A message has been circulated by Sh. Ashok Arora, Hony. Secretary, Supreme Court Bar Association stating therein that some office bearers have colluded under its President of SCBA Dushyant Dave, Senior Advocate and have suspended him.
Part text Message reads thus:
On 7.5.2020 the President claimed that no general body could remove him since he was elected by SCBA members for a year but today a few members took this illegal action to suspend the Secretary. There is no provision in the SCBA Rules to suspend a duly elected secretary. It is all because of manipulation and unscrupulous designs of the President, Vice President, Maneesh, CU Singh and a few others. It is clearly a vindictive action because I had convened an Emergent General Meeting on the requisition of four hundred ten SCBA members to consider the removal of the President and had exposed that the President, Vice President, Meenesh, CU Singh and few others had committed serious criminal offences as mentioned below in the list of sins committed by the President.
In fact there is documentary evidence to show that the President and his men/women in the EC intimidated me from time to time for which I reserve my right to initiate legal action. They suspended me on vague and baseless allegation. In fact their undemocratic action damaged the reputation of this prestigious Bar.
The secretary under Rule 22 of SCBA rules is empowered to convene an Emergent General meeting without consulting the EC and in any case that issue had become a non-issue since the Secretary on the wise advice of a few seniors had adjourned the meeting sine die to maintain unity in this crucial COVID time.
During my present tenure the prestige of SCBA skyrocketed. The social justice Committee spent about three hundred hours to figure out how to rehabilitate the riot victims of North East Delhi. Without spending a single penny from SCBA funds twenty five lacs were contributed to rehabilitate about forty six families. Maneesh promoted enmity between the different groups on the ground of religion by publishing an incomplete list to falsely claim that a particular community was helped. Meenesh committed serious offence punishable under section 153A but instead of taking action against him the President and a few others victimised me since I was the one who exposed this crime.
I suggested the COVID Scheme for assisting SCBA members in financial difficulty on 22.3.2020 out of the amount of 1.64 Crore received from Supreme Court but instead of appreciating a few members first trolled me but later on passed a unanimous resolution to provide loan. About two hundred members were benefitted by this scheme, However, Kailash and Meenesh with the on record approval of the President discriminated between the voters and non-voters list. It was once again Meenesh who prepared separate lists for voters and non-voters to divide the Bar.
Our Social Justice Team made arrangements for contributing food & dry ration for many families. It also provided PPE Kits to ten Police stations without spending single penny from SCBA funds. Social Justice Committee also passed a resolution to condemn the death of children for want of better medical facilities in Rajasthan, West Bengal & Gujrat.
It also established the non-political reputation of SCBA since those three states were being ruled by different political parties.''
Earlier SCBA Secretary had convened a Meeting to remove SCBA President Dushyant Dave. This was covered by LatestLaws.com-
Supreme Court Bar Association keenly poised as Bar Secretary seeks to oust its President. [Read Letter]
