The Law Minister informed Lok Sabha that as per the deliberations held in the Conference of the Chief Ministers and Chief Justices in 2013, the sanctioned strength of Judges of High Courts has increased from 906 in 2014 to 1104 in 2022.
He replied to an Unstarred Question that whether there is a need to both increase the number of judges in High Courts or not.
He stated that “Subsequent to the deliberations held in the Conference of the Chief Ministers and Chief Justices in 2013 it was inter-alia resolved that the total sanctioned strength of each High Court could be increased. Subsequently the Judge strength of various High Courts was increased. At present, the sanctioned strength of Judges of High Courts has increased from 906 in 2014 to 1104 in 2022”.
He further stated that as on 14.03.2022, against the sanctioned strength of 1104 Judges in the High Courts, 699 Judges are in position, leaving 405 vacancies of Judges to be filled. Against 405 vacancies 175 proposals are at various stages of processing between the Government and the Supreme Court Collegium. Further recommendations from High Court Collegiums are yet to be received in respect of 230 vacancies in High Courts.
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