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Report No. 58 Pay and Pension of Judges 14. Do you agree with the suggestion that one of the necessary steps to help the efficient and speedy disposal of cases in the High Courts is to attract experienced, senior and competent lawyers to the Bench, and that this object may be achieved if (i) the terms and conditions of service of the High Court Judges are improved; (ii) their age of retirement is increased to 65 years; (iii) the salaries of the Supreme Court Judges and the High Court Judges are increased or, in any event, suitable additional fringe benefits are provided for them; (iv) on retirement, the pension of the Supreme Court Judges and the High Court Judges is made equal to their pay, or, in any case, is materially enhanced?    |
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