- (1.) We have heard Dr Shankar Ghose, learned Senior Counsel for the petitioners.
(2.) The petitioners are Presiding Officers and Members of the Industrial court in the State of Madhya Pradesh. It is not disputed that they are not drawn from the regular subordinate judiciary on deputation.
(3.) There are several contentions urged by Dr Shankar Ghose in support of this petition. One of them is that having regard to the nature of the duties performed and judicial powers exercised by them, the pronouncement of this court in All India Judges' Assn. v. Union of India will cover their cases and that their age of superannuation etc. should be regulated accordingly. We are afraid, this claim is not tenable. They are not directly covered by the saidpronouncement and that scheme was confined to judicial officers appointed to the subordinate judiciary in the State.;