January 16,2018:
SC Judge remarked that,“By going to the press, you wanted to tell the world that only senior judges are competent to handle cases and junior judges are not. You have killed the institution, its reputation and maligned every single judge".
After Friday’s tumultuous press conference by the four seniormost judges of the Supreme Court, all the SC judges gathered for the first time on Monda
y morning for customary tea before the day’s work.
Even as the Attorney General K K Venugopal and Bar Council of India Chairman Manan Mishra claimed that crisis, arguably the most serious one to have faced by Apex Court, had blown over, tension hung heavy as judges sat together for the first time since the insurrection on Friday.
The uneasy calm was broken by a barrage of angry words from a ‘Junior Judge’ who took on the ‘Famous Four’ for “bringing disrepute” to the institution and providing “hawkish politicians” a handle to scheme and plot in judiciary’s affairs.
According to Sources, ‘Junior SC Judge’ stated that the least the four could have done was to call for a full-court meeting, where the judges could have discussed the issue and found a solution.
He further questioned that,“Why did you go to the press without even informing the other judges about grievance of assigning of cases by CJI to select benches?”.
He further added that that if they had talked to all Judges about this alleged irregular assignment, the judges would have persuaded the presiding judge of that Bench to recuse from hearing.
Source TOI
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