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CENTRE TRANSFERS 15 HIGH COURT JUDGES
Transfer of judges in the High Court is mentioned under Article 224 of the Indian Constitution. It provides the procedure for transfer of judges from one High Court to another. Same procedure is followed for the transfer of the Chief Justice as well.
This transfer is done only after the consultation with the Chief Justice.
On Tuesday, 5th October, the Law Ministry released the notice regarding transfer of 15 Judges from different High Courts to other High Courts. The Centre released a transfer notice for each of them separately.
Here is the List of Judges with their respected High Courts and the High Courts they have been transferred to:
To sum it up, four judges of Allahabad High Court have been transferred to Delhi, Madhya Pradesh and Andhra Pradesh High Courts, while, others were from Orissa High Court, transferred to Uttarakhand High Court, from Punjab and Haryana High Court to Orissa High Court, from Rajasthan High Court to Himachal Pradesh High Court, from Patna High Court to Andhra Pradesh High Court, from Bombay High Court to Telangana High Court, from Himachal Pradesh High Court to Punjab High Court, from Chattisgarh High Court to Rajasthan High Court, from Calcutta High Court to Orissa High Court, from Kerela High Court toPatna High Court , from Telangana High Court to Punjab and Haryana High Court and from Gujarat High Court to Madras High Court.
Previously, on 8th Spetember, the Supreme Court Collegium led by Chief Justice C V Ramana had approved names of 10 additional Judges from Karnataka High Court and 2 Judges from Kerela High Court as permanent Judges of these Courts.
This reshuffle is a result of a recommendation made last month by the Supreme Court collegium. This transfer is considered as one of the biggest shakeups of recent times. The notice for transfer of each Judges were put up on the twitter by the Law Ministry on Tuesday.
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