October 12, 2018:
There are 43 Lakh cases pending in 42 High Courts, according to the National Judicial Data Grid. As many as 55,946 cases are pending in the Supreme Court, according to its official website.
On October 5, two days after taking over as the chief justice of India (CJI), justice Ranjan Gogoi spoke with chief justices and senior judges of the high courts over video conference, asking them to focus on getting work done, and on the need to combat corruption in the judiciary, according to two people familiar with the conversation who asked not to be identified.
He reportedly told the high court chief justices not to “hesitate in withdrawing judicial work from judges who are under a cloud.”
That the backlog of cases was something that bothered him was clear from the importance he assigned to it in a speech on September 29 to young lawyers. Speaking days before taking over as the chief justice, he said pendency brings “disrepute to the system”.
There are 4.3 million cases pending in 42 high courts, according to the National Judicial Data Grid. As many as 55,946 cases are pending in the Supreme Court, according to its official website.
One of the two persons cited above, a sitting chief justice of a high court, spoke of a 10-point plan that was discussed in the video conference. “Justice Gogoi impressed on all the chief justices that judges in the high courts should not take leave during working days and also must be present in courtrooms all through the working hours.”
Chief justice also attacked the issue of corruption in the higher judiciary. He reportedly told the high court chief justices not to “hesitate in withdrawing judicial work from judges who are under a cloud.”
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