Supreme Court Advocate on Record Association (SCAORA) requested CJI N. V. Ramana to place an institutionalised mechanism to facilitate consideration for elevation of Advocates On Record/Advocates practicing in Supreme Court Of India for elevation to the Bench of different High Courts.
SCAORA requests your good self to kindly consider and place an institutionalised mechanism to facilitate such consideration for elevation of Advocates On Record/Advocates practicing in the Hon’ble Supreme Court Of India for elevation to the Bench of different High Courts.
Background
The Chief Justice of India had accepted the proposal of Supreme Court Bar Association (SCBA) in pursuant to considering the Advocates practising in Supreme Court for elevation as Judge of High Courts.
Controversy to the Proposal
After the acceptance of proposal, various State Bar Associations had written to the CJI to consider the Advocates who are practising in High Courts also as they are also meritorious and leaving them degrades their rapport.
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