April 4,2018:
High Court of Kerala has published the proposals and recommendations for designation of Senior Advocates, inviting views and suggestions from the Bar regarding the same.
Views and Suggestion are being sought in view of the newly framed HC of Kerala (Designation of Senior Advocates Rules) 2018 notified on February 16,2018.
According to Rule 8, Proposals and Recommendations are to be published in the official website to enable the stakeholders to submit their views and suggestions within 30 days of publication. Anonymous responses are clearly barred as per the Rules.
This is the first action as per the newly notified Rules for senior designation.
Names of 14 Advocates have been published in the list.
Names will be considered by “Committee” specially constituted as per Supreme Court guidelines.
Committee will be headed by Chief Justice of the High Court, and will consist of next two senior-most judges, and the Advocate General.
These four members will nominate another member of the Bar as the fifth member of the committee. The Registrar General of the high court will act as the secretary of the committee. After preliminary scrutiny, the committee will place the names for consideration by full court.
Proposals/recommendations/applications will be accepted if two-third judges present in the full court meeting vote in favour of it.
Notification stated that a further list of advocates being considered for senior designation is likely to be published soon.
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