Minister of Law and Justice, Kiren Rijiju informed Rajya Sabha that against the sanctioned strength of 34 Judges, 28 Judges are working in the Supreme Court leaving 06 vacancies to be filled. Against the sanctioned strength of 1108, 775 Judges are working in the High Courts, leaving 333 vacancies to be filled.
He further stated that at present, 154 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 179 vacancies in High Courts.
Law minister replied to an unstarred question related to the number of pending appointments in the High Courts after the collegium provided a recommendation and the details thereof.
On question of reasons for delays in transfers and appointments, the minster replied that Filling up of vacancies in the High Courts is a continuous, integrated and collaborative process between the Executive and the Judiciary. Transfer and appointments of Judges of the High Courts require consultation and approval from various constitutional authorities both at state and central level.
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