Report No. 162

4.12. Constitution of Benches of retired members of Tribunals.-

As observed by the Law Commission of India in its 124th Report, on 'The High Court Arrears - A fresh look' paragraphs 3.15 to 3.26, there are numerous cases which are more than five years old in the High Courts. It recommended that Benches of retired Judges may be constituted to do civil, criminal and miscellaneous work in the morning from 8.30 a.m. to 12 or 12.30 noon.

The High Court Judges will then assemble from 12 or 12.30 noon and work, up to 5.30 claiming a half hour lunch break. Thus the rich experience of judges and expertise in the justicing process can be used. Similarly, the services of retired tribunal members can be utilised for disposal of old matters pending before Tribunals, without involving any additional costs on buildings, libraries, etc.