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The Union Government clarified that there is no plan to change the retirement age of the Judges of Supreme Court and the High Courts at the moment. The matter came to light because of the reports last year indicating the parliament’s intention to pass a bill for increasing the retirement age of the HC and SC Judges. In addition to that, the Parliament Standing Committee on Personal, Public Grievances, Law and Justice, recommended the increase of age for retirement of the aforementioned Judges in its 99th report tabled in the parliament.
This report was tabled mainly due to the higher number of vacancies in the higher Judiciary. The proposed increase of retirement age is from 65 to 67 for SC Judges and 62 to 64 for HC Judges. The Committee expressed concern over the procedure adopted in the High Courts for the appointment of Judges and alleged that there is no compliance with the guidelines issued by the apex court in that regard.
According to the committee, 36% posts of Judges are presently vacant, and the increase in retirement age would assist in reducing vacancies and swift disposal of the pendency of disputes before the judicial institutions. Attorney General KK Venugopal in a farewell function of Justice AK Goel had said that the judges undergo evolution as they age in the legal arena. By the time a judge, who has had vast experience as an advocate and faced challenges in different subjects in the legal arena, became capable enough to give an innovative interpretation, he reaches his retirement age.
Therefore, it is only a Supreme Court Judge who has an influence on bringing innovative thoughts in adjudicating upon the legal disputes, and it would be the time he has to bid farewell. Hence, he sincerely believed that the Union Government would raise the retirement age of judges in the interest of justice delivery system.
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