Supreme Court forwards suggestions on Collegium
Constitution
In its earlier decision striking down laws purporting to create the National Judicial Appointments Commission the Supreme Court invited suggestions to improve the Collegium method of appointing judges. And did it receive some. Having perused 11,500 pages of “views expressed”, condensed into a more palatable summary, the Supreme Court urged the government to take such into consideration and finalise the existing Memorandum of Procedure, which records collegiate appointment of judges. It recommended looking into the eligibility criteria, greater transparency in the process by making available minutes of discussion, a mechanism to receive complaints and more.
Relevant : Supreme Court Advocates-on-Record-Association and Ors. v. Union of India MANU/SC/1183/2015
Tags : COLLEGIUM SUGGESTIONS NJAC MEMORANDUM
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