All India Judges Association and Others vs Union of India (UOI) and Others

By Order dated 12th July, 2010, this Court had directed requisite information to be supplied in the prescribed formats to the Monitoring Committee for being placed before the Court.

On 13th September, 2010, this Court noticed that fourteen States have not given information in Formats 'B' and 'D'. Therefore, one more opportunity was given to fourteen States to supply the requisite information. The fourteen States, which were required to give information were, States of Bihar, Goa, Orissa, Himachal Pradesh, Meghalaya, Puducherry, Nagaland, Punjab, Haryana, Kerala, Tamil Nadu, West Bengal, Jammu & Kashmir and Jharkhand.

Though three months have elapsed since the passing of the Order dated 12th July, 2010, till date, the following nine States have not given the requisite information in Formats `B' and `D'. They are as follows:

1] Bihar

2] Goa

3] Jammu & Kashmir

4] Kerala

5] Meghalaya

6] Nagaland

7] Sikkim

8] Tamil Nadu

9] West Bengal

Accordingly, in the first instance, we direct the Chief Secretaries of the States of Goa, Kerala and Tamil Nadu to remain present in Court on 15th November, 2010. By that time, if requisite information is received by the Monitoring Committee of the Supreme Court and the Supreme Court Registry, in that event, the concerned Chief Secretary may not attend the Court on 15th November, 2010.

We are giving one more opportunity to the remaining non-compliant States to supply the inputs in Formats `B' and `D' failing which this Court will have no option but to summon the Chief Secretary of the concerned State.

Place the matter on 15th November, 2010.