Law Minister Mr. Kiren Rijiju informed Lok Sabha that 101 women Judges are working in various High Courts of the country against the sanctioned strength of 1108 judges.
On questioning about whether the Government has any plans to bring 50 percentage reservations for women in the Judiciary to rid of the skewed gender ratio in the judiciary, Law Minister replied that Under Article 235 of the Constitution of India, the administrative control over the members of district and subordinate judiciary in the States vest with the concerned High Court. Further, in exercise of powers conferred under proviso to Article 309 read with Articles 233 and 234 of the constitution, the respective State Government, in consultation with the High Court, frames the Rules and Regulations regarding the issue of appointment, promotion, reservations and retirement of Judicial Officers in the State Judicial Service.
States having highest number of Woman Judges :
- Punjab & Haryana – 13 Judges
- Delhi – 10 Judges
- Bombay – 9 Judges
Addition to that, 5 State High Courts does not have any women Judge.
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