J.CHELAMESWAR, S.ABDUL NAZEER, JJ. - (1.) This writ petition is filed by All India Judges Association praying as follows:- "It is, therefore, respectfully prayed that this Hon'ble Court may be pleased : 1. To issue a writ of mandamus or a writ in the nature of mandamus or such other writ/order/direction as may be necessary directing the Respondents to constitute all India Judicial Commission in terms of the representation made by the petitioner to respondent no. 1 on 13/05/2015 to review the service conditions of the judicial officers of subordinate judiciary in India including but not limited to pay scale, retirement age, pension and other emoluments of the sub-ordinate judiciary from time to time; 2. To issue such orders as may be necessary to direct the Respondent no. 1 to undertake appropriate exercise to ascertain the feasibility of establishing an All India Judicial Services; and 3. To pass such other orders and further orders as may be deemed necessary on the facts and in the circumstances of the case."
(2.) Notice was ordered on 14.9.2015. Various States and High Courts, and the Union of India are the parties-respondents to the instant writ petition. All the respondents are served.
(3.) By an order dated 8th March, 2017, this Court recorded that for adjudicating the various questions raised by the petitioners in the instant writ petition, certain data is required to be collected and for that purpose, a body competent to collect the data is required to be constituted. The Court also took note of the fact that, on an earlier occasion, such an exercise was undertaken pursuant to the orders of this Court by a Commission, now popularly known as the Shetty Commission. On the basis of the recommendations of the Shetty Commission, this Court issued various directions, the details of which may not be necessary for the present purpose.;