June,7,2016:
Government should focus on their duty instead of hurling accusations.
Giving a strong reply to Arun Jaitley's earlier remark of Judiciary to remain in its Laxman Rekha, Chief Justice of India T S Thakur has stated that Judiciary intervenes only when it finds that the executive has failed in performing its constitutional duties.
"The Judiciary and its officers only fulfill its constitutional duty and if government do their job, need would not arise for any intervention." the CJI made this statement in an interview.
If we find that there is neglect and failure on part of any Government Agency, judiciary will "definitely" play its role without fail, the CJI has said.
"We at Judiciary are committed to fulfill our positional duties as laid down by the Constitution of India. If the Governments do their duty better, any need for Judicial interference would not arise," Thakur said. He was responding to a recent statement by Finance Minister Arun Jaitley on the issue of alleged judicial interference in State's executive functions.
The CJI also remarked "the Government should focus and their duty instead of hurling accusations. Nobody turns to the courts unless they are let down by the executive."
While speaking on handling the huge vacancies lying unfilled in judiciary, Justice Thakur said "I have requested the Prime Minister on several occasions in this regard and would be soon sending a report to the Centre soon that Country need 40,000 Judges urgently."
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