August 23,2017:

This mindless jibe by outgoing Justice Khehar has lowered the dignity attached to the office of CJI.

In a damening and totally unavoidable statement outgoing CJI said that Lower Judiciary consists of only those Lawyers who were not doing well in the Profession as an Advocate.

He was hearing a matter on devloping a Central Mechanism for selection of Subordinate Judiciary.

Several Senior Advocates were not happy with the haste been shown by the Bench headed by CJI in this matter.

It is at this juncture that in order to deflect the issue away from his understandable haste he said that it is only those Candidates who do not do well in Legal Profession that try their luck in Judicial Service Exams.

They have all the time needed to prepare for it. Had they been doing well they would had continued as Advocates.

This mindless sweeping damaging statement from a man holding post of CJI was clearly avoidable. This brings to the fore the prejudice he has for the thousands of Subordinate Judges who toil hard to uphold Law in the Nation.

When Senior Advocates sought time for further submissions the matter was adjourned for 15 days.

CJI Khehar is set to retire on 27th August this week.

Source Special Correspondent

Picture Source :