The Supreme Court in All India Judges Association v. Union of India has directed Chhattisgarh, Karnataka, Madhya Pradesh, Maharashtra, Sikkim, Tamil Nadu and West Bengal to enhance the retirement age of District Judiciary officers from 60 to 62 years.
The extension will be subject to suitability and performance assessment by the concerned High Court. Judicial officers who retired on or after 31 March 2026 may also opt to rejoin service, subject to the conditions laid down by the Court.
The remaining States and Union Territories have been directed to reconsider their position on the issue.
