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CJI RanjanGogoi has formed a new no leave formula for the judges during working days of courts to deal with the large case pendency clogging the wheels of the three-tier justice delivery system.
Within a week of taking the oath as a CJI, he interacted with collegium members of each HC - the chief justice and two most senior judges - through video-conferencing and prescribed some strong medicine to reduce pendency. While prescribing an even more bitter dose for those judges who fail to adhere to the regime he has laid down, he told the HC CJs that they must inform him about judges defying the new work discipline and promised that the SC will deal with them individually.
Apart from insisting that no HC judge or subordinate court judicial officer should be permitted to take a leave on working days except in case of emergencies, CJI Gogoi also frowned on them attending official functions or seminars on working days.
Following up the video-conferencing with an official letter, the CJI also barred the judges from taking LTC during the working days.
At present, SC judges are provided with three LTCs a year as against two in a block of four years for top bureaucrats.
After placing the judges in the rigour of work discipline, CJI Gogoi told the HC CJs and senior judges to immediately take up measures to fill large number of vacancies. CJI Gogoi told them that the case disposal in subordinate courts needs daily monitoring, which till date was done only on quarterly basis. He also said that the possibility of monitoring on daily basis the case disposal mechanism in trial courts is also being explored by him.
The next step in his agenda is to identify the appeals filed by those lodged in jail after a trial court convicted them in criminal cases. He advised and asked the CJs to send him details of cases in the categorywhich are pending for five or more years, as he aims to get such cases listed immediately and disposed of after hearing parties.The CJI also advised the HC collegium to select the best possible candidate while recommending names for appointment as judge of the HC.
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