Supreme Court Justice R Banumathi will retire on the 19thof July 2020 following who Justice UU Lalit will become a part of the Supreme Court Collegium from the 20thJuly 2020 as the 5thSenior Judge with the other Justices namely CJI Sharad Arvind Bobde, Arun Mishra, R Fali Nariman and Arun Mishra.
Justice Lalit will remain a part of the collegium till his retirement in November, 2022. He is likely to be the Chief Justice of India in August, 2022.
The Supreme Court Collegium came into existence after a Supreme Court Order in 1993. The Supreme Court Collegium plays a vital role in the Judiciary as it in-charge of appointing Judges to both the Supreme Court and High Courts through the country and also decides their transfer from one state to another.
Justice UU Lalit was elevated directly from the bar on the 13thof August, 2014. He was enrolled as an advocate in 1983, practiced in the Bombay High Court till 1985. He shifted to start practicing in Delhi. In April, 2004 he became a designated Senior Advocate by the Supreme Court.
Justice Lalit was appointed the as the Special Public Prosecutor in the Supreme Court I the 2G Scam Case. He has been a part many landmark judgements given by the Supreme Court namely, the most recent Padmanabhaswamy Temple at Kerala where the Shebaitship/Managership remained with the Royal Family. The widely criticized Kashinath Mahajan V. State of Maharashtra which introduced procedural safeguards to the SC/ST( Prevention of atrocities) Act to prevent it’s misuse which later reviewed into a more dilute version of the order. The Shayara bano Case dealing with the validity of the Triple Talaq practice among the Muslim communities in India. The Amardeep Singh V. Harveen kaur that made 6 months of marriage mandatory in to file for divorce by mutual consent under the Hindu Marriage Act. He was also a part of the Ayodhya land dispute case but he recused himself since he had appeared as a lawyer in the previous disputes of the same matter.
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