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AORs Appointments to High Courts Will Enhance the Quality of Judges- SCAORA President to CJI
The President of Supreme Court Advocates-on-Record Association has written a letter to the Chief Justice of India in order to issue directions to High Courts to consider Advocates-on-Record and other Advocates practicing at Supreme Court for elevation to judges of different High Courts.
The President has said that currently the Advocates are elevated as judges of different High Courts but Supreme Court Advocates are not preferred merely on the basis that they practice in Supreme Court and not in their respective High courts. He further said that earlier the situation was different, the Advocates-on-Record and Advocates practicing in Supreme Court were selected and elevated as the High Court judges. And they proved to be efficient and effective judgment profounder.
Mr. Shivaji said that the advocates of Supreme Court should also be considered for elevation as they are much more experienced and have the advantage of pleading before the most senior and best judges of the country. He said that their experience will improve the quality of both Bar and the Bench.
The letter has been written at this time when many vacancies lay unfilled in the High Courts and they are not working with full strength
