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Developments associated with the NJAC

The National Judicial Appointments Commission Act, 2014, seeks to “regulate the procedure to be followed by the National Judicial Appointments Commission (NJAC) for recommending persons for appointment as the Chief Justice of India and other Judges of the Supreme Court and Chief Justices and other Judges of High Courts and for their transfers and for matters connected therewith and incidental thereto”i. The operation of the NJAC as the appointing body for higher judiciary, in effect, implies the displacement of the long-standing Collegium system: a unique manner of appointment whereby judges are appointed by the President, in consultation with a closed group comprising of the Chief Justice of India and four next most senior judges of the Supreme Court. The judiciary being responsible for- and, in fact, having a monopoly over- its own appointments is witnessed to be an unprecedented trend in present-day legal frameworks across polities, and it was in response to the criticism leveled against this Collegium system that the NJAC saw its emergence.

A prerequisite for the operation of the NJAC was the modification of constitutional provisions particularly Articles 124 and 217, so as to allow the incorporation of the altered appointment method without offending the Constitution. Consequently, an enabling legislation accompanied the NJAC Bill for the consideration of the Union Parliament, in the form of the Constitutional (One Hundred and Twenty-First Amendment) Bill, 2014, which went on to become the Constitutional (Ninety-Ninth Amendment) Act, 2014.

Article 124A, sought to be inserted by way of the 99th Constitutional Amendment Bill, 2014, lays down the composition of the said six-member NJAC: the Chief Justice of India as the ex-officio Chairperson, “two other senior Judges of the Supreme Court next to the Chief Justice of India” and the Union Minister in charge of Law and Justice being ex-officio members, accompanied by two eminent persons to be nominated by a committee consisting of the Prime Minister, the Chief Justice of India and the Leader of Opposition in the House of the Peopleii.

Appointment associated with the NJAC Bill (and Act), largely extending to the challenge to its constitutional validity before a five-judge Supreme Court bench, can be comprehensively traced as followsiii:

 August 2014

December, 2014:

April 2015:

   the validity of new law on appointment of judges cannot be sustained as it violates the basic structure of the Constitution;

    no “weightage or primacy” has been given to the views of the Chief Justice of India in selection of judges;

   referring to the constitution of the six-member panel, he said, who will decide if the panel gets divided vertically on the question of appointment of a judge;

      a Chief Justice of a High Court is not a participant of the NJAC but can only send his recommendation to the NJAC;

      “preponderance” of views of three senior most judges of the apex court, as recommended by the Justice Venkatachaliah panel, has not been not provided for by the NJAC Act.

Nariman was supported by Anil Divan, the mainstay of whose argument extended to the submission that “the manner in which it (NJAC) has been constituted, the Act has altered the basic structure of the Constitution”.

Further supplementing these arguments, senior advocate Arvind P. Datar questioned the Central Government’s intention by pointing out that no criteria had been stipulated to determine the inclusion of  “eminent personalities” in the NJAC.

Further, in response to the provision in the Act pertaining to the nomination of two eminent persons by a three-member panel of the Prime Minister, Leader of Opposition or the leader of the largest opposition party and Chief Justice of India, the bench tersely observed how two politicians, with the Chief Justice of India “sandwiched” between them, decide on two laymen interfering in judicial appointments.

In pursuance of these submissions, the court directed the Centre to submit statistics which can throw some light on the complaints against the collegium system: In how many cases the Centre raised objections after the Supreme Court and the High Court collegium cleared names for judges’ appointment; in how many cases the appointments were reiterated despite the Centre’s objections; and in how many cases those persons were not appointed.

The Attorney General submitted that the primacy of the CJI in appointment of judges will be detrimental to the consultative process. The Bench remarked that the “government was the first one to agree about judicial primacy. You can’t change your position everyday. What is the compulsion now to change your stand… are you saying we were wrong in 1993?” and rejected the argument by stating that the President will continue to rely on others outside of the Collegium. Further, the Bench maintained that even the Collegium itself did not impinge upon the checks and balances envisaged in the Constitution.

June 2015:

The Attorney General put forth the Centre’s stand by conveying that the Parliament, in discharge of its functions, may make such law or rules as may prescribe the procedure for the same. Referring to provisions in the General Clauses Act, he added, “Whoever appoints a person, can remove him. In this case, the troika (the PM, CJI and Leader of Opposition) has the discretion. It should be left to its discretion…All this is in the realm of academic discussion. It NJAC has not started working. Even rules have not been framed”.

The proceedings as regard the constitutionality of the NJAC are ongoing before the said five-judge bench, the central question being that of independence of the judiciary vis-a-vis a balanced role of the executive and the judiciary in making judicial appointments.


iThe National Judicial Appointments Commission Act, 2014; Available at: http://www.indiacode.nic.in/acts2014/40_of_2014.pdf. Last accessed: 30. 06. 2015.

1.      iiThe Constitution (Ninety-Ninth Amendment) Act, 2014; Available at: http://www.egazette.nic.in/WriteReadData/2014/162235.pdf. Last accessed: 30.06.2015.

iiiSources include: The Hindu, www.ndtv.in, www.dnaindia.in, The Tribune, the Economic Times and www.indianexpress.com.

iv2015  SCC OnLine SC 388.

v2015  SCC OnLine SC 388.

viArticle 122 and 212, Constitution of India.

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