Report No. 121
Himachal Pradesh High Court
Year |
Sanctioned strength of permanent Judges |
Additional Judges |
In Position |
Vacancy |
Date of Vacancy |
Date of filling up the post |
Average time taken in filling up the vacancy |
1981 |
3 |
2 |
4 |
1 |
04-10-79 |
5 years 7 months 17 days. |
|
1982 |
3 |
2 |
4 |
1 |
Do. |
||
1983 |
5 |
-* |
4 |
1 |
Do. |
||
1984 |
5 |
-* |
4 |
1 |
Do. |
27-11-1984 |
|
1985 |
5 |
-1* |
6 |
- |
*In September 1983, the Government of India had agreed to the creation of two posts of Additional Judges on the condition that the requisite sanction will be issued at the time of making appointment of Additional Judges. Out of these two posts, only one was created and filled in on November 27, 1984. The other post has still not been created and filled in.
** Treating the posts that are agreed to be created as having been duly created, for the first three quarters of 1983, one post remained vacant; for the last quarter of 1983, two posts remained vacant. For almost the whole of the year 1984, three posts remained vacant. In 1985, one post has remained vacant. Besides, one Hon'ble Judge has been partly working as the Commission of Inquiry since prior to his appointment as Judge of the High Court and in that capacity has been devoting some time for the Commission work.
On the basis of the working norm of disposal of 650 main cases per Judge per year consisting of 210 working days, approximately 3300 main cases more would have been disposed of if the court had functioned with the full strength. In that event no case, civil and criminal, more than three years would have been pending today. Even one-fourth of three years old cases would have stood disposed of.
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