Minister of Law and Justice, Shri Arjun Ram Meghwal has informed Rajya Sabha that against the sanctioned strength of 1114 Judges, 790 Judges are working and 324 post of Judges are vacant in the various High Courts.
He further stated that as on 04.12.2023, 122 proposals are at various stages of processing. Out of these 122 proposals, 87 proposals were sent to the Supreme Court Collegium (SCC) for seeking advice against which the SCC has provided advice on 45 proposals which are at various stages of processing in the Government.
Law minister replied to an unstarred question related to the number of vacancies in High Courts and the Supreme Court, and the number of proposals recommended against the said vacancies.
He further pointed that during the year 2022, 165 Judges were appointed in various High Courts and 08 transfer among High Courts were made (02 Chief Justices and 06 Judges) and during the year 2023, a total of 110 Judges have been appointed in various High Courts and 34 judges have been transferred among various High Courts till 04.12.2023.
On question of reasons for delays in transfers and appointments, the minster replied that Filling up of vacancies in the High Courts is a continuous, integrated and collaborative process between the Executive and the Judiciary. Transfer and appointments of Judges of the High Courts require consultation and approval from various constitutional authorities both at state and central level.
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