Constitution of India — Arts. 141 and 137 — Applicability of law declared by Supreme Court: Clarification application as to applicability of law declared by Supreme Court to particular case/matter is not maintainable. [Vijay Kumar Ghai v. State of W.B., (2024) 1 SCC 544]
Constitution of India — Arts. 233 to 235 — Pay scale of District Judiciary — Pay revision as per recommendation of Second National Judicial Pay Commission (SNJPC): Percentage of rise from 1-1-2006 (effective date of last revision) to 1-1-2016 (effective date of current revision). Objections to recommendation of SNJPC regarding application of uniform multiplier of 2.81, rejected. As SNJPC has extensively and holistically dealt with the issue of the multiplier and this has been considered by the Court, there is no error apparent on the face of the record. Review petitions dismissed. [Union of India v. All India Judges Association, (2024) 1 SCC 606]
Constitution of India — Arts. 233 to 235 — Pay scale of District Judiciary — Pay revision as per recommendation of Second National Judicial Pay Commission (SNJPC): Percentage of rise from 1-1-2006 (effective date of last revision) to 1-1-2016 (effective date of current revision). Objections to recommendation of SNJPC regarding application of uniform multiplier of 2.81, rejected. The revision of pay structure as recommended by SNJPC, indicated in Table 1 appended, hereto shall be accepted. [All India Judges Assn. v. Union of India, (2024) 1 SCC 620]
Constitution of India — Arts. 233 to 235 — Pay, pension and allowances of District Judiciary — Recommendation of Second National Judicial Pay Commission (SNJPC): There can be no objection as to paucity of funds as table of data regarding expenditure by different States shows that the expenditure on account of High Court and subordinate courts is inadequate and negligible compared to overall expenditure for the year 2018-2019. [All India Judges Assn. v. Union of India, (2024) 1 SCC 598]
Constitutional Law — Judicial power/Independence of Judiciary/Tribunals: District Judiciary is the backbone of the judicial system. Expeditious implementation and consequential directions issued relating to recommendation of Second National Judicial Pay Commission regarding service matters of judicial officers. [All India Judges Assn. v. Union of India, (2024) 1 SCC 546]
Service Law — Departmental Enquiry — Sexual Harassment Complaints Committee: Directions issued for efficient implementation of POSH Act. Inquiry must be in accordance with relevant rules and in consonance with principles of natural justice. [Aureliano Fernandes v. State of Goa, (2024) 1 SCC 632]
