October 16, 2018:

A Bench comprising of Chief Justice Rajendra Menon & V Kameswar Rao ordered the Government of NCT of Delhi to notify the appointments recommended by the High Court, which had been approved by the Cabinet of Delhi government.

The Bench also asked Delhi Government as to why appointments were not made despite the Delhi High Court made recommendations to that effect.

High Court though had made at least 9 recommendations two months back, for appointment of Presiding Officers to various Family Courts.

No appointments were notified even after it.

Observing it, a High Court Judge had addressed a letter to the Chief Justice of the High Court on September 29 mentioning the difficulties faced due to notification not being issued for appointment & posting of Presiding Officers in various Family Courts.

On October 3, High Court had registered a 'suo moto case' & issued notice to the Delhi Government.

On October 12, when the matter came up for hearing, Court noted that the functioning of more than 9 Family Courts has been adversely affected.

Therefore it proceeded to direct the Delhi Government to notify appointment of Presiding Officers of Family Courts on the basis of the recommendations made by the Delhi High Court.

The recommendations made by the High Court have to be notified by the Principal Secretary of the concerned department.

Standing Counsel for Delhi Government, Rahul Mehra has to file an affidavit indicating why the appointment & posting of Presiding Officers of various Family Courts, as recommended by the High Court of Delhi, were not done yet.

The matter is now listed for hearing on October 25.

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