Minister for Law and Justice, Mr. Kiren Rijiju informed Lok Sabha that only few State Governments and High Court are in favour of creation of All India Judicial Services. A comprehensive proposal was formulated for the constitution of an All India Judicial Service (AIJS) and the same was approved by the Committee of Secretaries in November, 2012. Besides attracting some of the best talent in the country, it may also facilitate inclusion of competent persons from marginalized sections and women in the judiciary. The proposal was included as an agenda item in the Conference of Chief Ministers and Chief Justices of the High Courts held in April, 2013 and it was decided that the issue needs further deliberation and consideration.
The views of the State Governments and High Courts were sought on the proposal. There was divergence of opinion among the State Governments and among the High Courts on the constitution of All India Judicial Service.
While some State Governments and High Courts favoured the proposal, some were not in favour of creation of All India Judicial Service while some others wanted changes in the proposal formulated by the Central Government.
So far as the states are concerned 02 States are in favour of constitution of AIJS, 08 States are not in favour, 05 States want changes in the proposal and the response is awaited from 13 States. As far as High Courts are concerned 02 High Courts are in favour of constitution of AIJS, 13 are not in favour, 06 want changes in the proposal and 02 are yet to give their response.
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