May,13,2016:
The swearing in of the new Justices in SC took place after a gap of over one year.
Supreme Court saw Justice A.M. Khanwilkar, Justice D.Y. Chandrachud, Justice Ashok Bhushan and the former additional solicitor general L. Nageswara Rao were sworn in as its Judges today.
Today the apex court’s Judge strength has increased to 29, with two slots still lying vacant.
Justice Khanwilkar was the Chief Justice of MP High Court at Jabalpur, Justice Chandrachud was the Chief Justice of Allahabad High Court and Justice Bhushan was heading Kerala High Court as Chief Justice.
Justice Chandrachud is the son of the former CJI Y.V.Chandrachud who served from February 22, 1978 to July 11, 1985.
L. Nageshwara Rao, hails from Andhra Pradesh had served as additional solicitor general from August 2003 till he resigned in 2004 and then from August 2013 to May 2014 and from June 7 to December 15, 2014. He had also appeared for Tamil Nadu Chief Minister Jayalalithaa in a case of disproportionate assets in the apex court.
With the swearing in of Justice Khanwilkar and Justice Chandrachud the number of judges from the state of Maharashtra has gone up to five. The swearing in of the new justices in SC took place after a gap of over one year.
Justice Amitava Roy was the last SC judge to be sworn in on February 27, 2015. Thereafter the entire appointment process was put on hold on due to National Judicial Appointments Commission (NJAC) Act and the constitutional amendment establishing NJAC to replace the collegium system of appointing judges to High Courts an SC.
The Apex court’s constitution bench had struck down both the constitutional amendment and the NJAC vide its Judgment October 16, 2015.
Related News @ LatestLaws.in-
9.5.2016- Supreme Court averse to Centre’s say in Appointment of Judges
4.5.20016- Supreme Court to have Four more Justices, including Jayalalithaa’s Counsel L. Nageswara Rao
8.3.2016- CJI Thakur unhappy: HC working at Half Strength, Nation need 50,000 more Judges, Govt. sleeping
24.4.2016- CJI Thakur gets emotional & breaks down during his speech in front of PM Modi, see video
10.4.2016- CJI to Senior Advocate at SC: Mend your ways or we will withdraw your Designation
9.4.2016- 38 proposed High Court Justices selected by HCs & cleared by Centre Govt. rejected by SC Collegium
16.12.2015- NJAC: Supreme Court issues guidelines to make collegium system more transparent</>
Picture Source :
