October 12, 2018:
Supreme Court collegium rejected the elevation of an advocate as judge of the Kerala high court as his average net professional annual income for the preceding five years is less than the prescribed income limit applicable.
Chief Justice Gogoi also stressed the need to appoint advocates with good incomes as judges. That prevents them from being tempted by money.
On Tuesday, the Supreme Court collegium headed by justice Gogoi rejected the elevation of an advocate as judge of the Kerala high court.
The grounds for rejection was that “his average net professional annual income for the preceding five years is less than the prescribed income limit applicable in case of bar members.”
During the conversation, Justice Gogoi also stressed the importance of filling vacancies in the lower judiciary so that cases do not clog the system.
The CJI has already ushered in administrative changes in the SC for quick disposal of criminal appeals that are awaiting final disposal in the court for more than a decade.
On two days of the week, Wednesday and Thursday, criminal appeals will be heard by at least five benches. The first 10 matters in these courts will be criminal appeals where the petitioners are languishing in jail.
In the past, only those benches having the criminal appeal roster could hear such cases.
Once the court reopens after the Dussehra break, CJI Gogoi intends to extend the practice to even civil appeals.
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