Suo-Motu Contempt Petition (Civil) No. 1 of 2017 in the matter of: In Re, Hon'ble Shri Justice C.S. Karnan
Jagdish Singh Khehar, CJI
1. The task at our hands is unpleasant. It concerns actions of a Judge of a High Court. The instant proceedings pertain to alleged actions of criminal contempt, committed by Shri Justice C.S. Karnan. The initiation of the present proceedings suo-motu, is unfortunate. In case this Court has to take the next step, leading to his conviction and sentencing, the Court would have undoubtedly travelled into virgin territory. This has never happened. This should never happen. But then, in the process of administration of justice, the individual's identity, is clearly inconsequential. This Court is tasked to evaluate the merits of controversies placed before it, based on the facts of the case. It is expected to record its conclusions, without fear or favour, affection or ill-will.
2. The factual position which emerged in this case, during the course of hearing, was almost entirely based on the contents of correspondence addressed by Justice Karnan. They eventually resulted in his transfer, 1 from the Madras High Court to the High Court of Calcutta. The episode of his transfer, was preceded by letters written by a series of former Chief Justices of the Madras High Court, to the then Chief Justice(s) of the Supreme Court of India, seeking his transfer. The transfer of Shri Justice C.S. Karnan was also sought, through a joint representation addressed by 20 sitting Judges of the Madras High Court.
3. During this period, and unconnected with the reasons for seeking his transfer, the Registrar General of the Madras High Court approached this Court, highlighting the fact that Shri Justice C.S. Karnan had initiated suo-motu writ proceedings, wherein, he had stayed administrative orders passed by the Chief Justice of the Madras High Court. Having heard the matter, a Bench of this Court, presided over by the then Chief Justice of India, passed the following directions: - "Permission to file special leave petition is granted. Issue notice. In the meantime, there shall be stay of interim order, dated 30.4.2015 passed in M.P. no. 1 of 2015 in Suo-motu Writ Petition no. (unnumbered) of 2015, until further orders.
We restrain the learned Judge, who has initiated proceedings relating to Suo-motu Writ Petition no. (unnumbered) of 2015 pending before the High Court of Judicature at Madras from either hearing or issuing any directions in said petition and other matters connected therewith. There shall not be any interference by any person/authority or learned Judges in completing the process initiated by the High Court for selection and appointment of Junior Divisional Judicial Officers till the disposal of the special leave petition. List after summer vacation." The petition filed by the Registrar General was later assigned Special Leave Petition (Civil) no. 14842 of 2015.
4. Undeterred by the intervention of this Court, Shri Justice C.S. Karnan continued to foul mouth his colleagues at the High Court of Madras, by addressing communications to the highest executive and judicial authorities. We shall refer to only those available on the record of the case. We may, for reason of brevity, leave out the past, and commence with his letter dated 21.8.2015, addressed to the Chief Justice of the Madras High Court. A perusal of the aforesaid communication, reveals his dissatisfaction in not having been assigned an appropriate roster, when he was deputed to the Madurai Bench of the Madras High Court. Even when he returned to the Principal Bench, after a period of three months, he was unhappy with the roster assigned to him.
In the instant letter, he also expressed his displeasure, when matters originally assigned to him, were taken away from his Board, by the Chief Justice of the Madras High Court, and assigned to other Benches. Besides the above personal grievances, he made direct and pointed allegations (in his above letter dated 21.8.2015) against Shri Justice "... V.D. ...", for having been appointed as a Judge of the High Court, even though (according to Justice Karnan) he did not possess the requisite academic qualifications for the position. Indeed, it was alleged, that his academic certificates were bogus. It was also alleged (in the above letter dated 21.8.2015) that the Judges of the Division Bench - Dr. Justice "... T.V. ..." and Shri Justice "... C.T.S. ..." had not exercised their judicial functions independently, but had been passing orders, at the asking of the then 3 Chief Justice of the Madras High Court. He also accused the Chief Justice of the High Court, for having approached this Court, against the suo-motu orders passed by him.
The initiative at the hands of the Chief Justice of the Madras High Court (to approach the Supreme Court) was described by him (in the above communication dated 21.8.2015) as most insulting. Justice Karnan in the above letter, dated 21.8.2015, accused the Chief Justice of the Madras High Court, for not having included him in any of the committees constituted for discharging administrative responsibilities of the High Court. For this reason, he accused the Chief Justice, for segregating him on account of his belonging to an under-privileged caste.
He also pointed out, that he had made a complaint in this behalf to the Chairman of the National Commission for Scheduled Castes and Scheduled Tribes. Justice Karnan also accused the then Chief Justice of the Madras High Court (in the above communication) for having created a communal divide in the High Court. His contention in this behalf was, that he favoured the advanced communities, while making recommendations for appointment of High Court Judges, and at the same time ignored the under privileged castes and tribes, as well as, the minorities. While concluding the letter dated 21.8.2015, Shri Justice C.S. Karnan expressed, that the Chief Justice of the Madras High Court, had committed offences under the provisions of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
5. Another letter of Shri Justice C.S. Karnan, dated 5.2.2016, was addressed to the Home Secretary of Tamil Nadu. The instant letter was written to extend protection to a lawyer - Peter Ramesh Kumar, who had made serious allegations against a few Judges, especially against Shri Justice "... V.R.S.M. ....". The communication is interesting, because the Home Secretary had been directed to treat his letter as a "suo-motu judicial order". In the above letter, Justice Karnan had directed the Registry of the Madras High Court, to assign the suo-motu writ petition (- the letter dated 5.2.2016), a number. The direction contained in the letter dated 5.2.2016, required the Home Secretary, to arrange adequate police protection, for the safety of the afore-stated Advocate.
6. Shri Justice C.S. Karnan wrote another letter to the then Chief Justice of the Madras High Court, on 10.2.2016. In the instant communication he pointed out, that the High Court had arranged a function for the inauguration of Regional Centres of the Tamil Nadu State Judicial Academy, at Coimbatore and Madurai (- on 21.2.2016). He accused the Chief Justice, of allowing only upper caste Judges, to participate in the function. It was pointed out, that no representation from scheduled castes or scheduled tribes, was included in the celebration. It was alleged, that even though his name was initially included, it was replaced by a junior upper caste Judge. He highlighted the fact, that he had been repeatedly agitating on this issue, even on earlier occasions. In the instant communication dated 10.2.2016, Justice 5 Karnan again declared the Chief Justice of the Madras High Court, an offender under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
7. In the above Special Leave Petition (Civil) no. 14842 of 2015 filed by the Registrar General, High Court of Madras (see paragraph 3 above). I.A. no. 6 of 2016 was filed on 12.2.2016, by the Registrar General of the Madras High Court, for urgent directions. In the said application, reference was first made to the order dated 30.4.2015 passed by Justice Karnan, which was stayed by this Court on 11.5.2015 (order extracted in paragraph 3 above).
Thereafter, Justice Karnan addressed a letter dated 21.8.2015 to the Chief Justice of the Madras High Court (details narrated above). Shri Justice C.S. Karnan then addressed a letter dated 10.2.2016, again allegedly in exercise of suo-motu judicial power (details expressed above). It was also sought to be highlighted in I.A. no. 6 of 2016, that on 10.2.2016, Justice Karnan, had raised objections in connection with a function organized by the Madras High Court, alongwith the Tamil Nadu State Judicial Academy to inaugurate Regional Centres at Coimbatore and Madurai, scheduled for 21.2.2016. Justice Karnan had alleged therein, that he had been removed as a member of the Board of Governors of the Judicial Academy.
It was sought to be explained (in I.A. no. 6 of 2016), that the allegations levelled by Shri Justice C.S. Karnan were misconceived, because he had never been nominated as a member of the Board of Governors of the Judicial 6 Academy, since its inception in 2001. The contents of I.A. no. 6 of 2016, also make a reference to another alleged suo-motu judicial order, dated 5.8.2016, passed by Shri Justice C.S. Karnan, directing the Home Secretary to the State of Tamil Nadu to provide police protection to one Shri Peter Ramesh Kumar on the ground, that he was facing threats to his life, from a few Judges of the Madras High Court, wherein he expressly named Shri Justice "... V.R. ...."
(details narrated above).
The background for passing the above order was sought to be explained in paragraph 10 of I.A. no. 6 of 2016, as under:- "The above order has been passed in the following background, enumerated below:
(a) On 16.9.2015, few advocates along with W. Peter Ramesh Kumar barged into Court Hall no. 2 of the Madurai Bench, and stopped willing advocates from addressing the Hon'ble Bench to enforce a boycott call. Moreover, the concerned Advocate threatened the Hon'ble Bench to take any action against him. As a result, the Division Bench was forced to initiate contempt proceedings for his misdemeanors.
(b) The above named Advocate was previously hauled up for contempt on several occasions. Three years ago, the High Court directed the State Bar Council to initiate disciplinary proceedings for misconduct. Earlier, a Full Bench of the High Court had found him guilty of contempt and put him on probation for a period of one (1) year. Nonetheless, the concerned Advocate continued to indulge in disruptive practices even during the probation and the matter is pending consideration before the Full Bench.
(c) On 30.11.2015, the Suo-motu Cont. Petition (MD) no. 1449 of 2015, registered pursuant to the Order dated 16.9.2015 passed by the Madurai Bench, came up for hearing for the first time before Mr. Justice "... R.S. ..." and Hon'ble Mr. Justice "... M.V.V. ..." The above named Advocate, appearing in person, prayed for time to file a 7 response. However, the alleged Contemnor made offensive, and casteist allegations against the Presiding Judge of the Division Bench that initiated the proceedings in his Counter Affidavit. The alleged Contemnor also made false and scandalous imputations against certain women lawyers in connection with the learned Judge. He further circulated the contents of the affidavit including the offensive remarks through WhatsApp and Facebook.
(d) On 28.1.2016, the Hon'ble Chief Justice of the High Court transferred the Suo-motu Cont. Petition (MD) no. 1449 of 2015 before a specially constituted Bench at the Principal Seat of the High Court. In the meanwhile, the alleged Contemnor continued to circulate scurrilous and objectionable messages against the Hon'ble Judges hearing the aforesaid contempt petition, through social media.
(e) On 4.2.2016, the Division Bench framed charges against him in the Criminal Contempt proceedings and served copies of the charges on him. Upon receipt of the copy of the charges, he shouted slogans hailing the deceased leader of a banned organization and also made casteist remarks against the Judges. However, the Bench posted the case to 15.2.2016 for the contemnor's reply to the charges.
(f) On 5.2.2016, the Division Bench of the High Court passed an Order to restrain the concerned Advocate from indulging and circulating offensive and objectionable remarks against the women members of Bar on a Writ Petition moved by a group of six concerned women lawyers being aggrieved by these allegations. Moreover, all four associations of lawyers at Madurai passed resolutions to condemn the scurrilous campaign conducted by the alleged Contemnor and urged the High Court and the State Bar Council to take stringent action against him."
Last of all it was pointed out, that in terms of the roster issued by the Chief Justice of the Madras High Court, with effect from 1.2.2016, Justice Karnan was assigned to hear criminal revision - admission and final hearing, and specially ordered matters. It was pointed out, that Justice Karnan was passing orders in complete disregard to the roster 8 assigned to him. It was also asserted, that Justice Karnan had been repeatedly interfering or reopening issues, even in currently pending matters before other Benches of the High Court.
It was highlighted, that he had even stayed judicial proceedings pending before the High Court. In I.A. no. 6 of 2016, the Registrar General of the Madras High Court, sought appropriate directions through the following prayers:-
"PRAYER In the premises, it is most respectfully prayed that this Hon'ble Court may be pleased to:
(a) stay the operation of Suo-motu Judicial Orders dated 5/8.2.2016 (Annexure A-6) and 10.2.2016 (Annexure A-4) passed by Hon'ble Mr. Justice C.S. Karnan of the High Court of Madras;
(b) direct Hon'ble Mr. Justice C.S. Karnan not to exercise any suo-motu powers of the High Court or to direct the Registrar, Madras High Court, to register such suo-motu orders as being pursuant to suo-motu writ petitions;
(c) restrain the Hon'ble Mr. Justice C.S. Karnan from hearing or issuing directions or in any manner dealing or connected with the proceedings relating to Suo-motu Judicial Order dated 5/8.2.2016 and 10.2.2016 of the High Court of Judicature at Madras;
(d) pass such other and further orders as this Hon'ble Court may deem fit in the facts and circumstances of the matter." During the course of hearing in the above I.A. no. 6 of 2016 (wherein one of us - Jagdish Singh Khehar, and Mrs. R. Banumathi, JJ., were members of the Bench), the Court was informed, that Shri Justice C.S. Karnan had already received the proposal for his transfer from the High Court of Madras. Having taken into consideration, the totality of the 9 facts and circumstances of the case, this Court passed the following order on 15.2.2016:- "Mr. K.K. Venugopal, learned senior counsel having entered appearance on behalf of the petitioner has filed the affidavit of Mr. "... B.H. ...", Registrar-cum-Private Secretary to Hon'ble the Chief Justice, High Court of Madras, dated 14.02.2016.
A perusal of the same reveals that Hon'ble Mr. Justice C.S. Karnan has received the proposal of his transfer from the High Court of Madras dated 12.02.2016. Having taken note of the situation, in our view it would be appropriate, that Hon'ble Mr. Justice C.S. Karnan should hear and dispose of only such matters as are specially assigned to him by Hon'ble the Chief Justice of the Madras High Court. It will be open to Hon'ble the Chief Justice of the High Court, not to assign any further administrative/judicial work to him. This would imply, that no other orders shall be passed by Hon'ble Mr. Justice C.S. Karnan, suo-motu or otherwise, in any matter not specially assigned to him.
The operation of all or any administrative/judicial order(s) passed by Hon'ble Mr. Justice C.S. Karnan, after the issuance of the proposal of his transfer from the Madras High Court dated 12.02.2016.(unless specially assigned to him, by Hon'ble the Chief Justice), shall remain stayed till further orders. A copy of the instant order shall be furnished to Hon'ble Mr. Justice C.S. Karnan, by the Registrar General of the High Court. It shall be open to the Hon'ble Judge to enter appearance before this Court, in case he is so advised (in respect of the instant/pending matter)."
8. The next relevant letter, was issued by Justice Karnan, on 26.10.2016. It was addressed to the City Police Commissioner, requiring him to register criminal cases. In the instant letter, Justice Karnan claimed to be a victim of social and caste discrimination. He also alleged, that he had been subjected to agony, on account of ragging and demeaning actions, of Judges of the Madras High Court, spearheaded by
Shri Justice "... F.M.I.K. ....". These allegations of ragging were classified by him, into four categories, as under:- "The social boycott by the ragging Judges could be classified into four categories as under:
1. The below mentioned Judges directly resorted to insulting me in public premises, namely
Mr. Justice "... I.K. ...",
Mr. Justice "... N.N. ...",
Mr. Justice "... R.S. ...", who is now posted to Jammu & Kashmir,
Mr. Justice "... K.N.B. ...",
Mr. Justice "... R.S.M. ...." now posted as Judge of the Andhra Pradesh High Court, Mr. Justice "...
A.A. ...",
Mrs. Justice "... A.J. ...",
Mr. Justice "... N.K. ...",
Mr. Justice "... S.M.K. ..." and
Mr. Justice "...
M.S. ..."
The below mentioned three Judges "... M.Y.E. ...", now retired Judge of the Supreme Court of India,
Mr. Justice "... R.K.A. ...", now a serving Judge of the Supreme Court and Mr. Justice "... S.K.K. ...", who also extended their cooperation with the ragging Judges of the Madras High Court by operating administrative power and insulted me at the public institution/Judiciary, to that effect I have levelled complaints against them under the Schedule Caste/Schedule Tribes Atrocities Act which are pending enquiry at the respective high dignitary offices. Now I request you to include all the above mentioned three Judges along with the first category of Judges and register a F.I.R. accordingly and precisely. To prove my allegation against the said Judges, material evidences are available on the file of the Registry of the Madras High Court.
2. The second category Judges through indirectly extending their cooperation for social boycott and ragging with their physical presence at the venues.
3. The third category were enjoying by way of laughing and bodily gestures, and 4. The fourth category of Judges maintained their silence and showed their consternation of their actions metered out against me." Based on the above insinuations, Justice Karnan made the following request to the City Commissioner of Police, Chennai:- "Now I request you to register a criminal case against the first category of ragging Justices under the Ragging Act including social boycott.
The other erring Judges will be included after investigation. My view of wanting to establish a prosecution case against accused persons/Judges for which I take a major role in the instant case. Your role is only marginal as a competent officer to pursue such major offences to its logical conclusion before the concerned criminal Court. As per my complaint, I will file an affidavit in my name in order to establish the case against the accused persons at an appropriate time. This kind of major offences is indeed a public crime against a Dalit Judge and this matter will also be placed before the Parliament against erring Judges after observing necessary formalities."
9. Reference also needs to be made to a letter dated 18.1.2017, which was addressed by Justice Karnan, to the State Public Prosecutor, Madras High Court, Chennai, wherein he highlighted the fact, that he had passed a suo-motu judicial order, against Shri Justice "... N.D. ..." (now retired), asserting that Shri Justice "... N.D. ..." had produced bogus educational qualification certificates, for procuring his appointment as Judge of the Madras High Court. In the above letter, it was also pointed out, that an enquiry into the matter was pending before the Supreme Court of India. It was alleged, that the Chief Justice of the Madras High Court, was shielding the said Shri Justice "... N.D. ...".
It was also highlighted, that Shri Justice "... S.K.K. ..." - the then Chief Justice of the Madras High Court, was facing charges of corruption, and also, for having committed offences under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989. He also brought out that the then Chief Justice of the Madras High Court, had engaged Shri Elephant Rajendran, for appearing before the Supreme Court, despite the fact that the said Advocate was involved in a murder case. It was also alleged, that a 12 criminal case had also been registered against the said Advocate, for having committed forgery. In his letter, Justice Karnan had requested the Public Prosecutor to collect the particulars of the above cases, and to investigate them with the assistance of top police officials of the State. He had also requested the State Public Prosecutor, to forward the results of the investigation to him, so that he could produce the same before the Supreme Court.
10. Vide another letter dated 23.1.2017, Justice Karnan highlighted corruption in the High Court, inter alia at the hands of the following Judges:-
"1. Mr. Justice "... S.K.K. ...";
2. Mr. Justice "... S.M.K. ...";
3. Mr. Justice "... V.R.S.M. ...";
4. Mrs. Justice "... C.V. ...";
5. Mr. Justice "... R.S.R. ...";
6. Mr. Justice "... R.K.A. ...";
7. Mr. Justice "... T.S.T. ...";
8. Mr. Justice "... M.Y.I. ...";
9. Mr. Justice "... I.K. ...";
10. Mr. Justice "... A.K. ...";
11. Mr. Justice "... E.D.R. ...";
12. Mr. Justice "... K.N.B. ...";
13. Mr. Justice "... A.A. ...";
14. Mrs. Justice "... A.J. ...";
15. Mr. Justice "... V.D. ...";
16. Mr. Justice "... M.M.S. ...";
17. Mr. Justice "... N.K. ...";
18. Mr. Justice "... N.N. ...";
19. Mr. Justice "... T.R. ...";
20. Mr. Justice "... S. ...".
The instant letter dated 23.1.2017 was endorsed by Justice Karnan to Shri "... H. ...", Private Secretary-cum-Registrar attached with the Chief 13 Justice of the Madras High Court, to Shri "... P.K. ...", Registrar of the Madras High Court, and also, to Shri "... S.P. ...", Advocate - President, Tamil Nadu Advocates Association.
11. The mindset of Shri Justice C.S. Karnan emerges from a communication dated 3.1.2017, addressed by him to the Prime Minister of India. It would be appropriate to extract the same hereunder, rather than recording a summary of its contents, as has been done hitherto before. The text of the aforesaid communication dated 3.1.2017 is accordingly reproduced below:- "I request you to please peruse the following:-
1. Mr. Justice "... T.S.T. ...", the Hon'ble Chief Justice of India comes in for retirement on 3.1.2017. The learned Judge had sent various lists of Judges as proposals for appointment to the High Courts. This list has not included adequate DALIT representation, neither from the minority communities like Muslims and Christians. The proposed list made up of financially sound candidates particularly from the upper caste and from the elite hereditary candidates. This kind of selective choice is not appropriate in a democratic country and unbecoming of the judiciary since it evidently points to discrimination.
2. Mr. Justice "... T.S.T. ...", CJI, at a crucial meeting wherein all the Chief Ministers of various States and Union Territores, and Hon'ble Chief Justices of various High Courts met. After observing the weeping drama of this CJI, the Indian population of 125 crores are unable to determine the attitude of the CJI since he is the top most authority of the entire judiciary, to maintain law and justice form Kanyakumari to Kashmir and all about.
3. The above-mentioned Hon'ble Judge was found weeping, yet in another moment showing outbursts of anger against the Union Government in order to approve the Judges list while at another venue at Gujarat appreciated the Union Government. This kind of unbalance vicious behavior is similar to the chameleon lizard which changes its colour at random through various hues. This erratic behavior by a top dignitary is baffling the minds of vast sections of our Indian populace numbering crores.
4. Mr. Justice "... T.S.T. ...", CJI and Justice "... S.K.K. ...", Chief Justice of Madras High Court conniving prevented me from participating at the inauguration of the Legal Aid Centre in Coimbatore. As such they discriminated me from joining in a public function even though being a Judge of a High Court. Both were Chief Guests presiding over the function. Therefore, I initiated preliminary legal action against them by invoking the Scheduled Caste and Scheduled Tribes Atrocity Act. This bonafide allegation will be proved on the basis of documentary evidence already available on file of the Madras High Court Registry besides circumstantial evidence.
5. Mr. Justice "... T.S.T. ...", who orally ordered the holding of my pronounced judgments to Mr. Justice "... S.K.K. ...", Chief Justice of the Madras High Court without assigning any valid reasons such as enquiry or any legal provisional requirement. As such both have jointly resorted to conniving by insulting me in a public institution. As such both including the Registrar (Judicial), Madras High Court are offenders under the SC/ST Act. Mr. Justice "... T.S.T. ..." ordered an enquiry against me on concocted complaints which I am now facing. In that enquiry both the said Judges have been included as co-respondents including the Registrar (Judicial). After the enquiry report being forwarded to Parliament for further discussion in order to determine the actual person for impeachment. Under these circumstances, I request the Hon'ble Prime Minister of India to nullify the perusal and consideration of any tentative plans for a suitable position after retirement by the present CJI. As such the matter may be kept on hold until suitable amends made to all the injustices shown to me.
6. Likewise Mr. Justice "... S.K.K. ...", Chief Justice of the Madras High Court may also be treated similarly as mentioned in (5) for conniving with the CJI and also keep him waiting for any tentative promotion until my accusations are cleared including corruption charges.
7. My critical position restrains me and I am unable to disclose the facts and circumstances of the judiciary in its entirety to the whole Nation in general only because I belong to the fraternity of Judges and its my bounden duty to uphold the dignity and sanctity of our courts at all times. However, the rampant irregularities continuously being perpetrated by many Judges which are incurring incurable injury to the judiciary must be curbed. I cannot say in public what is going on in Madras High Court which has sunk to the bottom most level of degradation and sadly given leverage of support by the Apex Court.
8. As per the Indian Constitutional Law the judiciary is the highest branch in our Constitutional set up, as such other branches such as the Legislature, the Executive including the general public cannot be involved with judiciary orders and administrative methods. As such the judiciary is purely an independent body, so taking advantage of this many Judges are tarnishing the image of the judiciary for their own personal gains.
9. Mr. Justice "... M.K. ...", had committed custodial rape in the public premises particularly in the precincts of his Court chamber with his Law Intern namely Ms. "... D. ...", who is a victim and now restrained to move with society as an Indian high cultured lady, it also spoils her carrier in the legal field and most of all casting a stigma on the child begotten by the said Judge. It is a proved case but Justice "... S.K.K. ...", Chief Justice of Madras High Court is responsible for shielding the errant Judge. Therefore, Mr. Justice "... S.K.K. ...'s" administration has fallen to pieces and irreparable deterioration of ethical standards.
10. Mr. Justice "... V.D. ..." (retired) had produced bogus educational qualification certificates in obtaining the distinguished post of Judge at the Madras High Court, the crime was proved while he was a sitting Judge at the Madras High Court, however, the Chief Justice Mr. "... S.K.K. ..." misused his administrative and judicial powers by protecting the erring Judge until his retirement. This also being a proved case indicating vested interest.
11. Initially I lodged a written complaint before the Madras City Commissioner of Police around one month back against Judges consisting of Supreme Court Judges and Madras High Court Judges, out of this group Mr. Justice "... E.K. ..." is 'captain' or "spear head" of the accused Judges' 'team'. The allegation is that all the mentioned Judges in my complaint had ragged me continuously and persistently for eight years at public premises but the said enquiry is still pending with the Commissioner of Police for necessary action.
12. Mr. Justice"... K.S. ..." (retired) the father of Mr. Justice "... S.M.K. ..." has established an office in front of the Madras High Court and is always found wandering at the Madras High Court premises soliciting required clients with offers of favourable fruitful orders as consequence of him being an Ex-Judge and exerting good influence for his personal gain; this also being a proved case known to the entire judiciary, advocates besides the general public. Hence, I request you, Hon'ble Prime Minister of India to initiate necessary steps in order to save the Top Most image of the judiciary. To that effect my sincerest request also goes out to all political parties of India to extend their fullest cooperation in maintaining the impeccable image at all times, a mission that you are striving for in order to cure all the ills that has befallen our great nation an importantly that the judiciary maintains an unblemished reputation for perpetuity."
12. It would be relevant to mention, that at the beginning of the year 2017, the issue of transfer of Shri Justice C.S. Karnan from the Madras High Court to the High Court of Calcutta, had evoked animated public debate. At this juncture, his attitude became far more aggressive, than hitherto before. His insinuations were now more pointed, his prominent singular focus being his colleague Judges, of the Madras High Court (present and former), and the Judges of the Supreme Court, who had a nexus with the Madras High Court, possibly under the belief, that they were responsible for his tribulations. Included in the list, were also Judges of the Supreme Court (including Chief Justices), who had an occasion to deal with matters, involving Justice Karnan. It is essential to detail some of these communications, in order to understand the content and nature of the allegations.
13. In the above context, reference may first be made to three communications dated 27.1.2017. The first of these communications was addressed to Shri Justice "... M.M.S. ...", a Judge of the Madras High Court. The contents of the letter indicate, that the concerned Judge 17 invited Shri Justice C.S. Karnan, to the weekly Wednesday-night dinner, hosted by Judges at the Madurai Bench. It was alleged, that even though the appointed time was 8.00 p.m., since he had not reached the dinner venue, he was called on his telephone by Shri Justice "... M.M.S. ...", and was requested, that the Judges at the dinner venue were waiting for him (Justice Karnan), and they would commence their dinner, only upon his arrival.
It was alleged, that he (Justice Karnan) reached the venue immediately thereafter. It was alleged in the above letter, that on reaching the venue, he observed that most of the Judges had already had their dinner, while the rest had already commenced their dinner. It was the assertion of Justice Karnan, that he had been invited only for irritating him, ragging him, and ridiculing him. Since the above actions were committed with a malafide intention at a public place, Justice Karnan wrote in his above letter, that he reserved the right to invoke his judicial power, and thereby, to take action against the concerned Judges suo-motu, for their prosecution. A copy of the instant letter was endorsed to the Prime Minister of India, the Union Law Minister and the Chief Justice of India.
14. The second letter also dated 27.1.2017, was addressed to Shri Justice "... A.A. ..." (retired). In the instant letter, he accused Justice "... A.A. ..." and Mrs. Justice "... A.J. ..." for their role along with the other Judges, in socially boycotting him (Justice Karnan), and for ragging him. It was pointed out, that he had lodged a complaint against the said 18 Judges, before the National Commission for Scheduled Castes and Scheduled Tribes. He also affirmed, that copies of the said complaint, had been sent to various dignitaries, including the Chief Justice of India. The pointed insinuation against Shri Justice "... A.A. ..." and Mrs. Justice "... A.J. ..." was, that they had developed illicit relations, inasmuch as, they were behaving as husband and wife.
It was also alleged, that the elder daughter of Mrs. Justice "... A.J. ..." had committed suicide by consuming poison, only to avoid the disgrace suffered by her, on account of the relationship between Shri Justice "... A.A. ..." and her mother Mrs. Justice "... A.J. ..." In the above second letter dated 27.1.2017, Justice Karnan alleged, that the above mentioned Judges were chargeable under Section 306 of the Indian Penal Code, alongwith other Judges, namely, Shri Justice "... S.N. ...", Shri Justice "... N.K. ..." and Shri Justice "... S.M.K. ...", who had misused their judicial power, to prevent the initiation of criminal prosecution against them.
In the instant letter, Justice Karnan also accused the above two Judges, for having conspired with six other named sitting Judges of the Madras High Court, for having instructed the Registry of the High Court, not to extend assistance to Justice Karnan, in conducting religious ceremonies, after the demise of his father.
15. The third letter also dated 27.1.2017, was addressed by Justice Karnan, to the Registrar General of the Madras High Court. It was alleged therein, that he (Justice Karnan) had already lodged a complaint 19 against Shri Justice "... S.N. ...", who had maintained two concubines, namely, Mrs. "... J.(M) ..." and Mrs. "... R.S. ..." It was also alleged, that the factual position pertaining to this illegal alliance, had been brought to the notice of the Acting Chief Justice. Through the third communication dated 27.1.2017, Justice Karnan had also enquired about the stage of investigation, of the case.
16. In February, 2017, Justice Karnan assumed charge at the Calcutta High Court. From Calcutta, Justice Karnan addressed an undated letter to the Prime Minister of India, with copies to the Chief Minister of Tamil Nadu, the Chief Justice of the Supreme Court of India, the Chief Justice of the Madras High Court and the Registrar General of the Madras High Court.
Besides ridiculing the system of appointment of Judges since 1990, which (according to him) favoured the upper castes, he adopted the following stance on the subject of appointments:- "His Excellency, the President of India and Hon'ble Prime Minister of India have given their valid view that transparency and clarity are of paramount importance with the judiciary. Even then the Collegium is maintaining secrecy on the mode of appointment of Judges, since the appointment of Judges are evolving in the documents during the processing, where in unwanted things are actually happening like soliciting of pretty women, heavy liquor consumption, acquisition of mass wealth, forgery and other forms of gross misdemeanor, within a Court of law. I am not casting aspersions but rendering direct accusations for which I am prepared to stand at any time for a confrontation."
17. Having viewed the unsavory allegations levelled by Justice Karnan over a span of time, it was prima-facie felt, that his conduct towards a large number of named Judges and the judiciary in general, had seriously 20 blemished and tarnished the image of those concerned in particular, and the judiciary as a whole. It was accordingly decided to initiate suo-motu proceedings, for contempt of Court. A Bench comprising of the seven senior most Judges of the Supreme Court was constituted, to examine whether or not Shri Justice C.S. Karnan was guilty of having committed contempt. On the administrative side, the entire material referred to above, was entrusted to the Attorney General for India. He was also requested to assist the Court, in the matter, on the judicial side. On 8.2.2017, the Bench passed the first judicial order:-
"1. Issue notice to Shri Justice C.S. Karnan, returnable on 13.02.2017.
2. The Registry is directed to ensure, that a copy of this order, and the letters taken note of while issuing notice, are furnished to Shri Justice C.S. Karnan, during the course of the day, through the Registrar General of the Calcutta High Court.
3. Shri Justice C.S. Karnan, shall forthwith refrain from handling any judicial or administrative work, as may have been assigned to him, in furtherance of the office held by him. He is also directed to return, all judicial and administrative files in his possession, to the Registrar General of the High Court immediately.
4. Shri Justice C.S. Karnan shall remain present in Court in person, on the next date of hearing, to show cause.
5. The learned Attorney General has assisted us during the 2 course of hearing, today. We request him to assist us, during the course of further proceedings in the matter."
18. Shri Justice C.S. Karnan in response to the order dated 8.2.2017 (extracted above) addressed a letter to the Registrar General of this Court on 10.2.2017. He expressed the following view, on the initiation of suo-motu contempt proceedings against him:- "In the above mentioned suo-motu petition it is not maintainable against a sitting Judge of the High Court, further the Suo-motu 21 Contempt order passed against me, since I have sent representations to the various Govt. Authorities regarding high irregularities and illegalities occurring at the Judicial Courts.
I am also a responsible Judge to control such high irregularities especially corruption and malpractice. I have furnished comprehensive proof of unethical practices happening with the respective Courts. Before obtaining any explanation from me, I wish to state that the Courts have no power to enforce punishment against a sitting Judge of the High Court. This said order does not conform to logic, therefore it is not suitable for execution. The characteristic of this order clearly shows that the upper caste Judges are taking the law in their hands and misusing their judicial power by operating the same against a SC/ST Judge (Dalit) with mala fide intention to get rid of him. Therefore the Suo-motu Contempt Order dated 8.2.2017 is not sustainable under law.
On 15.2.2016 I proclaimed a statement in front of the Madras High Court premises which was attended by the Press Media and Electronic Media wherein the crucial statement by me was that Mr. Justice "... S.K.K. ..." is the root of all corruption at the above-mentioned Court. To substantiate my proclamation, I even offered to counteract any contempt order he may level against me. However, it is apparent that he was wary of facing the facts. Now, after keeping silence on this crucial issue for over a year, or as the adage which says: "The dust as settled down", he brought up the issue aspiring himself as a candidate for the elevation to the Apex Court.
I now challenge him even at this 11th hour to prove himself being an unblemished Judge so that he may qualify for the elevation as a Supreme Court Judge. Furthermore, I even gave a recent allegation that there were 20 Corrupt Judges at the Madras High Court and that the Hon'ble Justice "... K.K. ..." is no. 1, even this accusation was ignored although my complaint is still on file. It is observed that the 7 Judges mentioned above are all out for a Contempt Case against me, presumably to clear the path for Justice Mr. "... S.K.K. ...'s" elevation; Please don't let it be the case of "Locking the stable after the horse has bolted". The Suo-motu Contempt Order against me a Dalit Judge and restraining my judicial and administrative assignment is unethical and goes against the SC/ST Atrocities Act.
It is certainly a National Issue and a wise decision would be to refer the issue to the House of Parliament. On 15.2.2016, I also included in my proclamation that Hon'ble Justice Mr. "... J.S.K. ..." and Mrs. Justice "... R.B. ..." passed a similar harsh order against me, therefore I am constraint to give a direction to the Commissioner of Police, Chennai, to register a criminal case against the both mentioned Hon'ble Judges. Therefore, the present Chief Justice of India is obviously bearing the same prejudice as in the past by passing the same order.
Therefore my deep request is to hear the Suo-motu Contempt after retirement of Chief Justice of India. In the meanwhile my administrative work and judicial assignment could be restored. My main contention is only to uproot the corruption prevailing at the Madras High Court, and not to spoil the sanctity and decorum of the Court. The Hon'ble Judge have passed this sort of an unusual order which effect the Star Articles of 14 and 21 of the Constitution by derogating the principle of natural justice. I issued a list of the corrupt Judges wherein an enquiry is mandatory, as such the Suo-motu Contempt Petition is not maintainable. The order of the Apex Court in the Suo-motu Contempt Petition is erroneous and has been willfully wantonly and with mala fide intention was passed. Therefore, these proceedings may be referred to the Parliament, wherein I will establish the high rate of corruption prevailing with the Judiciary at the Madras High Court.
The said Order also violating Article 219 of the Constitution since there is distinct ill-will in the order. Hence, I request the Hon'ble Judges to hear the matter after the retirement of the present Chief Justice of India but if considered urgent then refer the matter to Parliament. This is my humble and urgent submission. Further the Hon'ble Supreme Court had not granted the stipulated time which is highly irregular."
A perusal of the above letter of Shri Justice C.S. Karnan very clearly demonstrates, that he had made allegations against a large number of Judges, which he continued to maintain, were correct. He also acknowledged, that he had addressed the media, after this Court had issued notice to him (on 8.2.2017), wherein he affirmed the allegations he had made against 20 named Judges of the Madras High Court. He also declared before the Press, that the then Chief Justice of the High Court, was at the top of the list, amongst corrupt Judges.
He also affirmed, 23 having issued a direction to the Commissioner of Police, Chennai, to register a case against two Judges of the Supreme Court (Shri Justice "... J.S.K. ..." and Mrs. Justice ... "R.B. ..."), with reference to a judicial order passed by them. 19. Shri Justice C.S. Karnan, was duly served the notice in the Suo-Motu Contempt Petition, for 13.2.2017. He had been asked through the earlier order dated 8.2.2017 to enter appearance in person. He chose to remain absent and unrepresented. It was, therefore, that the second judicial order was passed on 13.2.2017. The above order confirmed the interim directions issued by the first order (dated 8.2.2017).
The Bench, rather than taking any stringent steps against Justice Karnan, for not having entered appearance as directed (despite due service), granted liberty to Justice Karnan to appear in person on 10.3.2017 - the next date of hearing. The text of the order dated 13.2.2017 is reproduced below:- "Sri Justice C.S. Karnan has been duly served, in terms of the motion Bench order dated 08.02.2017. A communication dated 10.02.2017 addressed by Sri Justice C.S. Karnan to the Secretary General of this Court has been received in the Registry of this Court. Every page of the above communication bears his signatures. The aforesaid letter of Sri Justice C.S. Karnan is taken on record.
2. Despite due notice, Shri Justice C.S. Karnan has not appeared.
No one has been authorised by Sri Justice C.S. Karnan to represent him today. In any case, no one having a power of attorney, has represented him today. We are not aware of the reason(s) for his non-appearance. It is therefore, that we refrain from proceeding with the matter as of now.
3. Post for hearing on 10.03.2017 at 10.30 a.m. Sri Justice C.S. Karnan is directed to be present in Court in person, on the next date of hearing. We also hereby direct, that the interim order passed in this matter on 08.02.2017, shall continue till further orders.
4. It is necessary to notice, that certain counsel, appeared on their own. We enquired from them, whether they were duly authorised by Sri Justice C.S. Karnan, and were in possession of a power of attorney to represent him. They had no such authorization. These learned counsel submitted, that they proposed to file impleadment application on behalf of certain organization. The oral prayer for impleadment is rejected.
5. Since contempt proceedings are a matter strictly between the Court and the alleged contemnor, anyone who enters appearance and disrupts the proceedings of this case in future, should understand that he/she can be proceeded against, in consonance with law. All that we need to say is, that no one should appear in this matter, without due consent and authorization.
6. The Registry shall communicate the instant order to Sri Justice C.S. Karnan, in the same manner as he was communicated the previous order."
20. On 13.2.2017, Justice Karnan addressed another letter to the Secretary General of this Court. And through the Secretary General, to the members of the Bench dealing with the contempt proceedings. In the instant letter he requested the Bench, to restore his judicial and administrative work, as he was to retire shortly. He also undertook to cooperate with this Court, in furtherance of the contempt proceedings initiated against him. The short text of the above communication dated 13.2.2017, is reproduced below:- "My Hon'ble Lords, please resume my Administrative & Judicial work forthwith since my retirement is imminent. I will certainly co-operate with the Contempt proceedings; please circulate to all the concerned Hon'ble Judges and oblige."
Justice Karnan also addressed a separate letter dated 13.2.2017, purporting to be his explanation, to the show cause notice issued to him. Relevant extract of the same is reproduced below:- "...The following purports to be my condensed explanation: -
(1) I am fighting for righteousness and for the welfare of the general public of India.
(2) I reiterate as always done, during the last few years about the high rate of Corruption at the Courts I served and still serving, besides the Supreme Court of India. I will not cease my efforts and will continue to fight until every wrong doing is uprooted.
(3) It should be noted that there has been no adequate representation from the minority communities such as the Muslims, Christians, Schedule Caste and Schedule Tribe and of the most backward Communities, to the High Courts and Supreme Court even though the total strength of Judges is around 1100, an insignificant few including myself are holding the position of Justice of the peace.
(4) Therefore, I request the Hon'ble Supreme Court Collegium to appoint as Judges around 400 candidates from the Schedule Caste, Schedule Tribe and of the Minorities including most Backward Classes so that Justice will prevail on a neutral stance and that no quarter is biased and no one is benefitted. The balance of power if unfortunately centred with the upper caste Judges resulting in the worst corrupt scenario ever witnessed since India attained Independence in 1947. I, as a serving Judge of the Judiciary cannot tolerate the degeneration of the Judiciary by corrupt Judges and in this regard I have placed on record the corruption of various Judges over the years.
(5) Mr. Justice "... N.K. ...", Judge of the Madras High Court kicked me with his shoe and slyly removed my name tag pinned on my seat at a public function and I immediately reported this matter to the Supreme Court with intimation to the Chairman of the Schedule Caste and Schedule Tribes Commission. This incident smacks of the prejudice coming from a dignified Judge and is the worst form of corruption as per the Atrocities Act of the Indian Constitution. This complaint is pending with the Court for around 4 years. Hence, I am seeking a comprehensive enquiry to all my allegations.
(6) Mr. Justice "... S.M.K. ...." has committed a custodial rape with his intern, namely Ms. "... D. ..." and as a consequence of his dastardly crime she conceived and delivered a male baby. Both Ms. "... D. ..." and the boy child are living. If this atrocious crime coming from a High Court Judge, as alleged by me cannot be determined then why cannot the case be examined by more professional investigators? This incident coming from the precincts of the Madras High Court is now known to the general public. Is the general public to believe that Judges are above the law?
As anyone can easily discern, these are genuine reasons why I am looking forward to a comprehensive review of all my allegations and not be considered - "A spoil sport". All my efforts are most paramount and imperative since it is solemnly meant for the upholding of the sanctity and decorum of the Courts." A perusal of the above reply of Justice Karnan reveals, his unequivocal and steadfast assertion, about the high rate of corruption in Courts, including Judges of the Supreme Court of India. His pointed and direct allegations against some individual Judges, were again reiterated.
21. Despite the fact that the Registry of this Court, had duly communicated the order dated 13.2.2017 to Shri Justice C.S. Karnan, he chose not to enter appearance even on 10.3.2017. To procure the presence of Shri Justice C.S. Karnan, this Court passed the following order on 10.3.2017:-
"1. Notice of this petition has been duly served. Despite service, wherein the personal presence of Shri Justice C.S.Karnan, in this Court, was imperative, he has neither entered appearance in person, nor through counsel.
2. It would be pertinent to mention, that the Registry of this Court received a fax message, from Shri Justice C.S.Karnan, dated 08.03.2017, seeking a meeting with the Chief Justice and the 27 Hon'ble Judges of this Court, so as to discuss certain administrative issues expressed therein, which primarily seem to reflect the allegations levelled by him against certain named Judges. The above fax message, dated 08.03.2017, cannot be considered as a response of Shri Justice C.S.Karnan, either to the contempt petition, or to the notice served upon him.
3. In view of the above, there is no other alternative but to seek the presence of Shri Justice C.S.Karnan by issuing bailable warrants.
Ordered accordingly.
Bailable warrants, in the sum of Rs.10,000/- (Rupees ten thousand), in the nature of a personal bond, to the satisfaction of the arresting officer, be issued, to ensure the presence of Shri Justice C.S.Karnan, in this Court, on 31.03.2017, at 10.30 A.M.
4. We would appreciate if the aforesaid bailable warrants, are served on Shri Justice C.S.Karnan, by the Director General of Police, West Bengal.
5. Post for hearing on 31.03.2017, at 10.30 A.M."
22. On the very day the third judicial order dated 10.3.2017 was passed, Shri Justice C.S. Karnan purportedly in exercise of suo-motu extra ordinary original jurisdiction (under Article 226 of the Constitution of India, read with Section 482 of the Code of Criminal Procedure ), passed an order dated 10.3.2017. Relevant part of the above order, is extracted below:- "As known to law, no contempt either civil or criminal can be initiated against a sitting High Court Judge under Sections 2(c), 12 and 14 of the Contempt of Courts Act or under Article 20 of the Constitution of India. But subverting all cannons of justice the accused persons due to pre-conceived prejudicial notion have initiated the above mentioned unlawful, illegal and unconstitutional suo-motu contempt proceedings only with the view to somehow punish a sitting Judge of this Court belonging to a Scheduled Caste community.
2. It is also a well-known factor only a motion of impeachment can be initiated against a sitting Judge of the higher 28 judiciary before the Parliament after due enquiry under the Judges' Enquiry Act.
3. It is well within judicial knowledge a first attempt was made by the Apex Court in the colourful transfer from the High Court of Judicature at Madras to the High Court of Judicature at Calcutta.
4. It is also a open secret that a die-hard affidavit was filed before the Apex Court by Advocates Shanti Bhushan and Prashanth Bhushan in a similar contempt case touching upon several corruption charges on sitting and former Supreme Court Judges now pending in the cold storage of the Supreme Court for years, without any action either way.
5. It is also within judicial knowledge that all communications, draftings to the appropriate executive, legislative and judicial authorities is only permitted legal ventage which in no way invite suo-motu contempt proceedings much less on High Court Judges.
6. Another clinching matrix is that none of the following 13 persons have preferred any complaint or defence against, whereas the accused persons have taken upon themselves as protocol guardians on the allegations of the following persons:-
"1. Mr. Justice "... S.K.K. ...";
2. Mr. Justice "... S.M.K. ...";
3. Mr. Justice "... V.R.S.M. ...";
4. Mrs. Justice "... C.V. ...";
5. Mr. Justice "... R.S.R. ...";
6. Mr. Justice "... R.K.A. ...";
7. Mr. Justice "... T.S.T. ...";
8. Mr. Justice "... M.Y.I. ...";
9. Mr. Justice "... I.K. ...";
10. Mr. Justice "... A.K. ...";
11. Mr. Justice "... E.D.R. ...";
12. Mr. Justice "... K.N.B. ...";
13. Mr. Justice "... A.A. ...";
14. Mrs. Justice "... A.J. ...";
15. Mr. Justice "... V.D. ...";
16. Mr. Justice "... M.M.S. ...";
17. Mr. Justice "... N.K. ...";
18. Mr. Justice "... N.N. ...";
19. Mr. Justice "... T.R. ...";
20. Mr. Justice "... S. ...".
21. Mr. "... H. ...", Private Secretary-cum-Registrar;
22. Mr. "... P.K. ...", Registrar; &
23. Mr. "... S.P. ...", Advocate & President, Tamil Nadu Advocates Association.
xxx xxx xxx
In the result, I direct the Central Bureau of Investigation to register, investigate and file a report before the appropriate Court of law under Article 226 read with Section 482 Cr.P.C. to prevent abuse of process of any Court and to secure the ends of justice invoking my inherent powers of this Hon'ble Court, under the appropriate criminal provisions of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and other Penal provisions against the accused persons and I further direct the Secretary Generals of the Lok Sabha and Rajya Sabha to place the entire facts of the case before the Speaker for appropriate enquiry under the Judges' Enquiry Act and consequently I request His Excellency the President of India to recall the bailable warrant illegally issued by the Supreme Court on 10.3.2017 and lift the non-work allotment ban of port-folio allocation and file a report within 7 (seven) days before this Hon'ble Court. Dated and signed by me this day 10th of March, 2017."
The above suo-motu order was endorsed to this Court. It was also endorsed to the Rajya Sabha Secretariat (Legislative Section), whereupon, the Rajya Sabha Secretariat (Legislative Section) addressed the following letter to this Court:- "RAJYA SABHA SECRETARIAT (LEGISLATIVE SECTION) Subject: Suo-motu extra ordinary special original jurisdiction under article 226 of the Constitution read with section 482 of Criminal Procedure Code, 1973 - Communication from Shri Justice C.S. Karnan, Judge, Calcutta High Court regarding.
A copy of the communication on the above mentioned subject, containing, an order dated the 10th March, 2017 passed by Shri Justice C.S. Karnan, Judge, High Court of Calcutta in Suo-motu W.P. (Criminal) no. 1 of 2017 is sent herewith. It has been mentioned in the order that seven Judges of the Supreme Court, including the Chief Justice of India (names mentioned in the order), along with the Attorney General of India in suo-motu contempt petition (C) no. 1 of 2017 dated 8.2.2017 have called for 30 his appearance on 10.3.2017 citing various reasons and has inter-alia directed that the Secretary-General of Rajya Sabha may place the entire facts of the case before the Hon'ble Chairman, Rajya Sabha for appropriate enquiry under the Judges (Inquiry) Act, 1968. Shri Justice C.S. Karnan has posted the matter to 31.3.2017 for compliance and reporting.
2. In this connection, it is stated that the provisions of the Judges (Inquiry) Act, 1968 become operative only when there is a substantive motion meeting requirements under Section 3(1) of the Judges (Inquiry) Act, 1968 presented in either House of the Parliament. Hon'ble Chairman, Rajya Sabha cannot take any suo-motu action in this regard at this stage since there is no motion before him to consider taking the action desired by Justice Karnan. Further, as per practice and convention, Hon'ble Chairman, Rajya Sabha or Secretary-General, Rajya Sabha do not respond to the notices/orders received from the courts and all such communications are forwarded to the Ministry of Law and Justice for apprising the concerned court about the correct constitutional/legal procedure.
3. The Ministry of Law and Justice is therefore requested to kindly look into the above matter and inform Shri Justice C.S. Karnan, Judge, High Court of Calcutta about the procedure relating to the conducting an enquiry or constitution of an Inquiry Committee under the Judges (Inquiry) Act, 1968." A perusal of the order passed by Justice Karnan, and the letter endorsed to the Supreme Court by the Rajya Sabha Secretariat (Legislative Section), affirm the continuation of his actions in levelling corruption charges against Judges by name. The above communications also demonstrate, that he wished to publicize the allegations of corruption, against his colleague Judges.
23. At this juncture, this Court received a very interesting communication, from the Registrar General of the High Court of Calcutta. Justice Karnan had addressed the above communication (- dated 31 14.3.2017) to the Registrar General of the High Court of Calcutta.
The same is extracted below:-
"To Dated the 14th March, 2017
The Registrar General, High Court, Calcutta Respected Sir, On 9.3.2017 one Mr. Mathew, Advocate, his Cell no. 9820535428, came to my residence voluntarily and insisted on me to sign an order which was already prepared in my name. In the said order I was required to give notice to the Hon'ble Judges as named below:-
1. The Chief Justice of India, Mr. Justice "... J.S.K. ..." and Justice Mr. "... D.M. ...", on the basis of a suicide note written by former Chief Minister of Arunachal Pradesh, which I totally deny and simultaneously directed my personal security officer to send out the said Advocate from my residence. Accordingly he was sent out. The copy of the writ petition and the order prepared by the above mentioned Advocate Mr. Mathew is enclosed herewith. A detailed enquiry may be conducted on this issue and have the report submitted to the Hon'ble Judges as mentioned above for necessary investigation and appropriate action." The aforesaid communication was endorsed by the Registrar General of the Calcutta High Court to the Supreme Court, alongwith its enclosures. The enclosures contained the text of a writ petition filed in the name of Bijoy Krishna Adhikary, and also, the alleged draft order, which Justice Karnan claims, he was asked to sign.
24. Whilst the contempt proceedings were going on, Justice Karnan regularly addressed letters, to this Court with reference to his alleged conduct, and the proceedings that had been initiated against him, he also continued to address the media on the subject. At this very relevant juncture, he passed another suo-motu judicial order (purportedly, 32 invoking Article 226 of the Constitution of India, read with Section 482 of the Code of Criminal Procedure ), dated 15.3.2017. The text of the above order is reproduced below:-
"IN THE HIGH COURT OF JUDICATURE AT CALCUTTA Suo-motu Judicial Order passed after invoking Article 226 of the Constitution of India read with Section 482, Criminal Procedure Code . Present Justice C.S. Karnan To Dt. 15.03.2017 The Director, Central Bureau of Investigation
