July 16, 2018:
Supreme Court had to remove a Retired High Court Judge from a Panel to mediate disputes between Maharashtra Government and State Co-operative Bank after he joined Congress party.
Apex Court relieved Retired Bombay HC Judge, Justice Abhay M Thipsay as State Government informed Court that he has joined the Congress Party.
To this, SC Bench quipped,"What! He has joined a political party. It doesn't happen very often. Show us the letter," remarked the bench when the counsel expressed difficulty in issuing a formal notification for setting up Claims Committee.
SC Bench smiled when State Counsel handed over the letter, apprising Apex Court of Retires HC Judge Justice Thipsay joining Political party.
Justice Thipsay was nominated as Judicial Member on Claims Committee to mediate the fiscal disputes between State Government and Maharashtra State Co-operative Bank Ltd.
He, along with another expert to be nominated by Reserve Bank of India, were given the task to settle rows over amounts payable by the state government to the bank by an order of the court in April.
But in June, Justice Thipsay joined the Congress to "fight rising fascism and intolerance", and he was welcomed to the party fold by Congress president Rahul Gandhi at a formal event.
On being informed about this development, SC Bench decided to nominate Retired Chief Justice of Punjab and Haryana High Court Justice SJ Vazifdar as New member of the Committee.
Source News18
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