Latest News
Back
Proposal To Increase Supreme Court Strength
The strength of the Supreme Court can be increased by way of legislation as fixed by law made by the Parliament as per Article 124(1) of the Constitution. After the Cabinet meeting, Union Minister of Information & Broadcasting Prakash Javadekar said, “The cabinet has taken a decision to increase the number of judges in Supreme Court as there are so many matters pending before it. The number of judges will be increased from 30 to 33.” The Supreme Court has attained the full strength last May. The CJI had written to the Prime Minister seeking steps to increase the SC strength and the retirement age of High Court judges as 65 years. In 1988, after about three decades the judge strength of the SC was increased from 18 to 26, and then again after two decades in 2009, it was increased to 31, including the CJI. The Union Cabinet on Wednesday approved the proposal to introduce a bill to increase the number of judges in Supreme Court from 30 to 33 excluding the Chief Justice of India.
