October 22, 2018:

Brett Kavaunaugh though has sworn in as a US Supreme Court Judge but his case & standing remain as murky as ever.

In the most recent controversy, the Guardian obtained e-mails that show how Kavanaugh once lobbied for the Judge handling the ethics complaints that have been lodged against him.

In 2001, Kavanaugh was involved in a high-stakes campaign to ensure that Timothy Tymkovich, another staunch conservative and a former Colorado solicitor general, would secure a lifetime appointment as a Federal Judge.

Tymkovich’s nomination was a highly controversial one. The resistance came mainly from individuals & organisations uncomfortable with Tymkovich’s views on gay rights.

According to the Guardian, E-mails sent to the Senate Judiciary committee & obtained by the Guardian show that Kavanaugh was campaigning for the lifetime appointment of conservative former Colorado solicitor general Tymkovich as a Federal Judge.

As a Senior Staff member for President George W. Bush, Kavanaugh’s contributions to the Judicial Campaign including lobbying in newspapers in support of Tymkovich helped get him confirmed in 2003.

Since he has been a Chief Judge on the tenth circuit court of appeals in Colorado.

Tymkovich had also been on president Donald Trumps’ short list of candidates for the Supreme Court position.

Going with this record, it is unlikely that Kavanaugh will face any disciplinary action from the man chosen to review his case by Chief Justice John Roberts.

In a report, Kristine Lucius, who was then working for Democratic Vermont senator Patrick Leahy and is now executive Vice-President for policy at the Leadership Conference, a civil rights group, says, “John Roberts and Kavanaugh and Tymkovich are all in the same professional circle. They are all tied to the Bush administration and these are all men who certainly knew each other and now are in very powerful positions on the bench.”

Disciplinary action is made all the more unlikely by the fact that Tymkovich himself has been dubbed a contender for a supreme court nomination in the press.

In the same report, Leslie Proll, a Civil Rights Lawyer who worked on Judicial Appointments when Tymkovich’s nomination was pending now advises the National Association for the Advancement of Colored People on judicial nominations, said Roberts’ efforts would not inspire public confidence in the judicial process.

He added,“This is the wrong judge at the wrong time. Any other chief judge in any other circuit would have demonstrated more impartiality and less conflict. Appearance of bias is important in the law and this fails the test.”

Kavanaugh has been charged with lying under oath and demonstrating an attitude unfit for a supreme court judge in his testimony, according to a report by the Washington Post.

On September 27, Kavanaugh’s opening statement had put forward his view that the hearing was a political conspiracy to block his nomination.

Source:The Wire

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