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Union Law Minister Ravi Shankar Prasad has advocated for reservations of Scheduled Castes and Tribes in the Judiciary stating that such a move would make the judiciary more representative as trained judicial officers from deprived sections of society would be able to join it, thereby, improving the judiciary’s representative character. The judiciary is an all-India judicial service examination conducted by the Union Public Service Commission (UPSC). However, some states already have fixed quotas for Scheduled Castes and Scheduled Tribes in the lower judiciary where the recruitments happen through the state public service commissions.
The minister has furthered the need of quotas and representation at a function organized by the All India Lawyers Board in Lucknow on Monday. The Union minister said, “The judicial services examination, if conducted by the UPSC, can be on the lines of the intake for the civil services where there is reservation for SCs and STs. Those selected can be allotted states to serve in and reservation will create opportunities for well-trained judicial officers from deprived sections, who will, over time, rise to higher positions.” The minister however, did not mention reservation for other backward classes (OBC), but going by the UPSC model for all India civil services, the provisions for OBC should be made. This would be done in accordance with the Supreme Court mandated implementation of the Mandal Commission’s recommendations.
Food and consumer affairs Minister Ram Vilas Paswan have appreciated the statement. However, the judicial and legal fraternity has been lukewarm to the proposal.
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