Tuesday, 19, May, 2026
 
 
 
Expand O P Jindal Global University
 
Recent News

Former CJI Ranjan Gogoi takes oath as Rajya Sabha MP


RanjanGogoiOath.jpg
19 Mar 2020
Categories: Latest News

Former Chief Justice of India (CJI) Ranjan Gogoi took oath as a Member of the Rajya Sabha on Thursday. He was nominated to the Upper House by President Ram Nath Kovind.

Members of Congress and the Bahujan Samaj Party (BSP) opposed Gogoi’s appointment and walked out of the Rajya Sabha. The Communist Party of India, DMK and MDMK also joined the protest.

Justice Gogoi was nominated on March 16, four months after his retirement in November 2019.

Justice Gogoi’s nomination to the Rajya Sabha has not found favour with retired Supreme Court judges like justices Madan Lokur, AK Patnaik and Kurian Joseph who have spoken out against it. But Gogoi has defended his nomination, saying that he accepted the offer because of his conviction that the legislature and judiciary must work together for nation-building.

“My presence in Parliament will be an opportunity to project the views of the judiciary before the legislature and vice versa”, he said. He added he had given the nomination a considerable thought before agreeing to take accept it.

Gogoi is the first former CJI to become a nominated member of the Rajya Sabha. He is also the second CJI to become a Rajya Sabha MP after justice Ranganath Misra, who was elected as a Congress lawmaker from Odisha. Justice Misra, however, became a Rajya Sabha member in 1998, nearly seven years after his retirement from the Supreme Court.

During Gogoi’s term, several key cases came up for the hearing — including the allegations against the government about procedural flaws in the procurement of Rafale jets, and the controversy over the government’s decision to transfer Central Bureau of Investigation director Alok Verma before the end of his term.

Gogoi’s most significant judgment was in the Ram Janmabhoomi case, where he led a bench which granted the disputed land in Ayodhya to the Hindu parties, paving the way for the construction of the Ram Temple, a key political agenda of the ruling Bharatiya Janata Party.

A petition has been filed in the Supreme Court by activist Madhu Kishwar against Gogoi’s nomination.

Source Link



Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter