On Thursday, the Supreme Court Bar Association has issued a Show Cause Notice to Ashok Arora as to why ex-parte proceedings by a three-member Committee should not be initiated against him for alleged imputations laid ranging from allegations of creating a hostile atmosphere, use of abusive language against office-bearers of the SCBA, usage of threatening language against the Treasurer, convening an illegal EC committee, causing alleged embarrassment at an SCBA event as well as failure to maintain minutes of meetings.
It was alleged in the Notice that Arora had deliberately adopted a hostile and obstructionist approach with the SCBA members as well as the members of EC ever since the very first meeting held on Dec 18, 2019.
Several instances have been highlighted in the Notice such as shouting at the SCBA President during convened meetings and stating that the Secretary was in fact the CEO, even though he has been repeatedly told that the scope of the Secretary viz. the Constitution of the SCBA and its rules laid down is preparing agenda in consultation with President and preparing Minutes of Meetings.
It has been further alleged in the Notice that Arora has made abusive & objectionable imputation against officer bearers of the SCBA, resulting in creation of dissension and hatred in the cohesive working of the Executive Committee.
Messages, allegedly exchanged by Arora has been put forward wherein he has referred to the President as "Ravana", "shameless creature" and used insulting and derogatory phrases against the President, Senior Advocate Dushyant Dave.
Pointing to a whatsapp message that was directed against Treasurer of the SCBA, the Notice profess that Arora acted "without any authority under the rules" and tried to create a rift in the working of the EC.
The notice further highlighted the alleged unenthusiastic behaviour of Ashok Arora while recording minutes of the meeting. It stated:
The Notice too did mention the "embarrassment" caused to the SCBA at an event which Justice Deepak Gupta and many other dignitaries attended at ISIL auditorium, as to how Ashok Arora spoke at the lecture rudely, loudly with unseemly outburst.
The Notice quoted to Ashok Arora regarding this:
"Your conduct was found both embarrassing and did not behave well of the position Hon. Secy. that you were holding"
The Notice didn't miss out on highlighting the alleged unauthorised meeting held by him on May, 07, 2020 with agenda convening the General Body of the SCBA, in dereliction of his role as the Secretary as well as in contravention of the stipulated SCBA Rules.
Concerning all above, the Notice thus sought a reply from Arora within a week upon the receiving of the instant Show Cause Notice.
Read Notice Here:
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