The International Bar Association (IBA) has expressed serious concerns over Mexico’s fast-tracked judicial reforms, warning of potential risks to judicial independence. The reforms, proposed by President Andrés Manuel López Obrador, include electing Supreme Court ministers, federal judges, and magistrates through popular vote, reducing judicial terms, linking judicial salaries to the executive branch, and establishing a judicial disciplinary court. According to IBA President Alumudena Arpón de Mendívil Aldama, these changes could undermine the judiciary’s role in ensuring independent and fair justice, as outlined in the Mexican Constitution and international human rights treaties.
Legal organisations, including the Mexican Bar Association and international groups like the New York Bar Association, have joined the IBA in voicing concerns. Arpón de Mendívil emphasised the importance of judicial independence in protecting the rule of law and urged Mexico to carefully consider the reforms’ long-term effects, ensuring they comply with international standards and safeguards and safeguard judicial professionalism and fairness.
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