Report No. 58
View of Supreme Court Bar Association
10.5. We do not propose to deal with the evidence supplied by the replies sent to us by the different Bar Associations; but we think it would not be inappropriate to refer to the opinion expressed by the Supreme Court Bar Association as an illustration.
This is what e Supreme Court Bar Association has said in reply to the relevant question.1
"We are s rongly of the opinion that the most essential step to aid in the efficient and speedy disposal of cases in the High Courts is to attractable, experienced and competent lawyers to the Bench. We feel that the terms and conditions of service of the High Court Judges should be substantially improved. Their age of retirement should be increased to 65 years so as to be at par with that of the Judges of the Supreme Court. Suitable additional fringe benefits should be provided for the Judges of the Supreme Court, the High Courts and the Tribunals and Courts mentioned above. On retirement, the pension of the Supreme Court Judges, the High Courts Judges and the Members of the Tribunals mentioned above should be equivalent to not less than two-thirds of their pay, and provisions for free medical aid and subsidised housing should be made for them after their retirement."
1. S. No. 74 (Supreme Court Bar Association).
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