July 6, 2018:
Supreme Court Judge, Justice Adarsh Kumar Goel, who was first person from Haryana to become a Supreme Court Judge and took up various contentious social and religious issues such as Triple Talaq, Abuse of the SC/ST Act and Safeguards for women in Matrimonial disputes, retired on Friday.Justiec AK Goel had a 4 year tenure in Apex Court Court, would be remembered for taking path-breaking step of referring issue of Divorce through Instant Triple Talaq among Muslims to a Five-judge constitution bench which held it as "illegal and arbitrary".
He hogged limelight with his March 20 judgement expressing concern over rampant misuse of the SC/ST Act the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act and holding that there would be no automatic arrest under the law and a primary enquiry must be conducted by the police before taking any action.
This Judgement created a ripple effect and opposition parties accused Government of being not serious in defending the provisions of the law aimed to protect the marginalised section of society.
Centre came out with a Review Petition but Justice Goel, who headed the bench, refused to budge and said those who were agitating had either not read the judgement or being mislead by vested interests.
Recently, Justice Goel decided to examine whether Civil Liability can be fastened on a man, who walked out of a promise to marry a woman after long cohabitation and a consensual sexual relationship, by treating such a relation as "de-facto" marriage.
In another significant order, he said that there was no need for privacy in courtrooms as nothing private happens there, as he favoured early installation of close circuit televisions in the courts.
Yesterday, he came out with a major order directing Jagannath Temple Management to consider allowing every visitor, irrespective of their faith, to offer prayers to the deity.
Order stated that not only the State, but even the Centre could look into the aspect of difficulties faced by the visitors, deficiencies in the management, maintenance of hygiene, appropriate utilisation of offerings and protection of assets with regard to shrines.
Justice Goel was also part of another landmark judgement delivered on October 16, 2016 quashing the National Judicial Appointments Commission (NJAC) Act which sought to give the executive a say in the appointment of top judges on grounds that it would undermine the independence of the judiciary.
In a separate but concurring judgement, he had held that the 99th constitutional amendment to replace the collegium system on appointment of judges to higher judiciary damages the basic feature of the Constitution by which the primacy of judiciary has been given a go-bye.
In April, Justice Goel had stated that investigating agencies in India are not fully equipped and prepared for the use of videography but time was "ripe" that steps are taken to introduce it in probe, particularly for crime scene, to strengthen the rule of law.
Source PTI
