Punjab & Haryana High Court Slams State Over Judges’ Housing: Calls Failure ‘Strange and Shocking’
Court Notes Judges in Mohali, Moga, Pathankot Still Living in Requisitioned Premises
Bench Warns Punjab Government to Act Swiftly, Says Judicial Infrastructure Cannot Be Neglected
By Our Legal Correspondent
New Delhi: November 23, 2025:
In a scathing rebuke, the Punjab and Haryana High Court have termed the Punjab government’s failure to provide permanent residences for district and sessions judges in multiple districts as “strange” and “shocking.” The Court expressed deep concern that despite repeated directions, judicial officers in Mohali, Moga, and Pathankot continue to live in requisitioned premises rather than official housing.
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The ruling underscores the judiciary’s growing frustration with the state’s neglect of judicial infrastructure, which is essential for the smooth functioning of courts and the dignity of judges.
Background of the Case
The matter came up during a hearing on November 21, 2025, before a Division Bench headed by Chief Justice Sheel Nagu and Justice Sanjiv Berry. The proceedings were part of a public interest litigation (PIL) filed in 2024, highlighting infrastructural deficiencies in Malerkotla and other districts.
Earlier, on September 12, 2025, the High Court had directed the Punjab government to vacate the residences of the Deputy Commissioner (DC) and Senior Superintendent of Police (SSP) in Malerkotla for use by the district and sessions judge. The state later sought modification of this order, citing practical difficulties.
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However, the Bench noted that even in long-established districts like Mohali, Moga, and Pathankot, judges still lacked permanent residences. This, the Court said, was unacceptable.
Court’s Observations
- Failure of governance: Chief Justice Nagu remarked, “Why is it so? This is not only strange but shocking.”
- Judicial dignity: The Court stressed that judges must be provided proper housing as part of their official dignity and independence.
- Limited extension: The Bench granted only a limited extension until December 5, 2025, for the state to comply with its directions.
- Accountability: The Court demanded an explanation from the Punjab government for the delay and failure to act despite repeated orders.
Broader Context: Judicial Infrastructure in Punjab
The issue of inadequate judicial infrastructure has been a recurring problem in Punjab. Several districts lack proper courtrooms, staff quarters, and residences for judges.
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- In Malerkotla, the newly created district still struggles with basic facilities, forcing judges to operate from temporary premises.
- In Mohali, Moga, and Pathankot, despite being established years ago, permanent residences for judges have not been built.
- The High Court has repeatedly emphasized that judicial infrastructure is as important as administrative infrastructure, since it directly impacts access to justice.
Legal experts note that neglecting judicial housing undermines the independence of the judiciary and affects the morale of judicial officers.
Implications of the Ruling
- Pressure on Punjab government: The state must act swiftly to provide housing and avoid contempt proceedings.
- Judicial independence: Proper infrastructure is essential to ensure judges can function without administrative dependence.
- Public confidence: Citizens’ trust in the justice system depends on the dignity and independence of judges, which requires adequate facilities.
- Future reforms: The ruling may push the state to prioritize judicial infrastructure in upcoming budgets and planning.
Expert Opinions
- Legal scholars argue that the ruling highlights the judiciary’s proactive role in ensuring its independence.
- Senior advocates note that housing is not a privilege but a necessity for judges, who must reside in secure and dignified premises.
- Civil society groups emphasize that neglecting judicial infrastructure reflects poorly on governance and undermines rule of law.
Conclusion
The Punjab and Haryana High Court’s criticism of the Punjab government for failing to build judges’ residences is a wake-up call for the state. By calling the situation “strange” and “shocking,” the Court has highlighted the urgent need to prioritize judicial infrastructure.
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For judges, proper housing is not just about comfort—it is about dignity, independence, and the effective delivery of justice. For citizens, the ruling is a reminder that a strong judiciary requires strong support from the state.
As the December 5 deadline approaches, all eyes will be on the Punjab government to see whether it finally delivers on its long-neglected responsibility.
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