- (1.) This is an application for clarification of the order dated 09.02.2018.
(2.) Mr. K.K. Venugopal, learned Attorney General for India has highlighted various aspects.
(3.) Having heard Mr. K.K.Venugopal, learned Attorney General for India and Mr. Siddharth Luthra, learned senior counsel, Mr. Ajay Bansal and Mr. Arung Monga, learned counsel appearing on behalf of the petitioner/applicant(s), we think it appropriate to clarify the previous order on the following terms: (i) The appointment of the Chairpersons of the Tribunals shall be made by the Central Government in consultation with the Chief Justice of India; (ii) The Search-cum-Selection Committee for the appointment of Judicial Members of the Central Administrative Tribunal shall also proceed with the selection of Administrative Members; (iii) The tenure of the Chairperson and the Judicial/Administrative/Expert/Technical Members of all the Tribunals shall be for a period of five years or the maximum age that was fixed/determined under the old Acts and Rules; (iv) The Committee that has been constituted for selection of the Members of the Central Government Industrial Tribunal shall proceed as per our previous order as it has already proceeded with its work.;