ALL INDIA JUDGES ASSOCIATION & ORS. versus UNION OF INDIA & ORS.

Citation: [2018] 9 S.C.R. 419 · Decided: 02-08-2018 · Supreme Court of India · Bench: DIPAK MISRA, D.Y. CHANDRACHUD, A.M. KHANWILKAR · Disposal: Directions issued

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Judgment (excerpt)

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ALL INDIA JUDGES ASSOCIATION & ORS.
v.
UNION OF INDIA & ORS.
(Interlocutory Application No.279 of 2010)
In
(Writ Petition (Civil) No.1022 of 1989)
AUGUST 02, 2018
[DIPAK MISRA, CJI, A. M. KHANWILKAR AND
DR. D.Y. CHANDRACHUD, JJ.]
Judiciary:
Judicial infrastructure – Importance and need for – Held: A
sound infrastructure is the linchpin of a strong and stable judicial
system – Access to justice and rule of law is intrinsically linked –
Raising the infrastructure standards in the court complexes is the
need of the hour and will go a long way in strengthening the
functioning of the court and would improve the productivity in the
justice delivery system – The court development plan should
comprise of three components i.e. a short term (annual plan); a
medium term plan (five year plan) and long term plan (ten year
plan) – While focusing on judicial infrastructure, due regard has to
be given to adequate and model court building, furniture, fixture,
judges chamber, record/file storage, adequate sitting and recreation
arrangement for staff and officers, sitting/waiting room for litigants
and bar members, latest gadgets and technology – Finance needed
for the court infrastructure should be placed under the head planned
expenditure – The budgeting must be from the demand side and not
from supply side – Directions issued to provide fundamental and
vital amenities in court complexes.
All India Judges Association and Others v. Union of
India and Others (2010) 14 SCC 705 ; Brij Mohan Lal
v. Union of India and Others (2012) 6 SCC 502 :
[2012] 5 SCR 305 – relied on.
Case Law Reference
(2010) 14 SCC 705
    relied on
 Para 3
[2012] 5 SCR 305
    relied on
 Para 4
  [2018] 9 S.C.R. 419
419
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SUPREME COURT REPORTS
[2018] 9 S.C.R.
CIVIL ORIGINAL JURISDICTION : Interlocutory Application
No.279 of 2010 in Writ Petition (Civil) No.1022 of 1989.
Under Article 32 of the Constitution of  India.
Surya P. Misra, Adv. Gen., Odisha, Vikas Mahajan, AAG, H.P.,
Arun Bhardwaj, AAG, Haryana, S. S. Shamshery, AAG, Rajasthan,
A.T.M. Sampath(AC.), Akhilesh Kumar Pandey, S. N. Bhat, Rakesh
Dahiya, Pravir Kumar Jain, Bharat Sangal,   Mrs. Amita   Gupta,   Abhijit
Sengupta, A. Venayagam Balan,  Ms. A. Subhashini, T. V. Ratnam, Sibo
Sankar Mishra, Shibashish Misra, Raja Chatterjee,  Mrs. Runamani
Bhuyan, Piyush Sachdev, Adeel Ahmad, Satish Kumar, M. Yogesh Kanna,
Ms. Sujatha Bagadhi, M. Shoeb Alam, Ms. Fauzia Shakil, Ujjwal Singh,
Mojahid Karim Khan, M.A. Chinnasamy, Karan Bharihoke,
Ms. Navkiran Bolay, Arun Monga, Ms. Divya Sharma, Gopal Jha,
Ms. G. Indira, Bhupesh Narula, K.V. Jagdishvaran, Manish Yadav, Arjun
Garg, Apoorv Kurup, A C. Boxipiro, Anandh Kannan N., Ajay Kumar,
V. N. Raghupathy, V. K. Sidharthan, V.G. Pragasam, S. Prabu
Ramasubramanian, S. Manuraj, Tara Chandra Sharma, T. V. George, T.
Mahipal, T. L. Garg, T. Harish Kumar, T. G. Narayanan Nair, Sharan
Thakur, Vijaykumar P. (for Dr. Sushil Balwada), Surya Kant, Sunil Kumar
Jain, Sunil Fernandes, Shrish Kumar Misra, Sanjay Sharawat, Sanjay
Parikh, Sanjay Jain, S. R. Setia, S. K. Bhattacharya, Ms. S. Janani,
Romy Chacko, Chandan Kumar Mandal, Mrs. Revathy Raghavan, Ravi
Prakash Mehrotra, Jayesh Gaurav, Ratan Kumar Choudhuri,
Rashmikumar Manilal Vithlani, Ranjan Mukherjee, S. C. Ghosh, Rakesh
K. Sharma, Rajiv Mehta, Rajesh Srivastava, Raj Kumar Mehta,
Radha Shyam Jena, Ms. Rachana Srivastava, Ms.Monika,
K. N. Madhusoodhanan, Ms. Nitya Madhusoodhanan, R. Sathish,
R. N. Keswani, Pravir Choudhary, Praveen Swarup, Prashant Kumar,
Pradeep Misra, Parijat Sinha, Pragyan Sharma, Shikhar Garg, Mudit
Makhija, P. V. Yogeswaran, P. V. Dinesh, P. Parmeswaran, P. K. Jain,
P.I. Jose, Naresh K. Sharma, Ms. N. Annapoorani, Krishnanand Pandeya,
Merusagar Samantray, Sanjay Kumar Tyagi, Ms. Sakshi Kakkar, Rajiv
Nanda, Ms. Mauri Nayyar Chawla, Santosh Salvador Rebello,
P.S. Sudheer, Ms. Shruti Jose, Chanchal Kumar Ganguli, Mohd. Irshad
Hanif, Rizwan Ahmad Durrani, Mujahid Ahmad, Leishangthem Roshmani
Kh., Ms. Maibam Babina, A. D. N. Rao, A. Venkatesh, Sudipto Sircar,
Rahul Mishra, Vinod Sharma, Abhimanyu Singh, Sunny Choudhary,
Kshatrashal Raj, Vishal Prasad, Ms. Ritika Sethi, Ms. Tanya Chaudhry,
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Ms. Pratyusha Priyadarshini (for M/s. Parekh & Co.), Suhaan Mukerji,
Ms. Astha Sharma, Harsh Hiroo Gursahani, Amit Verma, Vishal Prasad,
Aniruddha P. Mayee, A. Selvin Raja, S. Wasim A. Quadri, Nalin Kohli,
T. A. Khan, A. K. Sharma, Ms. Rashmi Malhotra (for Mrs. Anil Ka

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