Allow Cookies!
By using our website, you agree to the use of cookies
In a very surprising statement made by the Law Minister just after taking office said that the law ministry was not a post office but was an important stake holder in judicial appointments. It would not only sit and forward forwarding collegium recommendations. He further added that the ministry will try to fast track judicial appointments with the consultation of the Supreme Court.
In the last tenure of the NDA government, several differences had cropped up between the Centre and the Supreme Court one of which was the elevation of Justice Joseph, which was initially sent back by the Centre, but later accepted when the Collegium reiterated his name. the same happened with the elevation of Justice Bopanna and Justice Bose which was sent back and then again was reiterated by the Supreme Court.
The distance between the Centre and the Supreme Court arose especially after the striking down of the NJAC System.The Centre dragged its feet on the Collegium recommendations regarding judges' appointments and transfers, leading to a spike in unfilled vacancies in High Courts across the country. A PIL is pending before the Supreme Court in which is has been stated that,Supreme Court seeking a direction that the names reiterated by SC collegium must be notified by Centre within 6 weeks. Another matter which is supposed to be dealt with by the new ministry is the proposal for creation of an All India Judicial Service. Lastly, if it was to be believed that, a triple talaq law would be enacted especially after Bill passed by the Lok Sabha in the last session lapsed after its passage was stalled in the Rajya Sabha.
86540
103860
630
114
59824