Law & Justice News India
Increase in Posts of High Court Judges
(May 15 , 2007 - PIB Release )
In pursuance of the judgement of the Supreme Court of October 6, 1993 in the Supreme Court Advocates on Record & Anrs. Vs. the Union of India, the judge strength of the High Courts is reviewed every three years.
As per the guidelines, the required strength of permanent Judges in a High Court is worked out by dividing the average institution of main cases during the last five years by the national average or the average rate of disposal of main cases per Judge per year in that High Court, whichever is higher.
Similarly, the required strength of Additional judges in a High Court is worked out by dividing the number of main cases pending over two years by the national average or the average rate of disposal of main cases per Judge per year in that High Court, whichever is higher.
If the disposal per Judge in the concerned High Court is below even that of the national average then instead of increasing the strength, the concerned High Court is required to take steps for improvement in the rate of disposal of vases. If the average disposal of concerned High Court is above the national average then increase in Judge strength is accordingly considered. The strength of Additional Judges is reviewed only if there is an increase in the arrears of the pending cases during the last five years and the disposal per Judge is above the national average.