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Chief Justice Ranjan Gogoi recused himself from hearing a plea for all advocates with a practice spanning over a tenure of 30 years or more to be designated as "senior".
Advocate Mathews Nedumpara sought to submit for the petitioner-organization 'National Lawyers' Campaign for Judicial Transparency and Reform" stating that "Your Lordships don't hear me! That is the problem! Your Lordships have designated as many as 25 retired High Court judges Senior Advocates”
In a judgment authored by CJI himself in October 2017, the Chief Justice had, on a petition moved by Senior Advocate Indira Jaising has stipulated norms to henceforth govern the exercise of the designation of Senior Advocates by the Supreme Court and all High Courts in the country.
All matters relating to designation of Senior Advocates are to be dealt with by a Permanent Committee headed by the Chief Justice of India and consist of two senior-most Judges of the Supreme Court of India (or High Court(s), as may be) and the Attorney General for India (Advocate General of the State in case of a High Court).
Subsequently, in August last year, the Supreme Court, on the administrative side, had issued guidelines to Regulate Conferment of the Designation. As far as eligibility is concerned, a lawyer shall be eligible for designation as Senior Advocate only if he has 10 years combined standing as an advocate or a District Judge, or as a Judicial Member of any Tribunal whose qualification for eligibility isn't less than that prescribed for a District judge. Retired Chief Justices or judges of the High Courts are also eligible for the distinction. In September 2018, The apex court had designated 25 former Chief Justices and judges of High Courts as Senior Advocates.
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