- (1.) We have heard Learned Counsel for the petitioners and Mr. K.K. Venugopal, Learned Attorney General for India.
(2.) In the course of hearing, suggestions for an interim order in respect of Central Administrative Tribunal have been filed. The suggestions read as follows : "1. Staying the composition of Search-cum-Selection Committee as prescribed in Column 4 of the Schedule to the Tribunal, Appellate Tribunal and Other Authorities (Qualification, experience and other conditions of service of members) Rules, 2017 both in respect of Chairman/Judicial Members and Administrative Members. A further direction to constitute an interim Search-cum-Selection Committee during the pendency of this W.P. in respect of both Judicial/Administrative members as under : a. Chief Justice of India or his nominee - Chairman b. Chairman of the Central Administrative Tribunal - Member c. Two Secretaries nominated by the Government of India - Members 2. Appointment to the post of Chairman shall be made by nomination by the Chief Justice of India. 3. Stay the terms of office of 3 years as prescribed in Column 5 of the Schedule to the Tribunal, Appellate Tribunal and other Authorities (Qualification, experience and other conditions of service of members) Rules, 2017. A further direction fixing the term of office of all selectees by the aforementioned interim Search-cum-Selection Committee and consequent appointees as 5 years. 4. All appointments to be made in pursuance to the selection made by the interim Search-cum-Selection Committee shall be with conditions of service as applicable to the Judges of High Court. 5. A further direction to the effect that all the selections made by the aforementioned interim selection committee and the consequential appointment of all the selectees as Chairman/Judicial/Administrative members for a term of 5 years with conditions of service as applicable to Judges of High Court shall be affected by the final outcome of the Writ Petition."
(3.) Mr. Venugopal, Learned Attorney General has submitted that he has no objection if the suggestions, barring suggestion nos. 4 and 5, are presently followed as an interim measure. On a query being made whether the said suggestions shall be made applicable to all Tribunals, learned Attorney General answered in the affirmative.;