Report No. 245
Periodic Needs Assessment by High Courts
6. That the present work is based on analysis of institution, disposal and pendency figures upto 2012. Needless to say, over time these figures are likely to change, affecting the requirement for additional Courts to keep pace with filings and disposals. The Law Commission does not have sufficient information to predict by how much institution is likely to vary in the coming years.46 Therefore, the High Courts may be required to carry out Periodic Judicial Needs Assessment to monitor the rate of institution and disposal and revise the judge strength periodically, based on institutions, disposals, pendency and vacancy, using the formula given above.
46. See discussion in footnote 38 above.
7. That, in the light of revelation before the Commission about the lack of uniformity in data collection and concerns with the quality of data recorded and provided by High Courts,47 the Commission strongly recommends that High Courts be directed to evolve uniform data collection and data management methods in order to ensure transparency and to facilitate data based policy prescriptions for the judicial system.
47. See Section III. A above.
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