Authored By: Kartikey Kesharwani
Law College Dehradun faculty of Uttaranchal University
CASE TITLE & CITATION
Title: All India Judges Association Ors. v. Union of India & Ors. Citation: Writ Petition (c) No. 1022 of 1989
COURT NAME & BENCH
Court: Supreme Court of India
Bench:Justice B. R. Gavai (CJI), Justice Augustine George, Justice K. Vinod Chandran Type: Inherent/Original Jurisdiction
DATE OF JUDGMENT
Date: 20th May 2025
PARTIES INVOLVED
i) Petitioners: All India Judges Association and others, representing judicial officers across the country.
ii) Respondents: Union of India and others, representing central and state governments.
FACTS OF THE CASE
i) The matter stems from a series of writ petitions beginning in 1989 (W.P. (C) No. 1022/1989) concerning service conditions, pay, promotion, and recruitment of judicial officers.
ii) Over time, the Supreme Court had passed multiple orders (1992, 1993, 2002, 2010, etc.) shaping recruitment and promotions within the judiciary (known as the AIJA cases).
iii) Several Interlocutory Applications (IAs) were filed between 2019–2022 raising issues like:
(a) Restoration of the 25% quota for promotion to Higher Judicial Service (District Judge cadre) via Limited Departmental Competitive Examination (LDCE).
(b) Reduction of qualifying years of service for appearing in LDCE.
(c) Reservation of quota for meritorious Civil Judges (Junior Division).
(d) Need for a suitability test for promotions.
(e) Restoration of “minimum 3 years’ practice” requirement for Civil Judge (Junior Division) examination.
iv) These issues required fresh consideration in light of evolving judicial needs and feedback from High Courts and State Governments.
ISSUES RAISED
i) Should the LDCE quota for promotion to District Judges be restored from 10% to 25%?
ii) Should the minimum qualifying experience for LDCE be reduced? iii) Should a merit-based quota be introduced for Civil Judge (Junior Division) to Senior Division promotions?
iv) If yes, what percentage and experience should be prescribed?
v) Should LDCE quota be calculated on cadre strength or annual vacancies? vi) Should there be a suitability test for Civil Judge (Senior Division) promotion to District Judge?
vii) Should the requirement of minimum 3 years’ practice for Civil Judge (Junior Division) entry exam be restored?
viii) If restored, should practice be counted from provisional enrolment or from passing AIBE?
ARGUMENTS OF THE PARTIES
i) Petitioners (AIJA):
(a) Sought restoration of the 25% LDCE quota to encourage merit.
(b)Reduction in experience requirement would create real incentive for talented judicial officers.
(c) Argued for reintroduction of 3 years’ bar practice for better preparedness of judicial entrants.
ii) Respondents:
(a) Varied responses — some High Courts supported restoration to 25%, others preferred retaining 10%.
(b)Divergent views on reducing LDCE eligibility experience (some suggested 2–3 years, others opposed reduction).
(c) Majority supported restoring practice requirement for Civil Judge (JD) citing poor performance of fresh graduates.
JUDGMENT / FINAL DECISION
i) LDCE Quota restored from 10% to 25%, but with a fallback unfilled seat to revert to regular promotion quota in the same year.
ii) Experience for LDCE reduced from 5 years as Civil Judge (Senior Division) to 3 years, with a cumulative 7 years’ judicial service (JD + SD).
iii) Quota for Civil Judge (JD) to SD introduced 10% quota via LDCE, minimum 3 years as JD required.
iv) Calculation of quota to be based on cadre strength, not annual vacancies. v) Suitability test directed High Courts/States to frame rules ensuring suitability tests for promotions to District Judge under merit-cum-seniority quota. vi) Practice Requirement restored minimum 3 years’ practice at the Bar for Civil Judge (JD) entry exam.
vii)Counting of experience to be counted from provisional enrolment/registration (not AIBE) to avoid exclusion of candidates due to procedural delays.
RATIO DECIDENDI
i) The Court emphasized judicial efficiency, meritocracy, and uniformity across states.
ii) Restored LDCE quota to incentivize meritorious officers and improve quality of District Judges.
iii) Held that lack of prior bar practice led to poor preparedness of judges; hence 3 years’ practice restored.
iv) Balanced international and constitutional principles with practical challenges faced by High Courts in recruitment.
v) Reiterated earlier precedents particularly AIJA cases of 1992, 1993, 2002, and 2010, while modifying them to reflect present-day realities.
CONCLUSION
i) This judgment reforms judicial service recruitment and promotions after decades of piecemeal directions.
ii) Ensures balance between merit and seniority, and between academic excellence and practical bar experience.
iii) Strengthens the subordinate judiciary, which is the “foundation of the judicial system.”
iv) Marks a significant continuation of the AIJA series of cases, shaping the career trajectory of judges in India.