The Ministry of Law and Justice informed Lok Sabha that no proposal is pending before the Central Government by State of Orissa to consider establishment of the Permanent Bench of Odisha High Court in Western Odisha in pursuance of the recommendation of Justice Jaswant Singh Commission Report.
The Member of Lok Sabha Mr. Suresh Pujari asked questions that
(a) whether the Government will consider establishment of the Permanent Bench of Odisha High Court in Western Odisha in pursuance of the recommendation of Justice Jaswant Singh Commission Report; and
(b) whether the Government will take up the matter with the State Government and the Hon‘ble Chief Justice of Odisha High Court and in consultation with the stake holders to come to a consensus to pave the way for establishment of permanent bench in Western Odisha and if so, the details thereof?
The Minister for Law and Justice Mr. Kiren Rijiju stated that High Court Benches, at a place other than its Principal seat, are established in accordance with the recommendations made by the Jaswant Singh Commission and judgment pronounced by the Apex Court in W.P.(C) No. 379 of 2000 and after due consideration of a complete proposal from the State Government incorporating readiness to provide infrastructure and meet the expenditure, along with the consent of the Chief Justice of the concerned High Court and the consent of the Governor of the concerned State.
The State Government of Odisha has requested for setting up of Orissa High Court Bench in Western and Southern region of Odisha. The Central Government has requested the State Government of Odisha to work out details of proposed Bench including its location in consultation with High Court of Orissa. At present no complete proposal regarding setting up of bench(es) of Orissa High Court is pending with the Government.
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