- (1.) . The First National Judicial Pay Commission has submitted its report to the Union of India and copies have also been filed in this Court. Mr. A. Subba Rao, learned counsel appearing for the Union of India submits that after receipt of the report of the Pay Commission, the Union of India has sent its copies to the Chief Secretaries of all the State governments/Union Territories and have asked for their response to the report by 22/12/1999.
(2.) . Learned counsel appearing for various States/Union Territories are directed to impress upon the respective States/Union Territories to send the response to the Union of India by the due date so that the matter can be taken up in the right earnest. . We hope that the States would respond by the due date so that the Union of India is in a position to indicate to us, after co-relating the responses from the States/U.Ts., its own stand on the next date. . Keeping in view the importance of the issues involved in the case, we request the learned Attorney General to appear and assist the court.
(3.) . The matter is adjourned to 3.2.2000 at 3.00 P.M.;