The Law Minister, Shri Arjun Ram Meghwal informed Lok Sabha that 341 vacancies of Permanent Judges and Additional Judges are there in various High Courts of the Country.
The highest vacancies in High Courts are as follows:
- Allahabad High Court – 65
- Bombay High Court – 28
- Patna High Court - 25
He replied to an Unstarred Question regarding the details of vacancies of permanent judges and appointment of additional judges in various High Courts during the last five years.
The Law Minister highlighted that the sanctioned strength of Permanent and Additional Judges in the High Court is fixed in a ratio of 75:25. When there is a vacancy of a Permanent Judge in the parent High Court and there is no Additional Judge appointed in the said High Court, fresh appointment would be made as a Permanent Judge. In case of no vacancy of a permanent Judge in the parent High Court or there is a vacancy of a Permanent Judge but an Additional Judge has already been appointed in the said High Court, the fresh appointment will be made as an Additional Judge.
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