The Executive Committee of the Supreme Court Bar Association (SCBA) has strongly condemned Andhra Pradesh CM YS Jagan Mohan Reddy levelling allegations against Justice NV Ramana, the second senior-most Judge of the Supreme Court.
SCBA Acting Secretary Rohit Pandey in a statement said that "The Executive Committee of the Supreme Court Bar Association in its meeting held on October 16, strongly condemned the action of the Chief Minister of Andhra Pradesh in releasing his letter to the Chief Justice of India making allegations against Justice NV Ramana, Judge Supreme Court of India in the public domain".
It said such actions by constitutional functionaries are opposed to convention causing serious inroads impacting the independence of the judiciary as enshrined in the Constitution of India.
Meanwhile, the All India Bar Association (AIBA) on Saturday urged the Chief Justice of India to initiate Contempt of Court proceedings against Jagan Mohan Reddy for making "scandalous" allegations against Justice NV Ramana & Judges of the High Court of Andhra Pradesh.
Andhra Pradesh CM had in his letter to CJI SA Bobde on Oct 6 had alleged that Justice NV Ramana, who is next in line to be the CJI, has been influencing the sittings of the Andhra Pradesh High Court, & has a close relationship with TDP leaders, including party president & Ex-CM N Chandrababu Naidu.
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