NGT BAR ASSOCIATION (WESTERN ZONE) Vs. UNION OF INDIA (SC)
LAWS(SC)-2018-3-91
SUPREME COURT OF INDIA
Decided on March 27,2018

Ngt Bar Association (Western Zone) Appellant
VERSUS
Union Of India (Sc) Respondents

JUDGEMENT

Dr D.Y. Chandrachud, J. - (1.) Consequent upon the term of the Chairperson of the National Green Tribunal having ended, it has become necessary for the Central Government to notify a Member of the Tribunal who will act as the Chairperson until a new appointment is made. Section 11 of the National Green Tribunal Act 2010 contemplates that the Central Government shall in such an eventuality notify a judicial member to act as Chairperson until a regular appointment is made. Section 11 is in the following terms:"11. To act as Chairperson of Tribunal or to discharge his functions in certain circumstances. - In the event of the occurrence of any vacancy in the office of the Chairperson of the Tribunal, by reason of his death, resignation or otherwise, such Judicial Member of the Tribunal as the Central Government may, by notification, authorize in this behalf, shall act as the Chairperson until the date on which a new Chairperson is appointed in accordance with the provisions of this Act."
(2.) The learned Attorney General for India has placed on the record a comparative chart setting out relevant details in regard to two of the senior most judicial members of the Tribunal : Justice Jawad Rahim and Justice Raghuvendra S. Rathore. From the chart, the learned Attorney General has drawn the attention of the Court to the fact that Justice Jawad Rahim and Justice R.S. Rathore were appointed to the NGT on 12 January 2016. Justice Jawad Rahim joined the NGT later than Justice Rathore, after he was relieved from his assignment. The Attorney General has fairly drawn the attention of the Court to the fact that Justice Jawad Rahim ranks senior in appointment to Justice R.S. Rathore as a Judge of the High Court.
(3.) The learned Attorney General has indicated that the Central Government would abide by the interim arrangement that is made by this Court, so as to facilitate the discharge of duties of the Chairperson until a regular appointment is made. The making of an interim arrangement is also necessitated in order to enable the acting Chairperson to participate in the selection process for filling up vacancies of members of the NGT.;


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