The Lok Sabha was informed that the office of the Chief Justice of India received 8,630 complaints against sitting judges of the Supreme Court and High Courts over the past ten years. The disclosure highlights the role of the judiciary’s “in-house mechanism” in handling allegations of corruption, misconduct, or breaches of judicial standards.
The query was raised by DMK MP Matheswaran VS, who sought details on how complaints related to corruption, sexual misconduct, or other serious improprieties against higher judiciary members are recorded and monitored. Minister of Law and Justice Arjun Ram Meghwal explained that complaints against Supreme Court judges are received through the CJI via the Court’s in-house procedure, while complaints against High Court judges are handled by the respective Chief Justice.
Complaints filed through government portals like CPGRAMS are also routed to the Chief Justice of India or the relevant High Court. The data shows the highest number of grievances came in 2024, during the tenures of former CJIs Dr. D.Y. Chandrachud and Sanjiv Khanna.
The Law Minister noted that accountability is maintained through an in-house mechanism formalized in the Supreme Court’s full Court meeting of May 7, 1997. The Bench adopted two resolutions, the “Restatement of Values of Judicial Life,” which sets ethical standards for judges, and the “in-house procedure” for remedial action against deviations.
Meghwal added that “complaints against members of the higher judiciary received through CPGRAMS or any other form are forwarded to the CJI or the Chief Justice of the respective High Court,” reinforcing that the judiciary has a dedicated internal process to handle grievances.
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