Report No. 245

Arrears and Backing: Creating Additional Judicial (wo)manpower

Contents
Chapter I	Introduction
	Introduction
Chapter II	Defining Key Concepts: Pendency, Delay, Arrears, and Backlog (1)
	Defining Key Concepts: Pendency, Delay, Arrears, and Backlog (2)
Chapter III	Computing Judge Strength
A.	Overview of Data and its Limitations
B.	Analysis of Data
C.	Methodologies for Computing Adequate Judge Strength
1.	Judge to Population Ratio & Judge to Filing Ratio
2.	The Ideal Case Load Method
3.	The Time Based Method
4.	The Rate of Disposal Method
	The method is as below
	Illustration
	Tables
1.	Andhra Pradesh Subordinate Courts
2.	Bihar Subordinate Courts
3.	Delhi Subordinate Courts
4.	Gujarat Subordinate Courts
5.	Himachal Pradesh Subordinate Courts
6.	Jammu and Kashmir Judicial Service
7.	Jharkhand Subordinate Courts
8.	Karnataka Subordinate Courts
9.	Kerala Subordinate Courts
10.	Punjab Subordinate Courts
11.	Sikkim Subordinate Courts
12.	Additional Number of Judges Required
1.	Appointment of judges on a priority basis
2.	Special Traffic Courts
4.	Periodic Needs Assessment for the Judiciary
5.	Efficient Deployment of Judicial Resources
6.	Timely filling of vacancies; increase in age of retirement of the Subordinate Judiciary
7.	Need for system wide judicial reforms
Chapter IV	Conclusions and Recommendations
	Rate of Disposal Method
	Number of judges to be appointed on a priority basis
	Increasing the age of retirement of Subordinate Court Judges
	Creation of Special Courts for Traffic/Police Challan Cases
	Provision for Staff and Infrastructure
	Periodic Needs Assessment by High Courts
	Need for system-wide Reform
Annexures
	Annexure I
	Annexure II
	Questionnaire
	Information for Challans
Annexure III	Institution, Disposal, Pendency, and Sanctioned Strength in the Higher Judicial Service
Annexure V	Average Institution, Disposal and Pendency of Traffic and Police Challans in 2010-12 as a percentage of Average Total Institution, Disposal and Pendency in 2010-12