Supreme Court Judges (Amendment) Rules, 2022: Lifetime domestic help, chauffeur & secretarial assistant for Retired CJI and SC Judges

On 27-08-2022, the Central Government Supreme Court Judges (Amendment) Rules, 2022 to further amend the Supreme Court Judges Rules, 1959.

Key points:

• Domestic Help, Chauffeur, Secretarial Assistant shall be deployed with a Retd. Chief Justice of India and Retd. Judges of Supreme Court during their lifetime from the establishment of the Supreme Court or a High Court with full pay and allowances admissible to regular employees of the Supreme Court.
• A retired Chief Justice shall be entitled to a security cover round the clock at residence in addition to round the clock personal security guard for a period of five years from the date of retirement.
• A retired Judge shall be entitled to a security cover round the clock at residence in addition to round the clock personal security guard for a period of three years from the date of retirement.
• A retired Chief Justice shall be entitled to a rent free Type-VII accommodation at Delhi (other than the designated official residence) for a period of six months from the date of retirement.
• A retired Chief Justice or a retired Judge shall be entitled to protocol to extend courtesies at ceremonial lounges at airports.
• A retired Chief Justice or a retired Judge shall be entitled to a residential telephone free of cost and reimbursement of telephone call charges of residential telephone or mobile phone or broadband or mobile data or data card not exceeding to Rs.4200/- per month plus taxes as applicable:
• The post retiral benefits shall be admissible to the retired Chief Justice or the retired Judge if no such facilities are availed from any High Court or from any other government body where the retired Chief Justice or a retired Judge has taken up any assignment after retirement.