One of the Indian Advocate namely R.K. Pathan [Rashid Khan Pathan] claiming to be the President of some “Supreme Court and High Court Litigant Association” lodged a long letter complaint of 165 pages against the Senior-most Judge of Supreme Court, Hon’ble Mr. Justice D. Y. Chandrachud. The Bar Council in its findings stated that it is nothing but a scurrilous and malicious attempt to interfere with the functioning of the Judiciary and the administration of Justice.

The allegations against the Hon’ble Dr. Justice D. Y. Chandrachud are based on two instances.

Firstly, it is alleged that the Hon’ble Judge passed an Order in SLP (Cr.) No.9131 of 2021, which according to the complainant is in some manner connected with certain proceedings in which the son of the Hon’ble Judge had appeared before the Hon’ble Bombay High Court.

Secondly, it is regarding specific orders passed by Hon’ble Dr. Justice D. Y. Chandrachud, dismissing petitions that challenged restrictions placed upon people who had not availed of Covid vaccines.

The Bar Council of India provided an elaborated description to the allegations alleged against Dr. Justice D.Y. Chandrachud and stated that the

“Thus, anyone can easily smell Mr. Pathan is not representing any “Association of Litigants”, rather it is his small group of handful of Lawyers of Mumbai, who are in the habit of adopting such evil designs. These people, have not even spared the son of Mr. Justice D. Y. Chandrachud. It is really very shocking”.

This long letter is nothing, but a device to gain cheap popularity. This man has also defamed the litigants-mass of our country. This is also very sad. Such persons deserve strong penal and disciplinary action. The State Bar Council of Maharashtra and Goa and the Bar Council of India would investigate into such nefarious conducts of these handful of Advocates of Mumbai and appropriate action would be taken, so that in future no one could dare to commit such mischief.

The Bar Council of India in its press release represented their valuable supports and stated that “the country and the Indian Bar has complete faith in Dr. Justice D. Y. Chandrachud. Hon’ble Dr. Justice D. Y. Chandrachud is an asset for the world’s Judiciary and is known for his knowledge, honestly and integrity; but, surprisingly even such popular Judges are being attacked.”

Bar Council of India requested the Dignitaries to whom this scandalous letter is addressed and also to the Hon’ble Members of the Bar as well as the prudent citizen of our country to ignore such baseless posts and discourage such anti-Institutional people who are indulged in maligning the Judiciary and have been continuously attempting to weaken the Supreme Court.

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Rishab Bhandari