Report No. 58

Conclusion

10.45. Before we part with this topic, we may point out that we have made rough calculations as to the additional expenditure which Government may have to incur if all the recommendations made in this Chapter are accepted; and we have found that the extent of the additional expenditure is not likely to be unduly heavy. In this connection, we would also like to refer to the fact that, consistently with the tradition of judicial behaviour, our High Court Judges have shown dignity, restraint and decorum and have not publicly articulated their dissatisfaction with the terms and conditions of their service, nor have they, either ;ndividually or collectively, made any representation in that behalf. In our view, that is all the greater reason why the Union Government should, without delay, take into account the prevailing dissatisfaction in the minds of the Judges and accept the recommendations which we have made in this Chapter after deep, careful and anxious consideration.