The Law Ministry informed Rajya Sabha that at present, there is no proposal to alter the ages of retirement of Supreme Court and High Court Judges.
The Ministry replied to unstarred questions that whether Government intends to alter the age of retirement of Supreme Court and High Court Judges.
The Constitution (114th Amendment) Bill was introduced in 2010 to increase the retirement age of High Court judges to 65. However, it was not taken up for consideration in Parliament and lapsed with the dissolution of the 15th Lok Sabha.
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