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On Thursday, the SC reprimanded the States and the High Courts for their inefficiency in filling the vacancies in the subordinate judiciary, cautioning them that if the needful is not done in a timely manner, the court may contemplate centralizing the recruitment procedure.
Deciding to examine the status of the different HCs in batches, the bench of Chief Justice Ranjan Gogoi and Justices UU Lalit and KM Joseph required the concerned Registrars General and the authorised representatives of the Chief Secretaries of the states of Uttar Pradesh, Maharashtra, West Bengal, Chhattisgarh, Delhi and the North- Eastern States to be personally present on November 15.
Pulling up the Delhi HC, the CJI said that it has taken over a year to complete the selection and recruitment when the number of posts is only 200? This casual attitude will not be tolerated.
The bench also came down on the Punjab and Haryana HC, observing that while the examination of 2015 was cancelled, the fresh advertisement has attracted a humongous number of applications and that as the deadline for submitting the applications approached, the official website had crashed on account of the traffic.
Passing a suo motu order in the wake of the alarming number of vacancies in the subordinate judiciary across the country, Chief Justice Gogoi had on October 22 required, under Article 142, all HCs to relay to the registry of the apex court the following information by October 31-
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