Supreme Court seeks headcount of Judges to bring down pendency of 2.6 Crore Cases in Lower Courts

January,5,2017:

National Court Management System Committee (NCMSC) is aiming to enhance the strength of number of judges in the trial courts. Read Order.

Supreme Court has started an exercise to determine number of the Additional Trial Judges that are required to wipe out in five years the pendency of 2.6 crore cases in the lower courts.

Apex Court Bench comprising of Chief Justice T S Thakur, Justices D Y Chandrachud and Justice L N Rao asked States and High Courts to take the steps in accordance with interim report submitted by National Court Management System Committee (NCMSC) to enhance the strength of number of judges in the trial courts.

Taking into consideration that 14th Finance Commission had approved Rs 9,749 crore for setting up of more courts and getting them infrastructure, Supreme Court asked State Governments to provide for necessary financial and infrastructural support to enable the High Courts create means for speedy disposal of the pending cases.

Apex Court Bench asked NCMSC to formulate a scientific method for determining basis for computing the required judge's strength of the District Judiciary .

Supreme Court expounded that,"Cases brought for trial is seven times more than number of cases in which trial is completed every year."

Related News @ LatestLaws.in-

1.12.2016 - Four High Courts send names of 18 Retired Judges to Government for appointment

6.11.2016 - Modi Govt extends Olive Branch: Accepts CJI Thakur’s proposal on re-employment of Retd. Judges

21.10.2016 - Chief Justice of the High Court assures: We will soon have a full strength of all sanctioned Posts

15.8.2016 - CJI Thakur rues PM’s silence on Judiciary’s woes in Red Fort speech, said situation worse than British Raj

14.8.2016- Rahul jumps in Judiciary-Modi Govt. War: Sides with CJI Thakur, takes on Modi for SC castigation

13.8.2016- War between Judiciary and Govt. escalates: SC warns Govt. do not think that we are a ‘Panchayat’

12.8.2016- CJI Thakur’s poser to Modi: Do you want Judiciary to come to a Grinding halt

26.5.2016- CJI Thakur’s claim on need of 40,000 Judges not based on Scientific Data: Law Minister Gowda

16.5.2016- Judiciary must draw its own ‘Lakshmanrekha’: FM Arun Jaitley

13.5.2016- Supreme Court gets Four New Justices, total strength reaches to 29, Two short of sanctioned 31

9.5.2016- Supreme Court averse to Centre’s say in Appointment of Judges

4.5.20016- Supreme Court to have Four more Justices, including Jayalalithaa’s Counsel L. Nageswara Rao

2.5.2016 - Price of pendency of Court Cases: It is Brand India which is suffering, Companies bleeding Funds

24.4.2016- CJI Thakur: With 3 Crore pending cases & unfilled posts, Retd Judges to be employed back

24.4.2016- CJI Thakur gets emotional & breaks down during his speech in front of PM Modi, see video

8.3.2016- CJI Thakur unhappy: HC working at Half Strength, Nation need 50,000 more Judges, Govt. sleeping

Supreme Court Judgement on Huge Pendency of Cases in District Courts by latest laws team on Scribd