Law Minister Mr. Kiren Rijiju informed Lok Sabha about the working hours of the Courts that the Law Commission in its 230th Report had suggested that considering the staggering arrears, the vacations in the higher judiciary must be curtailed by at least 10 to 15 days and the court working hours be extended by at least half an hour.
On the recommendation of Law Commission, The Supreme Court had notified the Supreme Court Rules, 2013 on 27th May 2014 wherein, inter-alia, it is provided that the period of summer vacation shall not exceed seven weeks. It is further provided that the length of the summer vacation and the number of holidays for the court and the offices of the court shall be such as may be fixed by the Chief Justice and notified in the official gazette so as not to exceed one hundred and three days, excluding Sundays not falling in the vacation and during court holidays.
Pertaining to High Courts, The Law Minister stated that Working days in the high courts are regulated by the rules framed by the respective high courts. The working days as well as working hours of the district/subordinate courts are also regulated by the respective high courts.
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