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(Nyaya
Vibhag)
SUPREME COURT
The authorised strength of the Supreme Court Judges (including the Chief Justice of
India ) is 26. 25 Judges were in position as on 17.12.1996, leaving 1 vacancy to be filled
up in the Supreme Court.
HIGH COURTS
The Government of India have adopted a policy of having Chief Justices of High Courts
from outside the States over which the Courts have jurisdiction. From 1.12.1995 to
17.12.1996, transfers and appointments of 11 Chief Justices to outside High Courts were
made. As on 17.12.1996, Sikkim High Court only has an Acting Chief Justice.
As on 17.116.1996, the total sanctioned strength of Judges and Additional Judges of the
various High Courts was 568. In addition, it has been agreed to create the posts of 09
permanent Judges and 38 Additional Judges in different High Courts.
During 1.12.1995 to 17.12.1996, 93 fresh appointments of Judges/Additional Judges were
made and, in addition 17 Additional Judges were appointed as permanent Judges.
FAMILY COURT
After the enactment of the Family Courts Act, 1984, 61 Family Courts have been set up
so far: Uttar Pradesh-16, Rajasthan-5, Maharashtra -13, Orissa-2, Karnataka-4, Tamil
Nadu-5, Kerala-5, Bihar-2, Assam-1, Manipur-1, Andhra Pradesh-6, and Pondicherry-1. After
the approval of the Cabinet, orders have already been issued for creation of 15 posts of
judges and 202 posts of supporting staff for the setting up of Family Courts in the NCT of
Delhi. The NCT of Delhi has also been requested to take urgent steps for setting up the 15
Family Courts in the NCT of Delhi.

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