Law Minister Kiren Rijiju informed Rajya Sabha that appointment of judges of the Supreme Court and High Court is made under Article 124, 217 and 224 of the Constitution of India which do not provide for reservation for any caste or class of persons.
He replied to an Unstarred Question that whether Government proposes to bring Constitutional amendment for reservation in appointment of Supreme Court and High Court judges.
He mentioned that The Government has, however, been requesting the Chief Justices of High Courts that while sending proposals for appointment of judges, due consideration be given to suitable candidates belonging to Scheduled Castes, Scheduled Tribes, Other Backward Classes, Minorities and Women to ensure social diversity in appointment of judges in the High Courts.
Picture Source :
