- (1.) In continuation of Order dated 7th May, 2018, we have further heard Mr. K.K. Venugopal, learned Attorney General, and learned amicus, Mr. Arvind P. Datar.
(2.) In terms of order dated 7th May, 2018, we direct that a committee be constituted. We, however, clarify that a former Judge of this Court need not have worked in a Tribunal as earlier directed.
(3.) We further direct that wherever qualification required for appointment to a Tribunal/Commission is of a former Chief Justice or a former Supreme Court Judge, and no suitable person of that category is available, it will be open to make appointment of any suitable former Judge of a High Court till any legislative amendment in that regard is brought out so that a Tribunal/Commission may not remain headless.;