As per the case facts this writ petition involves the All India Judges Association against the Union of India regarding various allowances and facilities for judges The case has several ... connected petitions including contempt petitions The question arose regarding the implementation and objections to allowances like House Building Advance Children Education Allowance City Compensatory Allowance and Medical Allowance for judicial officers and pensioners Finally the Supreme Court analyzed the recommendations of the SNJPC and justified the increase in fixed medical allowance for serving judicial officers and pensioners The detailed recommendations and their acceptance or modification by the court were outlined across various categories of allowances