Report No. 272

D. The High Courts' Arrears Committee Report - 1972

3.9. In 1969, Justice J.C. Shah Committee, popularly known as The High Courts' Arrears Committee, was set up by the Union Government which pointed out that there was an urgent need to set up independent Tribunals to exclusively deal with service matters of Government employees in view of the pendency of large number of writ petitions filed by Government servants pending in the Supreme Court and various High Courts.

3.10. Law Commission in its 58th Report (1974) titled 'The Structure and Jurisdiction of the Higher Judiciary' went into all the aspects relating to the Reform of Judicial Administration, including the question of delay in disposal of cases in the Courts. The Commission recommended that a separate high powered Tribunal or Commission should be set up to deal with the service matters and that 'Litigation' should be the last resort as there is an imperative need to reduce arrears in the higher courts.