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The Law Minister, Ravi Shankar Prasad recently launched Nyaya Vikas – a website and a mobile app to track the country’s judicial infrastructure, its progress and development. At its launch, the Minister was asked questions pertaining to the vacancies in the judiciary and the stalled appointments of judges by the Government such as the decision of the Government to return the recommendation to elevate Uttarakhand High Court Chief Justice KM Joseph to the Supreme Court back to the collegium. The Minister answered that the law ministry was not a "post office" which merely processes recommendations of the collegium on the appointment of judges, but, as the Supreme Court has recognized in its judgements of 1993, 1998 and 1999, also has the right to give inputs. The Minister added that the government respects the Apex Court’s decision to strike down the National Judicial Appointments Commission (NJAC), the vacancies in the judiciary cannot be attributed to the government. In fact, he stated, that his ministry has made the highest number of appointments to the higher judiciary. With respect to the large number of vacancies in the lower judiciary, Prasad blamed the higher judiciary and emphasized on the introduction of an exam that will allow law graduates to take and enter judicial service.
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