Report No. 58
Gist of views expressed on the question
10.4. On this question, considered as a whole, evidence received by us from the Bar Associations and from the Judges of the High Courts is unanimous. It is clear from the answers sent to us by the Judges of different High Courts in writing after discussing the question in their respective chamber meetings, and the oral evidence given by Judges of the High Courts, visited by the Members of the commission, that all the Judges of the High Courts are completely dissatisfied with the present position in regard to the terms and conditions of their service.
All of them complained that, though they are doing their best to discharge their onerous function in the administration of law, they do not feel at peace with themselves, because of the unsatisfactory nature of their salaries and the absence of any additional amenities. We wish to emphasise that the existence of such widespread discontentment in the minds of almost all the Judges of the High Courts is a very disturbing factor, and its relevance in the discussion and decision of the question of improving their terms and conditions of service must be fully recognised.