Supreme Court issues directions for lower courts to curb pendency of cases in India
“When millions of consumers of justice file their cases by knocking at the doors of the courts of first instance, they expect speedy justice.”
“When millions of consumers of justice file their cases by knocking at the doors of the courts of first instance, they expect speedy justice.”
Justice S. Ravindra Bhat, who has been serving as a Judge of the Supreme Court of India for 4 years is set to retire today, on 20-10-2023. His life has been marked by a relentless pursuit of knowledge, dedication and an unswerving commitment to uphold principles of justice.
Supreme Court directed NCPCR to formulate model guidelines after due consultation with the Central and State Governments for the States and Union Territories to frame their rules respecting the support persons under Section 39 of POCSO Act.
The Supreme Court observed that it is desirable that before an accused is subjected to a trial for alleged commission of offence under section 3(1)(x), the utterances made by him in any place within public view are outlined, if not in the F.I.R., but at least in the charge-sheet so as to enable the court to ascertain whether the charge sheet makes out a case of an offence.
The Court was deciding the case where the ex-employees of Maharashtra State Financial Corporation had challenged decision denying the benefit of revision of pay scales, as recommended by the Fifth Pay Commission, to the employees who had retired or died during the period of 01.01.2006 to 29.03.2010.
Supreme Court: The bench of KM Joseph and S. Ravindra Bhat*, JJ has reiterated the factors to be considered while deciding the
Collegium comprising of Ranjan Gogoi, CJ and S.A. Bobde and N.V. Ramana, JJ., recommends the appointment of Justice S. Ravindra Bhat of