is as follows : "(Iii) Retirement age of judicial officers be raised to 60 years and appropriate steps are to be taken by December 31, 1992. "
(3.) However, the observation in para 25 of the judgment reads as under: "We accordingly direct that appropriate alterations shall be made in the Rules obtaining in the States and Union Territories in respect of judicial service so as to fix the age of retirement at 60 years with effect from December 31, 1992. We have given a long period so that appropriate amendments may be made in the meantime. ";